JYOTSANA SURI Vs. UNION OF INDIA

JUDGEMENT

(1.) Narrating the relevant facts, learned Senior counsel appearing for the petitioner, informs that petitioner is presently Managing Director of M/s Bharat Hotels Ltd., and is wife of late Shri Lalit Suri, who was Managing Director of said company at the relevant time (year 2001), when the company participated in the process of disinvestment of M/s Laxmi Vilas Hotel.

(2.) Mr. Salve, learned Senior counsel submits that by way of the impugned order dated 15.09.2020, learned Court below has not only refused to accept the final closure report filed by the CBI but has also issued arrest warrant to the petitioner and has gone ahead to attach the assets, land, building and hotel business of said hotel (M/s The Lalit Laxmi Vilas Hotel, near Fateh Sagar Lake, Udaipur). He further informs that the Court below has appointed the District Collector, Udaipur as receiver of the property with a simultaneous direction to hand over the management and operations of the hotel to some Central Government controlled or run institution/ Corporation, engaged in hotel business.

(3.) Challenging the order impugned, various submissions were made. While maintaining that the Court below was not justified in rejecting the closure report filed by the CBI, a horde of submissions were made, out of which a few which relate to jurisdiction of the Court and deal with the very proprietary of the Court to pass the order are considered germane for the purpose of considering prayer of interim relief and are set out hereinfra :-