VAMA EXPORTS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed with the following prayers :

(2.) The main grievance ventilated in this petition is that the officials of the Directorate of Enforcement, Ahmedabad, during the course of search of the office premises of the petitioner on 17-11-2009 have seized various documents/articles. Vide application dated 30-11-2009, the petitioner requested that the following documents/articles be returned to the petitioner as they were required for the smooth operation of the day-to-day affairs of the business :

(3.) Subsequently the petitioner also issued a legal notice to the respondent No. 2, through its Counsel. Thereafter, repeated requests were made to the respondents to return the said documents, however, the same have not been returned, causing serious prejudice to the petitioner.