C.GOPAL REDDY Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Heard Sri I.Koti Reddy, learned counsel, representing Sri N.Jeevan Kumar, learned counsel for the petitioners, Sri Josyula Bhaskara Rao, learned Standing Counsel for 1st respondent, Directorate of Enforcement (in short, ED), Ministry of Finance and 2nd respondent, Assistant Directorate of Enforcement, Hyderabad Zonal Office, Hyderabad, Sri D.V.S.Lokeshwara Rao, learned Standing counsel for 3rd respondent, Axis Bank Limited.

(2.) Sri G.Sudheer Kumar and Sri N.Satyanarayana, learned counsels accepted notice for the respondent No.4, Union Bank of India, Level-3, CO Annex Building, Saifabad, Hyderabad - 500 004, Telangana, but the appearance is not made.

(3.) This writ petition under Article 226 of the Constitution of India has been filed for the following relief:-