Directorate Of Enforcement vs Mrs. Rita Prakash
2026 Latest Caselaw 672 Jhar

Jharkhand High Court

Directorate Of Enforcement vs Mrs. Rita Prakash on 3 February, 2026

                                                         2026:JHHC:2666


       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        A.C. (S.B.) 03 of 2019
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Directorate of Enforcement, through its Assistant Director, Shri Swapan Bose, aged about 52 years, Directorate of Enforcement, Ranchi Sub- Zonal Office, P.O. Ranchi Main, P.S.-Hindpiri, Ranchi, Jharkhand ... ... Appellant Versus Mrs. Rita Prakash, W/o Shri Binay Prakash, Director of M/s. Domco Pvt. Ltd., 403, Commerce House, Sharda Babu Street, Ranchi, Jhakhand, 834009, R/o Prakash Kunj, Booty Road, P.O. & P.S.-Bariyatu, Ranchi, Jharkhand-834009 ... ... Respondent With A.C. (S.B.) 01 of 2019 Deputy Director, Directorate of Enforcement, through its Assistant Director, Shri Swapan Bose, aged about 52 years, Directorate of Enforcement, Ranchi Sub-Zonal Office, P.O. Ranchi Main, P.S.- Hindpiri, Ranchi, Jharkhand ... ... Appellant Versus Binay Prakash, S/o Late Shri Ram Chandra Prasad, Director of M/s. Domco Pvt. Ltd., 403, Commerce House, Sharda Babu Street, P.O.-GPO & P.S.-Kotwali, Ranchi, Jharkhand-834009 ... ... Respondent

With A.C. (S.B.) 04 of 2019 Directorate of Enforcement, through its Assistant Director, Shri Swapan Bose, aged about 52 years, Directorate of Enforcement, Ranchi Sub- Zonal Office, P.O. Ranchi Main, P.S.-Hindpiri, Ranchi, Jharkhand ... ... Appellant Versus M/s. Ashlesha Corporation Ltd., 402, Commerce House, P.O. -GPO, P.S.-Kotwali, Line Tank Road, Kotwali Ranchi-834001 ... ... Respondent

CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Appellant(s) : Mr. Prashant Vidyarthy, Advocate For the Respondent(s) : Mr. Rajiv Ranjan Chakravarty, Advocate Mrs. Sonal Jaiswal, Advocate

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rd Order No. 12/ Dated: 03 February, 2026

Learned counsel appearing for the appellants submits that final order has been passed by the court below, therefore, these appeals have become infructuous.

2. Learned counsel appearing for the respondents has raised no 2026:JHHC:2666

objection to the aforesaid submission.

3. In view of the above, these appeals are dismissed as infructuous.

4. Pending I.A.s, if any, stands disposed of.

(Pradeep Kumar Srivastava, J.)

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