REGENT COMPUTRONICS PVT. LTD.

Mishrilal Pandey Appellant

V/S

ENFORCEMENT DIRECTORATE Respondents

Referred Judgements :-

MENAKA GANDHI VS. UNION OF INDIA [REFERRED TO]
ASHOK MUNNILAL JAIN VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
DHARMA RAMA BHAGARE VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMANLALBHOGILAL SHAH VS. D K GUHA [REFERRED TO]
SUNIL BATRA CHARLES GURMUKH SOBRAJ VS. DELHI ADMINISTRATION:DELHI ADMINISTRATION [REFERRED TO]
DIRECTORATE OF ENFORCEMENT VS. DEEPAK MAHAJAN [REFERRED TO]
SPECIAL DIRECTOR VS. MOHAMMAD GHULAM GHOUSE [REFERRED TO]
SAMAJ PARIVARTAN SAMUDAYA VS. STATE OF KARNATAKA [REFERRED TO]
Y.S. JAGAN MOHAN REDDY VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
YOUTH BAR ASSOCIATION OF INDIA VS. UNION OF INDIA AND OTHERS [REFERRED TO]
ANKUSH MARUTI SHINDE AND OTHERS VS. STATE OF MAHARASHTRA [REFERRED TO]
AMISH DEVGAN VS. UNION OF INDIA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The petitioners have filed WPCR No. 180/2021 and vide order dtd. 7/6/2021, this court has stated that :

(2.) In compliance of the said order, the petitioners have filed amended writ petition WP(CR) 478/2021 and by this order, both the petitions are being heard and disposed of as they both arise out of the issue regarding powers of the authorities pertaining to summon, production of documents and to give evidence under Sec. 50 of the Prevention of Money Laundering Act.

(3.) The petitioners have filed this petition under Article 226 of the Constitution of India challenging the summons dtd. 19/7/2021 under Sec. 50 (2) of the Prevention of Money Laundering Act 2002 (in short the PMLA Act). and non-grant of copy of Enforcement Case Information Report (in short the ECIR) to the petitioners whereby the respondents have been registered ECIR No.ECIR/RPSZO/06/2020/401 against the petitioner No.1.

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MISHRILAL PANDEY Vs. ENFORCEMENT DIRECTORATE

Referred Judgements :-

JUDGEMENT

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