ANOOP BARTARIA Vs. DY. DIRECTOR ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) The petitioners by way of these petitions have challenged the common judgment and order dtd. 21/2/2019 passed by the High Court of Judicature for Rajasthan, Bench at Jaipur, in S.B. Criminal Writ Petition No. 704 of 2018 and S.B. Criminal Writ Petition No. 757 of 2018, whereby the High Court has dismissed both the petitions imposing cost of Rs.50,000.00.

(2.) The S.B. Criminal Writ Petition No. 704 of 2018 was filed by the petitioner - Anoop Bartaria, Director of World Trade Park Ltd. seeking a prayer to quash ECIR No.JPZO/01/2016 registered by the Jaipur Zonal Office of Enforcement Directorate, with further prayer against the respondents not to file any criminal complaint against the petitioner and not to take any coercive steps against the petitioner in respect of the said ECIR. The S.B. Criminal Writ Petition No. 757 of 2018 was filed by the petitioner - Anoop Bartaria, the Director, World Trade Park Ltd., and by M/s World Trade Park Ltd, a company registered under the Companies Act, 1956, seeking a prayer to quash and set aside the prosecution complaint in ECIR No.JPZO/01/2016.

(3.) As per the case of the petitioners, the petitioner- Anoop Bartaria is a leading and an awarded engineer/architect having an expertise in providing structural, architectural and design consultancy services and is also the Chairman and Managing Director of the World Trade Park Ltd., (Erstwhile M/s R.F. Properties and Trading Ltd.) a company registered under the Companies Act, 1956. The World Trade Park is one of the most sought-after real estate commercial properties situated at JLN Marg, Jaipur. The World Trade Park Company is engaged in the business of selling and leasing commercial spaces to various interested buyers/purchasers.