MOHAMMED SAQI Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Sri Madhukar Deshpande, learned Standing Counsel appearing for Directorate of Enforcement, takes notice for respondent No.1 in W.P.No.9797/2020 and for respondent Nos.1 and 2 in W.P.No.9812/2020.

(2.) Heard learned counsel for petitioners and learned Standing Counsel for respondents/Directorate of Enforcement and learned AGA for respondent No.2 in W.P.No.9797/2020.

(3.) Petitioners have invoked the jurisdiction of this Court to protect possession of the premises alleged to have been taken by them on lease from respondent No.3.