Delhi High Court - Orders
Fiitjee Limited & Ors vs Directorate Of Enforcement & Ors on 17 November, 2025
Author: Sachin Datta
Bench: Sachin Datta
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14196/2025 and CM APPLs.58332/2025, 61270/2025,
65416/2025, 71682/2025, 71713/2025
FIITJEE LIMITED & ORS. .....Petitioners
Through: Mr. Dayan Krishnan, Sr. Adv., Mr.
Shiv Sapra, Mr. Aviral Tripathi, Mr.
Vanshay Kaul, Mr. Shreedhar Kale,
Ms. Radhika Yadav and Ms. Shruti
Seth, Advs.
versus
DIRECTORATE OF ENFORCEMENT & ORS. .....Respondents
Through: Mr. Anupam S. Sharrma, Spl.
Counsel, Mr. Vashisht Rao, Mr.
Anant Mishra and Ms. Riya Sachdeva
and Mr. Ripudaman Sharma, Advs.
for ED.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 17.11.2025
1. Learned senior counsel for the petitioner strenuously contends that the press releases issued by the respondent / Enforcement Directorate (ED) are highly prejudicial, presumptive and completely without any authority of law.
2. Learned counsel for the respondent / ED seeks some time to take instructions as to whether the same can be taken down.
3. List on 20.11.2025.
SACHIN DATTA, J NOVEMBER 17, 2025/cl This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/11/2025 at 21:09:22