Hilal Ahmad Mir And Anr vs Directorate Of Enforcement
2024 Latest Caselaw 1575 j&K/2

Citation : 2024 Latest Caselaw 1575 j&K/2
Judgement Date : 16 October, 2024

Jammu & Kashmir High Court - Srinagar Bench

Hilal Ahmad Mir And Anr vs Directorate Of Enforcement on 16 October, 2024

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                                                Sr. No. 85
                                                                                                Regular List


                         IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                            AT SRINAGAR
                                                 CRM(M) 484/2024 CrlM(1112/2024)
                                                              c/w
                                                 CRM(M) 418/2024 CrlM(990/2024)

                    HILAL AHMAD MIR AND ANR                                        ...Petitioner(s)/appellant(s)

                    Through:          Mr. M. Y. Bhat, Sr. Advocate with
                                      Mr. Sajid Bhat, Advocate [CRM(M) 418/2024]
                                      Mr. Tasaduq Hussain Khawja, Advocate
                                                                 Vs.
                    DIRECTORATE OF ENFORCEMENT                                               ...Respondent(s)

                    Through:          Mr. Zuhaib, Advocate (Through Virtual Mode)
                                      Ms. Sufaya, Advocate vice
                                      Mr. T. M. Shamsi, DSGI
                    CORAM:

                    HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                                                         ORDER

16.10.2024

Mr. Zuhaib, counsel appearing through virtual mode while making his submissions raises a preliminary objection qua the maintainability of the petitions and would contend that in view of the Judgment of the Apex Court passed in case titled as "Vijay Madan Lal Chowdhary Vs. Union of India, the petitions are not maintainable.

Appearing counsel for the petitioners would pray for a short adjournment to respond to the said preliminary objection.

List for continuation on 28.10.2024. Interim direction to continue.

(Javed Iqbal Wani) Judge

SRINAGAR 16.10.2024 Aamir