MANTURI SHASHI KUMAR Vs. DIRECTOR, DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Heard Mr. Vedula Srinivas, learned Senior Counsel representing Ms. K.Jayasree, learned counsel for the appellants and Mr. V.Ramakrishna Reddy, learned counsel for the Enforcement Directorate i.e., the respondents.

(2.) This appeal is directed against the order dtd. 17/10/2022 passed by the learned Single Judge dismissing W.P.No.45712 of 2018 filed by the appellants as the writ petitioners.

(3.) Appellants had filed the related writ petition seeking a direction to the respondents, more particularly to respondent No.2, to release the property from attachment.