SMA SEENI Vs. DEPUTY DIRECTOR ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) AT this stage of the hearing of the writ petition, Mr.Dhandapani, the learned counsel appearing on behalf of the first and the second respondents, had submitted that the Fixed Deposit Receipts, relating to the amount in question, is with the third and the fourth respondents. He had also submitted that it would be open to the petitioner to approach the first respondent, with the necessary proof to show his identity and to file an appropriate affidavit to receive the Fixed Deposit Receipts lying with the third and the fourth respondents.