Delhi High Court - Orders
Smt. Pavana Dibbur vs Deputy Director Directorate Of ... on 18 May, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7656/2022 & CM APPLs. 23484/2022, 23485/2022
SMT. PAVANA DIBBUR ..... Petitioner
Through: Mr.Trideep Pais, Sr. Adv. with
Ms.Chinmayee Chandra, Ms.Surya
Rajappan, Ms.Sudakshina Prasad,
Advs.
versus
DEPUTY DIRECTOR DIRECTORATE OF ENFORCEMENT &
ANR. ..... Respondents
Through: Mr.Zoheb Hossain, Special Counsel
for ED with Mr.Vivek Gurnani, Adv.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 18.05.2022 CM APPL. 23485/2022 (for exemption) Allowed, subject to all just exceptions. The application shall stand disposed of. W.P.(C) 7656/2022 & CM APPL. 23484/2022 (for Interim Direction) Mr. Hossain, learned counsel appearing for the respondents, takes a preliminary objection to the maintainability of the writ petition and draws the attention of the Court to the decision rendered by the Division Bench in Aasma Mohammed Farooq and Anr. Vs. Union of India [2018 SCC OnLine Del 12800]. He further submits that the aforesaid judgment of the Court has been affirmed by the Supreme Court on merits. Mr.Trideep Pais, learned Senior Counsel appearing in support of the writ petition, is Signature Not Verified Digitally Signed By:NEHA Signing Date:19.05.2022 14:58:43 consequently granted time to address submissions before this Court.
Since the Court is informed that similar issues arising in separate writ petitions are to be considered on 02 June 2022, let this petition be also included on the board of the Court on that date.
YASHWANT VARMA, J.
MAY 18, 2022 bh Signature Not Verified Digitally Signed By:NEHA Signing Date:19.05.2022 14:58:43