M/S Anil Enterprises Dhuri vs Union Of India & Ors
2023 Latest Caselaw 1463 P&H

                          IN THE HIGH COURT OF PUNJAB AND HARYANA
                                       AT CHANDIGARH

                          223
                                                                Date of decision:23.01.2023


                                                                                   .... Petitioner

                                                                Versus

                                                                                    .... Respondents

              CORAM: HON'BLE MS. JUSTICE RITU BAHRI
                     HON'BLE MRS. JUSTICE MANISHA BATRA

              Present :            Mr. Aman Bansal, Advocate for the petitioner.

                                   Mr. Sunish Bindlish, Mr. Sagar Ratusaria,
                                   Mr. Gagandeep Singh Malhotra and Mr. Prashant Rana,
                                   Advocates for the respondents.

                              ****

RITU BAHRI, J. (oral)

This petition has been filed for directing the respondents to

refund the cash amount of Rs.87,44,130/- which has been illegally seized by

them.

Learned counsel for the respondents on instructions, submit that

the process for releasing the cash amount has been initiated and the same will

be released within four weeks.

In view of submission made the counsel for the respondents, this

writ petition is disposed of.

                                                                                 (RITU BAHRI)
                                                                                    JUDGE


                                                                                (MANISHA BATRA)
              23.01.2023                                                           JUDGE
              Jyoti-IV

Whether speaking/reasoned: Yes/No. Whether reportable : Yes/No

JYOTI 2023.01.24 16:18 I attest to the accuracy and integrity of this order/judgment