RAMAN SHARMA Vs. DIRECTOR, DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) This application is, accordingly, disposed of. CRL.REV.P. 1033/2019

(3.) Vide the present petition, the petitioner seeks direction thereby to set aside the order dated 31.08.2019 passed by learned Special Judge (P.C.Act) CBI-10, Rouse Avenue Courts, New Delhi in case CC 72/2019 tiled as "Raman Sharma and Anr. vs. Director, Directorate of Enforcement and Anr."