Calcutta High Court (Appellete Side)
Raghav Raj Kanoria vs Union Of India & Ors on 10 March, 2025
Author: Amrita Sinha
Bench: Amrita Sinha
D/L 19-21
10.03.2025
Court No.14
PRADIP
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
WPA 4577 of 2025
Raghav Raj Kanoria
Vs.
Union of India & Ors.
Mr. Jaydip Kar, Sr. Adv.
Mr. Billwadal Bhattacharyya, Sr. Adv.
Mr. Ankur Chawla
Mr. Amir Khan
Mr. Dwaipayan Ghosh
Mr. Aditya Mondal
...for the Petitioner.
Ms. Priyanka Tibriwal
Ms. Sumita Sarkar
...for the Union of India.
Mr. Arijit Chakrabarti
Mr. Deepak Sharma
...for the ED.
With
WPA 4575 of 2025
Sujit Kanoria
Vs.
Union of India & Ors.
Mr. Jaydip Kar, Sr. Adv.
Mr. Billwadal Bhattacharyya, Sr. Adv.
Mr. Ankur Chawla
Mr. Amir Khan
Mr. Dwaipayan Ghosh
Mr. Aditya Mondal
...for the Petitioner.
Ms. Priyanka Tibriwal
Ms. Sumita Sarkar
...for the Union of India.
Mr. Arijit Chakrabarti
Mr. Deepak Sharma
...for the ED.
With
WPA 20081of 2024
(CAN 1 of 2024)
(CAN 1 of 2024)
2
Hari Prasad Kanoria
Vs.
Union of India & Ors.
Mr. Billwadal Bhattacharyya, Sr. Adv.
Mr. Ankur Chawla
Mr. Amir Khan
Mr. Dwaipayan Ghosh
Mr. Aditya Mondal
...for the Petitioner.
Mr. Saumik Nandy
Ms. Aisharya Rajyasree
...for the Union of India.
Mr. Arijit Chakrabarti
Mr. Deepak Sharma
...for the ED.
1.The issue to be decided in the instant writ petition is whether the Look-Out Circular issued against the petitioner is in accordance with law or not.
2. The matter is required to be heard.
3. In the interregnum, the petitioner is granted liberty to file interlocutory application disclosing travel plan(s) which the petitioner may undertake. If any application is filed before the Court, then necessary order will be passed.
4. Affidavit-in-opposition has already been filed by the ED in WPA 20081 of 2024.
5. Let the writ petition be placed for final hearing in the monthly list of April, 2025.
6. The computer generated status report of SLP (Crl) No. 005453 of 2024 handed over in Court today be retained with the records.
7. The interim order passed in WPA 20081 of 2024 is extended till 31st of July, 2025 or until further order, whichever is earlier.
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8. All parties are to act on the server copy of this order duly downloaded from the official website of this court.
9. Certified copy of this order, if applied for, shall be made available to the parties.
(Amrita Sinha, J.)