GOPAL AGARWAL Vs. SPECIAL DIRECTOR DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The present writ petition is filed challenging the order in SDE/SRO/HYZO/01/2023 dtd. 4/1/2023 passed by Respondent No. 1 herein under Sec. 16 of the Foreign Exchange Management Act, 1999 (hereinafter referred to as 'the Act, 1999').

(2.) Heard Dr. C.P. Ramaswami learned counsel for the Petitioners, Mr. V. Rama Krishna Reddy learned standing counsel for the Directorate of Enforcement appearing for the Respondent Nos. 1 and 2 and Sri Gadi Praveen Kumar, learned Deputy Solicitor General of India, appearing for respondent No.3. Perused the record. Facts of the case:-

(3.) Alleging violations under Sec. 6(3)(b) of the Act, 1999 read with Regulation 5(1) of the Foreign Exchange Management (Transfer or issue of security by a person resident outside India) Regulations, 2000 (hereinafter referred to as 'Regulations') and violations under Ss. 3(b) & 4 of the Act, 1999, a complaint bearing No. T-3/27/HZO/2011 dtd. 12/7/2017 was filed before the Directorate of Enforcement (hereinafter referred to as 'ED') under Sec. 16(3) of the Act, 1999.