Allahabad High Court
Xpress Mining Private Limited And 2 ... vs Directorate Of Enforcement Fema/Pmla ... on 8 July, 2021
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 52 Case :- APPLICATION U/S 482 No. - 9962 of 2021 Applicant :- Xpress Mining Private Limited And 2 Others Opposite Party :- Directorate Of Enforcement Fema/Pmla And Another Counsel for Applicant :- Pushkar Mehrotra Counsel for Opposite Party :- G.A. Hon'ble Om Prakash-VII,J.
Sri Anurag Khanna, learned Sr. Advocate assisted by Sri Pushkar Mehrotra, learned Advocate appearing for the applicant states that the application may be dismissed as withdrawn with the liberty to approach before the appropriate forum.
In view of the aforesaid, application is dismissed as not pressed with the liberty as prayed for.
This order was passed in the presence of Sri Gyan Prakash, Sr. Advocate assisted by Sri Sanjay Kumar Yadav, learned Advocate appearing for the Enforcement Directorate.
Order Date :- 8.7.2021 Sachdeva