Delhi High Court - Orders
Henna Alagh vs Union Of India And Anr on 29 November, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5874/2024, CM APPL. 24265/2024 & CM APPL.
25464/2024
HENNA ALAGH .....Petitioner
Through: Mr. Amit Khanna, Mr. Sahil Tokas,
Ms. Nandini Hooda, Mr. Satyam
Tripathi, Advocates
versus
UNION OF INDIA AND ANR .....Respondents
Through: Mr. Ashish Kr. Dixit, CGSC with Ms.
Rashi Mangal, GP and Mr. Shivam
Tiwari, Ms. Urmali Sharma, Ms.
Deepika Kalra, Ms. Venni Kakkar,
Advocates for R-1/UOI
Mr. Manish Jain, SC for ED with Ms.
Sougata Ganguly, Ms. Snehal Sharda,
Advocates for ED
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 29.11.2024
1. Mr. Manish Jain, Standing Counsel for ED, on instructions, states that in case the Petitioner undertakes to cooperate in the ongoing investigation under the Prevention of Money-laundering Act, 2002 in ECIR/GNZO/04/2023, the ED may be inclined to withdraw the LOC against the Petitioner, in accordance with law. He states that he will file an appropriate affidavit/reply to this effect within a period of one week from today.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/11/2024 at 03:37:21
2. Counsel for the Petitioner states that the Petitioner expressly undertakes to cooperate in the said investigation, and his statement is taken on record.
3. Re-notify on 09th December, 2024.
SANJEEV NARULA, J NOVEMBER 29, 2024/ab This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/11/2024 at 03:37:21