D.Naresh Kumar vs The Deputy Director
2022 Latest Caselaw 1966 Mad

                                                                              W.A.No.78 of 2022



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 07.2.2022

                                                         CORAM :

                                    THE HON'BLE MR.MUNISHWAR NATH BHANDARI,
                                                 ACTING CHIEF JUSTICE
                                                           AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                                     W.A.No.78 of 2022

                     D.Naresh Kumar                                          .. Appellant


                                                            vs

                     The Deputy Director, Directorate
                     of Enforcement, Government of
                     India, Shastri Bhavan, III Floor,
                     III Block, No.26, Haddows Road,
                     Chennai-6.                                              .. Respondent


                     Prayer: APPEAL under Clause 15 of the Letters Patent against the

                     order dated 26.11.2021 in W.P.No.27781 of 2011.



                                     For Appellant           : Mr.A.Tamilvanan

                                     For Respondent          : Mr.N.Ramesh




                     ___________
                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                                 W.A.No.78 of 2022



                                                       JUDGMENT

(Judgment was delivered by the Hon'ble Acting Chief Justice)

After arguing the matter for some length, learned counsel for

the appellant seeks to withdraw the appeal with liberty to avail the

remedy of appeal against the order of the respondent.

2. As prayed, the writ appeal is dismissed with liberty, as

prayed for. However, liberty would not mean condonation of delay

in filing the appeal, rather it would be examined by the appellate

authority. There will be no order as to costs.

(M.N.B., ACJ.) (D.B.C.J.) 07.2.2022 Index : Yes/No

To:

The Deputy Director, Directorate of Enforcement, Government of India, Shastri Bhavan, III Floor, III Block, No.26, Haddows Road, Chennai-6.

RS

___________

https://www.mhc.tn.gov.in/judis W.A.No.78 of 2022

M.N.BHANDARI, ACJ AND D.BHARATHA CHAKRAVARTHY,J

RS

W.A.No.78 of 2022

07.2.2022

___________

https://www.mhc.tn.gov.in/judis