DIRECTORATE OF ENFORCEMENT Vs. BABLU SONKAR

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the learned Additional Solicitor General for the appellants and the learned senior counsel appearing for the first respondent.

(3.) The first respondent is the writ petitioner, who filed the writ petition in the Bombay High Court for quashing a complaint filed by the Enforcement Directorate under Prevention of Money Laundering Act, 2002 (for short 'PMLA'). In the writ petition filed by the first respondent, there was no interim relief granted pending the hearing of the petition.