DEPUTY DIRECTOR, OFFICE OF THE JOINT DIRECTOR, DIRECTORATE OF ENFORCEMENT Vs. ASSET RECONSTRUCTION COMPANY

JUDGEMENT

(1.) Challenge in this writ petition is to the order passed by the National Company Law Tribunal, Hyderabad Bench-I, Hyderabad in I.A.Nos.413 and 287 of 2019 in CP(IB) No.219/HDB/2017 filed under Sec. 60(5) of Insolvency and Bankruptcy Code, 2016. The applications filed seeking to set aside and grant stay on the impugned Provisional Attachment Order No.04/2019 with a consequential direction to Enforcement Directorate viz., the petitioner to raise the same are also on contest allowed.

(2.) BRIEF FACTS:-

(3.) Submissions of the petitioner: