ANKUR Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Heard Mr Dattaprasad Lawande with Mr Ashish Kuncoliencar for the Petitioners and Mr Karpe for the Respondent.

(2.) As substantially common questions of law and fact arise in both these Petitions, the learned Counsel for the parties agree that a common judgment and order can dispose of both these Petitions.

(3.) Accordingly, Rule in both these Petitions. The Rule is made returnable immediately at the request of and with the consent of the learned Counsel for the parties.