Dilip Kumar Ghosh vs Union Of India Through The Directorate ...
2026 Latest Caselaw 1013 Jhar

Jharkhand High Court

Dilip Kumar Ghosh vs Union Of India Through The Directorate ... on 11 February, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr.M.P. No.1861 of 2025
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Dilip Kumar Ghosh .... .... Petitioner Versus Union of India through the Directorate of Enforcement .... .... Opp. Party CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioner : Mr. S. Nagamuthu, Sr. Advocate (Through V.C.) Ms. Amrita Sinha, Advocate Mr. Rohit Ranjan Sinha, Advocate Mr. Abhishek Agrawal, Advocate Ms. Pragunee Kashyap, Advocate Mrs. Shweta Suman, Advocate Ms. Pragunee Kashyap, Advocate For the E.D. : Mr. Amit Kr. Das, Advocate Mr. Saurav Kumar, Advocate

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08/Dated: 11.02.2026

1. Mr. Amit Kr. Das, learned counsel for the Opp. Party-E.D. has sought for two weeks' time to file additional affidavit by way of supplementary counter affidavit.

2. Such submission has been made in presence of Mr. S. Nagamuthu, learned senior counsel for the petitioner, who has appeared through virtual mode assisted by Mrs. Amrita Sinha, Advocate.

3. Time, as has been sought for, is allowed.

4. Accordingly, list this matter on 18.03.2026.

5. If any affidavit will be filed, the copy thereof will be supplied well in advance to the learned counsel for the petitioner so that response of the aforesaid affidavit, if any, be filed on or before the next date of hearing.

(Sujit Narayan Prasad, J.)

11.02.2026 Rohit/-