LAWS(KAR)-2023-5-169

RICHA SAXENA Vs. DIRECTORATE OF ENFORCEMENT

Decided On May 30, 2023
Richa Saxena Appellant
V/S
DIRECTORATE OF ENFORCEMENT Respondents

JUDGEMENT

(1.) The petitioner is before this Court calling in question summons issued to the petitioner by the respondent- Enforcement Directorate on 2/2/2023.

(2.) Heard the learned Counsel Sri Nishit Kumar Shetty appearing for the petitioner and the learned Counsel Sri Madhukar Deshpande appearing for the respondents.

(3.) Sans details facts germane are as follows: