RAMA LUTHRA Vs. DIRECTORATE OF ENFORCEMENT THROUGH

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) The present petition has been filed by the Petitioner who is a 72 years old widow. She was working as a public relations professional in Lexicon Public Relations and Corporate Consultants (P) Ltd., Lexicon PR Management Services (P) Ltd., as also in an advertising company called FS Advertising Ltd.

(3.) The Petitioner raises a challenge in the present petition to the Provisional Attachment Order (hereinafter PAO ) dated 22nd January, 2021 by which her bank accounts, immovable property and shares etc. have been provisionally attached by the Enforcement Directorate (hereinafter, ED ) on the suspicion that these amounts are proceeds of crime and were used to make unauthorised payments for obtaining the coal blocks allocation.