MADHU KONERU Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Heard Mr. D.Prakash Reddy, learned Senior Counsel appearing for the petitioner and Mr. Anil Prasad Tiwari, learned Standing Counsel for respondent Nos.1 to 4.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner has prayed for the following reliefs:

(3.) Be it stated that by way of the impugned summons dtd. 11/11/2021 issued under sub-Sec. (2) and (3) of Sec. 50 of the Prevention of Money Laundering Act, 2002, respondent No.2 called upon the petitioner to furnish complete details regarding his policies bearing Nos.MO22000752, MO22002114, 3018724Z and 3018697D held with RL360 Insurance Company Limited, UAE, including present status and valuation as well as details regarding source for the premium amounts paid for the above insurance policies.