M/S Highstreet Enterprises (P) ... vs The Directorate Of Enforcement
2022 Latest Caselaw 4164 Jhar

              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                     W.P. (Cr.) No. 80 of 2022
      M/s Highstreet Enterprises (P) Limited          ..... ... Petitioner
                                  Versus
      The Directorate of Enforcement, Government of India,
      through its Director & Anr.                    .... ...        Respondents
                               --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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      For the Petitioner       :        Mr. Anshuman Sinha, Advocate
                               :        Mr. Vinay Prakash, Advocate.
      For the ED               :        Mr. Amit Kumar Das, Advocate.
                               ------
09/ 12.10.2022      Learned counsel appearing for the ED has raised the

preliminary objection over the maintainability of the writ petition before this Court, on the ground that the Hon'ble Supreme Court has restricted the matters to hear in Delhi Special Courts, arising out of coal scam cases.

On the other hand, learned counsel appearing for the petitioner submits that this aspect of the matter has been considered in three judgments of the Delhi High Court, which is also the answer of the preliminary objection, raised by the learned counsel appearing for the ED.

Learned counsel appearing for the petitioner as well as learned counsel appearing for the ED jointly submits that this matter may be taken up after two weeks to address the court on the issue in question.

In view of such submission, let this matter appear on 07.11.2022.

(Sanjay Kumar Dwivedi, J.) Amitesh/-