ANISH MOHAMMED RAWTHER Vs. DEPUTY DIRECTOR, ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) Petitioners are knocking at the doors of Writ Court for laying a challenge to the proceedings taken up under the provisions of Prevention of Money Laundering Act, 2002 ('Act' for short) and to the Provisional Attachment Order dtd. 28/9/2021 made by the respondent at Annexure-A; after service of notice, the respondent having entered appearance through his Senior Panel Counsel, opposes the Writ Petition making submission in justification of the impugned order.

(2.) Brief facts:

(3.) Having heard the learned counsel for the parties and having perused the Petition Papers, this Court declines to grant indulgence in the matter for the following reasons: