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Delhi High Court - Orders

Rohit Mahendru & Ors vs Directorate Of Enforcement Through ... on 18 January, 2023

Author: Prathiba M. Singh

Bench: Prathiba M. Singh

                          $~11
                          *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +                          W.P.(C) 12188/2022
                                   ROHIT MAHENDRU & ORS.                   ..... Petitioners
                                               Through: Mr. Varun Garg, Mr. Shubham
                                                         Paliwal, Mr. Prashant Jain, Mr. Harsh
                                                         Pandya Advocates. (M:9624786054)
                                               versus

                                   DIRECTORATE OF ENFORCEMENT THROUGH DEPUTY
                                   DIRECTOR & ORS.                     ..... Respondents
                                                  Through: Mr. P.V. Yogeswaran, Advocate for
                                                           R-1. (M: 9810622382)
                                                           Mr. Vedansh Anand, Advocate for
                                                           UOI. (M:8076802450)
                                   CORAM:
                                   JUSTICE PRATHIBA M. SINGH
                                            ORDER

% 18.01.2023

1. This hearing has been done through hybrid mode.

2. The present petition has been filed challenging the order dated 7th June, 2019 in O.C. No. 1080 of 2019 passed by the ld. Adjudicating Authority under the Prevention of Money Laundering Act, 2002 which confirmed the Provisional Attachment Order i.e., Order No. 09/2018 in respect of land located in Sector 62, Gurgaon, Haryana as reflected in the order.

3. The case of the Petitioners is that they are homebuyers, who have been fraudulently duped by the developers namely M/s. Brahma City Pvt. Ltd. and Krrish Realtech Pvt. Ltd. The challenge is also to the effect that the Directorate of Enforcement (ED) has failed to take action against the developers mentioned despite being aware that the said developers have Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:20.01.2023 17:06:01 continuously duped homebuyers.

4. Issue notice.

5. Let a status report be filed by the ED in respect of proceedings, which are stated to be pending against the developers namely M/s. Brahma City Pvt. Ltd. and Krrish Realtech Pvt. Ltd and the action, if any, which has been taken against the said developers, be filed within eight weeks.

6. List before the Registrar on 5th April, 2023.

7. List before the Court on 31st July, 2023.

PRATHIBA M. SINGH, J.

JANUARY 18, 2023/dk/am Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:20.01.2023 17:06:01