LAWS(CAL)-2022-6-2

ABHISHEK BANERJEE Vs. UNION OF INDIA

Decided On June 02, 2022
ABHISHEK BANERJEE Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Affidavit of service filed in Court today is kept with the record.

(2.) It is submitted by the learned Advocate for the Union of India that the Enforcement Directorate is not under the Ministry of Home Affairs but it is under the Department of Revenue, Ministry of Finance, Government of India.

(3.) The petitioners are permitted to amend the cause title suitably to incorporate the name of the respondent no.2 in the writ petition.