Punjab-Haryana High Court
Directorate Of Enforcement vs Lalit Goyal on 16 January, 2023
Author: Vivek Puri
Bench: Vivek Puri
253 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-32258-2022
Date of decision: 16.01.2023
DIRECTORATE OF ENFORCEMENT ...PETITIONER
VERSUS
LALIT GOYAL ...RESPONDENT
CORAM: HON'BLE MR. JUSTICE VIVEK PURI
Present: Ms. Jyotika Prashar, Advocate for
Mr. Arvinder Moudgil, Senior Counsel
Government of India, for the petitioner.
Mr. G.S. Bedi, Advocate
for the respondent.
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VIVEK PURI,J. (ORAL)
Petitioner is seeking to quash the order dated 08.07.2022 passed by the learned Special Court (PMLA) at Panchkula vide which the respondent was granted permission to travel abroad from 11.07.2022 to 22.07.2022.
Learned counsel for the respondent contends that the respondent never travelled abroad from 11.07.2022 to 22.07.2022 regarding which the permission was granted in terms of impugned order dated 08.07.2022.
Faced with this situation, learned counsel for the petitioner seeks to withdraw the present petition.
Dismissed as withdrawn.
16.01.2023 (VIVEK PURI)
renubala JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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