Telangana High Court
Dalmia Cement Bharat Limited vs Assistant Director, Enforcement ... on 27 January, 2022
Bench: Satish Chandra Sharma, Abhinand Kumar Shavili
HIGH COURT OF JUDICATURE AT HYDERABAD
FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
PRADESH
WEDNESDAY, THE SIXTEENTH DAY OF MARCH,
TWO THOUSAND AND SIXTEEN
:PRESENT:
THE HON'BLE SRI DILIP B. BHOSALE, THE ACTING CHIEF
JUSTICE
AND
THE HON'BLE SRI JUSTICE P. NAVEEN RAO
WA .Nos: 198 AND 199 of 2016
WA .No: 198 of 2016
(Writ Appeal under Clause 15 of the Letter Patent filed against order,
passed by the learned Single Judge in WP.No.36838 of 2014, dated 29-02-2016
on the file of the High Court)
Between:
1 Dalmia Cement (Bharat) Limited,
11/12th floor, Hansalaya, 15, Barakhamba Road, New Delhi-110001
Represented by its Managing Director, Mr. Puneet Dalmia.
2 Mr. Puneet Dalmia S/o. Mr. Y. H. Dalmia,
Aged 42 years, R/o.18, Fold Links, New Delhi-110003.
..... Appellants/
Petitioner s
AND
1 Assistant Director, Enforcement Directorate, 3rd Floor. Shakar Bhavan,
Basheerbagh, Hyderabad-500004.
2 Union of India, Ministry of Finance, Through Enforcement Directorate,
Room No. 38, 6th floor, Loknayak Bhavan, Khan Market, New Delhi-
110003.
.....Respondents/
Respondents
WA .No: 199 of 2016
(Writ Appeal under Clause 15 of the Letter Patent filed against order,
passed by the learned Single Judge in WP.No.31143 of 2015, dated 29-02-2016
on the file of the High Court)
Between:
1 Dalmia Cement (Bharat) Limited,
11/12th floor, Hansalaya, 15, Barakhamba Road, New Delhi-110001
Represented by its Managing Director, Mr. Puneet Dalmia.
2 Mr. Puneet Dalmia S/o. Y. H. Dalmia,
Aged 42 years, R/o.18, Fold Links, New Delhi-110 003.
..... Appellants/
Petitioner s
AND
1 Assistant Director, Enforcement Directorate, 3rd Floor. Shakar Bhavan,
Basheerbagh, Hyderabad-500004.
2 Union of India, Ministry of Finance, Through Enforcement Directorate,
Room No. 38, 6th floor, Loknayak Bhavan, Khan Market, New Delhi-
110003.
.....Respondents/
Respondents
These Appeals coming on for hearing, upon perusing the Memorandum of
grounds filed in both Writ Appeals and upon hearing the arguments of Sri
S. Niranjan Reddy, learned counsel representing S r i K. Siddharth Rao,
Advocate for the Appellants in WA No.198 of 2016, S r i N. Naveen Kumar,
Advocate for the Appellants in WA No.199 of 2016, Sri N. Harinath, Standing
Counsel for Respondent No.1 in both Appeals and S r i B. Narayana Reddy,
Assistant Solicitor General for Respondent No.2 in both Appeals, the Court
made the following
ORDER:
At the outset, Sri S. Niranjan Reddy, learned counsel for the appellants, requests to keep these appeals for hearing on 01.04.2016. He submits that Sri P. Chidambaram, learned Senior Counsel from Delhi, would address the Court on the adjourned date on behalf of the appellants. He also submits that in the meanwhile, the appellants shall appear before the Enforcement Directorate in response to the summons issued by them under Section 50 of the Prevention of Money-Laundering Act, 2002, without prejudice to their rights and contentions in the writ appeals.
His statement is recorded and accepted.
In view thereof, stand over to 01.04.2016.
It is needless to mention that the appearance of the appellants before the Enforcement Directorate, if any, would be subject to further orders that may be passed in the writ appeals.
ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To 1 The Assistant Director, Enforcement Directorate, 3rd Floor, Shakar Bhavan, Basheerbagh, Hyderabad-500004. 2 The Enforcement Directorate, Union of India, Ministry of Finance, Room No. 38, 6th floor, Loknayak Bhavan, Khan Market, New Delhi-110003. (Addressees 1 & 2 By RPAD) 3 One CC to Sri K. Siddharth Rao, Advocate (OPUC) 4 One CC to Sri N. Naveen Kumar, Advocate (OPUC) 5 Two spare copies.
nnr HIGH COURT HACJ & PNR,J DATED: 16-03-2016 NOTE: Stand over to 01-4-2016 ORDER WA .Nos: 198 & 199 of 2016 DIRECTION HIGH COURT Nnr Date of Drafting : 17-03-2016 HACJ & PNR,J DATED: 16-03-2016 NOTE: Stand over to 01-4-2016 ORDER WA .Nos: 198 & 199 of 2016 DIRECTION