Delhi High Court - Orders
Kanwar Deep Singh vs Union Of India & Ors on 25 July, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~24 & 25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9798/2021 & CM APPL. 30233/2021(Stay)
KANWAR DEEP SINGH ..... Petitioner
Through: Mr.Rishi Sehgal, Mr.Prabhneer
Swani, ms.Arveen Sekhon, Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr.Zoheb Hossain, Adv. for ED with
Mr.Vivek Gurnani, Mr.Anand A
Daradhiyar, Adv.
25
+ W.P.(C) 13174/2021 & CM APPL. 41565/2021(Stay)
SHASHI GOYAL ..... Petitioner
Through: Mr.Rishi Sehgal, Mr.Prabhneer
Swani, ms.Arveen Sekhon, Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr.Anurag Ahluwalia, CGSC with
Mr.Danish Faraz Khan and Mr.Vishal
Chanda, Advs. for Directorate of
Enforcement.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 25.07.2022 It is pointed out by learned counsel appearing for the Enforcement Directorate that the issues raised here stand concluded against the petitioner in light of the decision rendered by the Court in J. Sekar v. Union of India [2018 SCC OnLine Del 6523]. It is further submitted that the perceived Signature Not Verified Digitally Signed By:NEHA Signing Date:26.07.2022 17:09:16 inconsistency between the views taken in Seema Garg v. Deputy Director [2020 SCC Online P & H 738] and Deputy Director, Directorate of Enforcement v. Axis Bank [2019 SCC Online Del 7854] had been duly explained in a recent decision rendered by the Court in Prakash Industries Ltd. and Another v. Directorate of Enforcement [2022 SCC Online Del 2087].
However, an interim order appears to have been passed when the matter was initially taken up. Learned counsel for the petition prays for accommodation today since lead counsel is stated to be unavailable.
In view of the aforesaid, let these matters be called again on 08.09.2022.
Interim order(s) accorded earlier to continue till the next date of listing.
YASHWANT VARMA, J.
JULY 25, 2022/bh Signature Not Verified Digitally Signed By:NEHA Signing Date:26.07.2022 17:09:16