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Abhishek Banerjee & Anr vs Directorate Of Enforcement on 21 September, 2021

Author: Yogesh Khanna

Bench: Yogesh Khanna

                                $~30
                                *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +    W.P.(CRL) 1808/2021
                                     ABHISHEK BANERJEE & ANR.                               ..... Petitioners
                                                       Through : Mr.Kapil Sibal and Mr.Siddharth
                                                                   Aggarwal, Sr. Advocates with
                                                                   Mr.Angad Mehta, Mr.Rupin Bahl,
                                                                   Mr.Adit Pujari and Mr.Abhinav
                                                                   Sekhri, Advocates.
                                                       versus
                                     DIRECTORATE OF ENFORCEMENT                       ..... Respondent
                                                       Through : Mr.Tushar Mehta, SG, Mr.S.V.Raju,
                                                                   ASG with Mr.Amit Mahajan, CGSC
                                                                   with    Mr.Kanu        Agarwal         and
                                                                   Mr.Kritagya Kumar Kait, Advocates.
                                     CORAM:
                                     HON'BLE MR. JUSTICE YOGESH KHANNA
                                                       ORDER

% 21.09.2021

1. The hearing has been conducted through Video Conferencing.

2. Exemption allowed, subject to all just exceptions.

3. The application stands disposed of. W.P.(CRL) 1808/2021, CRL.M.A. 14972/2021, CRL.M.A. 14973/2021

4. This petition is filed with following prayer:

a. Allow the instant petition and pass an appropriate writ in the nature of certiorari or any other writ, order or direction setting aside and quashing the Impugned Summons dated 10.09.2021 under Section 50 of the Prevention of Money Laundering Act, 2002 issued by the Respondent in case arising out of ECIR No. 17/HIU/2020 registered by the Respondent and further directing the Respondent to not summon the Petitioner no. 1 and 2 in New Delhi and carry out any further examination of the Petitioner no. 1 and 2 in Kolkata, West Bengal;

5. Part arguments heard. The respondent appears on advance notice. Let them file a reply within three days from today with an advance copy to learned counsel for the petitioner.

6. List on 27.09.2021, at the end of supplementary list.

YOGESH KHANNA, J.

SEPTEMBER 21, 2021 VLD Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:22.09.2021 13:03