LAWS(MAD)-2015-7-471

P VIJAYAN Vs. V ANITHA; ADJUDICATING AUTHORITY UNDER PREVENTION OF MONEY; JOINT DIRECTOR DIRECTORATE OF ENFORCEMENT; ICICI BANK LIMITED

Decided On July 09, 2015
P VIJAYAN Appellant
V/S
V ANITHA; ADJUDICATING AUTHORITY UNDER PREVENTION OF MONEY; JOINT DIRECTOR DIRECTORATE OF ENFORCEMENT; ICICI BANK LIMITED Respondents

JUDGEMENT

(1.) By consent, both these writ petitions are taken up for final disposal.

(2.) The petitioner in W.P.No.20639 of 2015, is a Public Servant and the petitioner in W.P.No.20640 of 2015, is his wife and according to him, his wife is a Woman Entrepreneur acting as Managing Director of Gowin Diary Products Private Limited and Proprietrix of Sri Krishna Shelters, a company doing real estate and construction business.

(3.) A perusal of the affidavits, filed in support of these writ petitions, would disclose the following facts:-