DEPUTY DIRECTOR Vs. APKON CRUSHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Present appeal is against the order dtd. 6/7/2023 passed in W.P.No.8434/2023 by the learned Single Judge. The principal prayer in the petition is prayer

(3.) It was submitted before this Court that during the pendency of the petition the Adjudicating Authority was directed to decide the proceedings within a stipulated period. As that the period was expire, an application was filed on behalf of the respondent No.1- Directorate for Enforcement for seeking extension of the said period. At the same time, another application was filed on behalf of the petitioners i.e., defendants before the Adjudicating Authority seeking permission to the defendants to cross- examine the Investigating Officer.