NAVEEN SRIRAM Vs. SPECIAL DIRECTOR, DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) As the issue involved, and the parties in these Writ Petitions are one and the same, and the relief sought herein are also inter-connected, these Writ Petitions are taken up together and disposed of vide this common order.

(2.) The present Writ Petitions are second round of litigation after the disposal of W.P.No.14639 of 2014, by this Court on 06.06.2014.

(3.) The facts of the case in brief are as follows:-