SMURTI WAGHDHARE Vs. JOINT DIRECTOR

JUDGEMENT

(1.) Rule. By consent of the parties heard finally.

(2.) This Petition under Article 226 of the Constitution of India has been filed praying for the following substantive reliefs:-

(3.) The challenge in the present Petition is in respect of two orders of seizure dtd. 27/6/2023 and 28/6/2023 issued by Respondent Nos. 2 and 3 respectively (hereinafter referred to as "the impugned seizure orders") inter alia seizing cash amounting to INR 1 crore from premises owned by the Petitioner, i.e., Office No 19, 1st Floor, Laxmi Nivas / Minty House, 2nd Panjrapol Lane, Charni Road, Mumbai, Maharashtra - 400 004 ("Premises No 19"), and the residence of Petitioner's parents.