REGENT COMPUTRONICS PVT. LTD.

AJAY SINGH Appellant

V/S

DIRECTORATE OF ENFORCEMENT Respondents

Referred Judgements :-

VIJAY MADANLAL CHOUDHARY AND ORS. VS. UNION OF INDIA AND ORS. [REFERRED TO]
ABHISHEK BANERJEE AND ANR. VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
SARDUL SINGH CAVEESHAR PARMESHWAR NATH KAUL VALLABHDAS PHULCHAND MEHTA CHARWHARA GUHAN VS. STATE OF BOMBAY [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
PREMIUM GRANITES VS. STATE OF TAMIL NADU [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. V C SHUKLA [REFERRED TO]
UNION OF INDIA VS. PADAM NARAIN AGGARWAL ETC [REFERRED TO]
GAUTAM KUNDU VS. MANOJ KUMAR [REFERRED TO]
COMMON CAUSE (A REGISTERED SOCIETY) VS. UNION OF INDIA [REFERRED TO]
PANKAJ BANSAL VS. UNION OF INDIA [REFERRED TO]
TARUN KUMAR VS. ASSISTANT DIRECTOR DIRECTORATE OF ENFORCEMENT [REFERRED TO]

JUDGEMENT

(1.) The instant writ petition has been filed for the following reliefs: -

(2.) The salient facts necessary for the adjudication of the instant writ petition are as follows:

(3.) It is pertinent to mention at this stage that on 10th of November, 2023, the ED, after completion of investigation, submitted a complaint against M/s AMPL and its Directors, namely, Jag Narayan Singh and Satish Kumar Singh under Ss. 3 and 4 of the PMLA.

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AJAY SINGH Vs. DIRECTORATE OF ENFORCEMENT

Referred Judgements :-

JUDGEMENT

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