VIJAY AGRAWAL Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Sh. Siddharth Agarwal, learned Senior counsel for the petitioner in item No.50 i.e. CRL.M.C. 3149/2022 and Mr. Naveen Malhotra, learned counsel for the petitioner in item No. 51 and 52 i.e. CRL.M.C. 3161/2022 and CRL.M.C. 3183/2022 state that without going into the merits of the case, it is stated at Bar, that the learned Trial Court passed the order dtd. 5/7/2022 without giving them an opportunity of being heard.

(2.) Sh. Siddharth Agarwal, learned Senior counsel and Mr. Naveen Malhotra, learned counsel for the petitioner state that they are ready to file an affidavit to this regard.

(3.) Sh. Arjun Deewan, learned counsel submits that in fact, no arguments were advanced on the merits of the case and the arguments were being heard only on the question as to whether the unrelied documents are to be supplied or not and on remaining questions there was no conclusive arguments. Learned counsel submits that they would be satisfied if the matter is remanded back to the learned Trial Court for affording them an opportunity of being heard on all the questions that have been framed by the learned Trial Court as recorded in para 13 of the impugned order.