Dhanlaxmi Chemical Industries ... vs Directorate Of Enforcement ...
2023 Latest Caselaw 16015 MP

                                                               1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                        CRR No. 2746 of 2023
                               (DHANLAXMI CHEMICAL INDUSTRIES THROUGH PARTNER VIJAY KOTHARI AND OTHERS Vs
                           DIRECTORATE OF ENFORCEMENT DEPARTMENT OF REVENUE MINISTRY OF FINANCE GOVERNMENT
                                                                OF INDIA)

                           Dated : 26-09-2023
                                   Shri Vivek Dalal, learned counsel for the petitioners.
                                   Shri Himanshu Joshi, learned Deputy Solicitor General for the
                           respondent.

Though this case was heard finally at motion hearing stage but looking to

the fact that the petitioner has sought discharge for the offence punishable under the Prevention of Money Laundering Act, 2002 and also relying upon the judgment of Apex Court in the matter of Vijay Madanlal Choudhary vs. Union of India 2023 (12) SCC 1.

Against the aforesaid order, Hon'ble Supreme Court has constituted Special Bench to hear the review petition against Vijay Mandal Choudhary (Supra).

The hearing of review petition is to take place on 18th October, 2023, therefore, in the fitness of things, this Court is of the opinion that it would be

proper to defer the hearing of this case after 18/10/2023.

List this matter in the week commencing 30/10/2023.

                              (S. A. DHARMADHIKARI)                                     (PRANAY VERMA)
                                       JUDGE                                                JUDGE

                           Aiyer




Signature Not Verified
Signed by: JAGADISHAN
AIYER
Signing time: 26-09-2023
18:03:29