PAWAN KUMAR GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in this petition has challenged the impugned detention order dated 16-2-2001 passed under the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974.

(2.) Heard Sri. A. D. Giri, learned Senior Advocate, for the petitioner and Sri Sanjay Kumar Singh for the Union of India at length and perused the petition and annexures thereto.

(3.) Learned counsel for the respondents is granted three week time to file counter affidavit. Connect with Criminal Misc. Writ Petition No.2040 of 2001, Ashwani Kumar Jain v. Union of India (and others) and list immediately thereafter.