B NARAYANASWAMY Vs. DEPUTY DIRECTOR, ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) W.P.No.33158/2018 is filed for a Mandamus directing the first respondent, not to cause any physical, mental or verbal harassment to the petitioner during the pendency of investigation in the proceedings in File No.ECIR/CEZO/05/2016.

(2.) W.P.No.33163/2018 is filed for a Mandamus directing the first respondent to re-record the statement to be tendered under section 50 of the Prevention of Money Laundering Act and conduct the proceedings in File No.ECIR/CEZO/05/2016 in camera and in presence of the Advocate appointed by the petitioner.

(3.) The petitioner in both the writ petitions is one and the same.