LAWS(P&H)-2022-5-253

SURBHI GOYAL IYRE Vs. DIRECTORATE OF ENFORCEMENT

Decided On May 19, 2022
Surbhi Goyal Iyre Appellant
V/S
DIRECTORATE OF ENFORCEMENT Respondents

JUDGEMENT

(1.) An advance copy of the writ petition already stood served upon the respondents.

(2.) Mr. Satya Pal Jain, learned Additional Solicitor General of India assisted by Mr. Sanjay Vashisth, Senior Panel Counsel, has entered appearance on behalf of the respondents.

(3.) Counsel for the parties are ad idem that CWP-4523-2022 (M/s SRS Limited Vs. Deputy Director, Directorate of Enforcement, Gurugram, Chandigarh) had been filed raising identical issue and such writ petition had been disposed of vide order dtd. 8/3/2022 in the following terms: