SANJAY KUMAR AGRAWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule is made returnable forthwith, with the consent of the parties and is taken up for final disposal. Mr. Shirsat, waives notice on behalf of the respondent No.1. Learned A.P.P waives notice on behalf of the respondent No.2 -State.

(3.) By this petition, the petitioner seeks quashing and setting aside of the Look Out Circular ('LOC') issued at the behest of the respondent No.1-Enforcement Directorate ('ED').