REGENT COMPUTRONICS PVT. LTD.

Manav Sethi Appellant

V/S

Adjiudicating Authority Respondents

Referred Judgements :-

JUDGES V. ATTORNEY- GENERAL FOR SASKATCHEWAN [REFERRED TO]
H C NARAYANAPPA D R KARIGOWDA VS. STATE OF MYSORE [REFERRED TO]
BHAGWAN SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
J MOHAPATRA AND CO VS. STATE OF ORISSA [REFERRED TO]
UNION OF INDIA UNION OF INDIA BISWAROOP CHATTERJEE ACHINTA KUMAR BISWAS NABENDU BOSE LAXMI NARAYAN VS. TULSIRAM PATEL:SADANAND JHA:G P KOUSHAL:UNION OF INDIA:STATE OF MADHYA PRADESH [REFERRED TO]
ACCOUNTANT AND SECRETARIAL SERVICES PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
MEGHA SINGH VS. STATE OF HARYANA [REFERRED TO]
HYDERABAD VANASPATHI LIMITED VS. ANDHRA PRADESH STATE ELECTRICITY BOARD [REFERRED TO]
UNION OF INDIA VS. VIPAN KUMAR JAIN [REFERRED TO]
STATE REP VS. V JAYAPAUL [REFERRED TO]
DELHI FINANCIAL CORPN VS. RAJIV ANAND [REFERRED TO]
STATE OF RAJASTHAN VS. RAM CHANDRA [REFERRED TO]
A V PAPAYYA SASTRY VS. GOVERNMENT OF A P [REFERRED TO]
BHASKAR RAMAPPA MADAR VS. STATE OF KARNATAKA [REFERRED TO]
NIVEDITA SHARMA VS. CELLULAR OPERATORS ASSN OF INDIA [REFERRED TO]
STATE VS. RAJANGAM [REFERRED TO]
MOHAN LAL VS. STATE OF PUNJAB [REFERRED TO]
MUKESH SINGH VS. STATE (NARCOTIC BRANCH OF DELHI) [REFERRED TO]

JUDGEMENT

(1.) The present writ petitions arise out of a common set of facts and involve similar issues. Therefore, they are being decided vide the following common order.

(2.) The present writ petitions are filed challenging the orders dtd. 5/9/2022 on File No. T-4/04/HYZO/2019 passed by the Adjudicating Authority (Respondent No. 3 in W.P. No. 37659 of 2022) as arbitrary, illegal and without jurisdiction.

(3.) Heard Mr. Deepak Bhattacharjee, learned senior counsel representing Mr. Dishit Bhattacharjee, learned counsel for the Petitioner in W.P. No. 35702 of 2022 and Mr. Vedula Srinivas, learned senior counsel representing Mr. V. Aneesh, learned counsel for the Petitioners in W.P. No. 37659 of 2022. Mr. Anil Prasad Tiwari learned standing counsel for the Directorate of Enforcement (hereinafter referred to as 'ED') for the Respondents in both the writ petitions.

Click here to view full judgment.

MANAV SETHI Vs. ADJIUDICATING AUTHORITY

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address