APURVA BHUPENDRA SHAH Vs. UNION OF INDIA

JUDGEMENT

(1.) The respective Counsel are in agreement that the issue raised in all these petitions is same. Even, ECIR registered against all the petitioners is same. As such, by this common judgment, the petitions are disposed of by consent.

(2.) The prayer is for issuance of Writ of Mandamus for quashing of entire proceedings in ECIR/MBZO-II/15/2019 registered by Respondent No.3-Enforcement Directorate, Mumbai, Zone-II.

(3.) The prayer is supported by learned Senior Advocate Mr.Niteen Pradhan based on two incidents;