Directorate Of Enforcement vs Naresh Goyal And Anr
2026 Latest Caselaw 5435 Bom

Bombay High Court

Directorate Of Enforcement vs Naresh Goyal And Anr on 22 May, 2026

          Digitally
                                                                          505-IA(ST)-10603-2026.doc
          signed by
          RUPALI
RUPALI    RAJESH
RAJESH    WAKODIKAR
WAKODIKAR Date:
          2026.05.22
          19:05:54
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          +0530

                                         CRIMINAL APPELLATE JURISDICTION
                                 INTERIM APPLICATION (ST) NO. 10603 OF 2026
                                                            IN
                                        WRIT PETITION (ST) NO. 10590 OF 2026


                   Directorate of Enforcement                            ...Applicant/Petitioner
                        Versus
                   Nresh Goyal & Anr.                                    ...Respondents

                   Mr.    Ashish     Mehta,            Retainer   Counsel       (ED),         for       the
                   Applicant/Petitioner.

                   Mr. Gaurav Dahale, EO Officer, present.

                   Mr. Marmik Shah a/w Mr. Dikshit Jain for the Respondent No.2.

                   Mr. P.P.Jadhav, A.P.P for the Respondent-State.


                                                 CORAM : SANDESH D. PATIL, J.

DATE : 22nd MAY, 2026 (VACATION COURT)

P.C. :

1. Heard learned Counsel Mr. Ashish Mehta for the E.D and

learned APP Mr. Jadhav for the Respondent-State.

505-IA(ST)-10603-2026.doc

2. Issue notice to the respondent No.1 returnable on 25th

May, 2026. Mr. Jadhav waives service for the Respondent - State.

Private service is also granted.

3. Stand over to 25th May, 2026.

SANDESH D. PATIL, J.