M. SHOBANA Vs. ASSISTANT DIRECTOR, DIRECTORATE

JUDGEMENT

(1.) The Petitioners have preferred the present Writ Petitions praying for issuance of Writ of Certiorari in calling for the records in summons vide ECIR No.CEZO/2/2013 (KCM) dated 10.04.2013 issued by the Respondent and to quash the same.

(2.) The Petitioners were directed to appear on 09.05.2013, 07.05.2013, 08.05.2013 respectively by the Assistant Director, Directorate of Enforcement, Chennai along with the documents mentioned in the Schedule. In the summons issued to the Writ Petitioners on 10.04.2013, the Respondent had stated that in exercise of the powers conferred upon him as per Section 50 (2) and (3) of the Prevention of Money-Laundering Act, 2002, he required the presence of the Writ Petitioners at his office on the dates and time specified.

(3.) The Summation of Facts: