Directorate Of Enforcement vs Shyamal Chakravarty
2022 Latest Caselaw 3166 Jhar

          IN         THE HIGH COURT OF JHARKHAND AT RANCHI
                                     A.C. (SB) No. 02 of 2019
              Directorate of Enforcement, Government of India
              through its Assistant Director, Amit Kumar .....       ...      Appellant
                                           Versus
              Shyamal Chakravarty                         .....      ...      Respondent
                                               with
                                     A.C. (SB) No. 17 of 2018
      Deputy Director, Directorate of Enforcement,
      Patna Zonal Office ,
      through its Assistant Director Anish Kumar .....        ... Appellant
                                   Versus
      Dr. Pradeep Kumar                                ..... ...      Respondent
                                --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Appellants : Mr. Prashant Vidyarthi, Advocate.

      For the Respondents       :        Mr. Ajit Kumar, Sr. Advocate
                                :        Mr. Anshuman Sinha, Advocate.
                                :        Ms Akriti Shree, Advocate.
                                ------

12/ 12.08.2022 Mr. Ajit Kumar, learned senior counsel appearing for the respondents has relied in the case of Vijay Madanlal Choudhary & Ors. Versus Union of India (UOI) & Ors., reported in 2022 SCC Online (SC) 929 (particularly para-304) and submits that the issue in question has already been settled, in view of the judgment of the Hon'ble Supreme Court.

Learned counsel appearing for the appellants submits that this matter may be taken up after one week to enable him to take instruction with regard to the judgment, relied by the respondents.

Let this matter appear on 23.08.2022.

(Sanjay Kumar Dwivedi, J.) Amitesh/-