RAYBAHADUR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned A.S.G.I. for the respondentsUnion of India as well as Sri Abhedya Rajeev, Advocate holding brief of Mr. Rohit Tripathi, learned counsel appearing for the respondent no.2Enforcement Directorate.

(2.) Petitioners have approached this Court for the following main prayer

(3.) Learned counsel for the petitioners submits that respondents be directed to return back the money deposited by the petitioners and other investors with interest as applicable.