(1.) Issue notice. Mr. Vinod Diwakar, Central Government Standing Counsel accepts notice on behalf of the respondents.
(2.) This application has been preferred by the petitioner to seek an order of restraint against the respondents from taking any coercive steps against the petitioner during the course of proceedings under Section 50(2) and Section 50(3) of the Prevention of Money Laundering Act, 2002 ('PMLA' or 'Act' for short), in consequence of ECIR/HQ/02/HIU/2015 - wherein the petitioner was lastly summoned vide summons dated 27-4-2017. The apprehension of the petitioner is that when the petitioner joins the investigation in pursuance of the said summons, he may be arrested by resort to power of arrest under Section 19 of the Prevention of Money Laundering Act.
(3.) We have heard Mr. Kirti Uppal, learned senior counsel for the petitioner and Mr. Vinod Diwakar, learned counsel for the respondents at some length on the application, and for the disposal of the application, we are recording our prima facie findings.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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