Aftabuddin Ahmed And Anr vs Enforcement Directorate And 2 Ors
2022 Latest Caselaw 2753 Gua

                                                                      Page No.# 1/2

GAHC010110732020




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : WP(C)/3284/2020

            AFTABUDDIN AHMED AND ANR.
            S/O. LT. MAFIZ UDDIN AHMED, R/O. SUNDARPUR, HOUSE NO.45, R.G.
            BARUAH ROAD, P.O. DISPUR, PIN-781005, DIST. KAMRUP (M), ASSAM.



            VERSUS

            ENFORCEMENT DIRECTORATE AND 2 ORS.
            GOVT. OF INDIA, RAJGARH ROAD, BYE LANE NO.1, HOUSE NO.20, 2ND
            FLOOR, GUWAHATI-781003, ASSAM.

            2:DEPUTY DIRECTOR

             ENFORCEMENT DIRECTORATE
             GUWAHATI ZONAL OFFICE
             RAJGARH ROAD
             BYE LANE NO.1
             HOUSE NO.20
             2ND FLOOR
             GUWAHATI-781003
             ASSAM.

            3:THE STATE OF ASSAM
             REP. BY THE CHIEF SECRETARY
             BLOCK-C
             3RD FLOOR JANATA BHAWAN
             DISPUR
             GUWAHATI-781006

Advocate for the Petitioner   : MR. A M BORA

Advocate for the Respondent : GA, ASSAM
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                                     BEFORE
                        HONOURABLE MR. JUSTICE SUMAN SHYAM

                                             ORDER

04.08.2022 Mr. V. A. Choudhury, learned counsel for the petitioner submits that the

recent judgment of the Hon'ble Supreme Court covers this case and therefore,

this matter be taken up for final disposal at an early date.

Ms. A. Gayan, learned Central Govt. Counsel, on the other hand, submits

that an affidavit on behalf of the respondents has been filed in this case on

16.10.2020. However, the said affidavit does not appear to be available in the

record of this case. The learned CGC also prays for some time to examine the

recent judgment of the Hon'ble Supreme Court covering the issues involved in

this writ petition.

In view of the above, let this matter be listed again after three weeks by

tagging the affidavit of the respondents with the record of this case.

Interim order passed earlier to continue till then.

JUDGE

Comparing Assistant