ABHISHEK BANERJEE Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) SLP (Crl.) Nos.2806-2807/2022 Issue notice, returnable on 19/7/2022

(2.) Dasti service, in addition, is permitted.

(3.) Mr. Mukesh Kumar Maroria, learned Advocate-on-Record, who is instructing Mr. S.V. Raju, learned Additional Solicitor General, accepts notice on behalf of the respondent Directorate of Enforcement. He is granted three weeks time to put in an affidavit in response and also to place such documents on record on which reliance will be placed on behalf of the Directorate of Enforcement.