Directorate Of Enforcement Government ... vs Manoj Kumar Agarwal
2024 Latest Caselaw 480 Bom

Bombay High Court

Directorate Of Enforcement Government ... vs Manoj Kumar Agarwal on 9 January, 2024

Author: B.P. Colabawalla

Bench: B.P. Colabawalla

                                                                                 Board Sr.No.:-2

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     ORDINARY ORIGINAL CIVIL JURISDICTION

       WRIT PETITION LODGING NO. 29111 OF 2023

 Directorate Of Enforcement Government Of ....PETITIONER
 India
             V/S
 Manoj Kumar Agarwal                     ....RESPONDENT

Mr. Devang Vyas, ASG a/w Ashish Chavan, Shelang Shah & Zishan Quazi for Petitioner Mr. Vikram Nankani, Sr. Counsel (through V.C.) a/w Mr. Mayur Khandeparkar, Ms. Akanksha Saxena, Aditya Ajgaonkar, G. Aniruth Purusothaman & Joshua Borges i/b Parth Shah for Respondent

CORAM : HON'BLE SHRI JUSTICE B.P. COLABAWALLA & HON'BLE SHRI JUSTICE SOMASEKHAR SUNDARESAN, JJ DATE : 9th January, 2024 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )