AMIT CHANDOLE Vs. RAMESH IYER

JUDGEMENT

(1.) The reliefs sought in Criminal Writ Petition No.4523 of 2022 are as follows :-

(2.) The following relief is sought in Writ Petition No.6332 of 2024 :-

(3.) The impugned Order dtd. 18/7/2022 has been passed by the learned Additional Chief Metropolitan Magistrate, 47th Court, Esplanade, Mumbai in C.C. No.2448/MISC/2021 below application filed by Prosecution For Directorate Of Enforcement for committal of the said proceedings before the PMLA Special Court at Mumbai. The prayer sought in the said Application reads as under :-