P.ANISH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard counsel for the petitioner and Sri N.Rajeshwar Rao, Assistant Solicitor General for respondents.

(2.) Petitioner has challenged the summons in proceedings F.No.DRI/HZU/48A/ENQ-55(INT-33)/2019 dt.27.11.2019 issued by the 2nd respondent directing the petitioner to appear before him on 28.11.2019 at 11.00 hours in connection with the seizure of 40 pieces of gold bars weighing 4000 grams totally valued at Rs.1,57,52,000/- from the premises of Jagadeesh Villa, H.No.10- 3-14, East Marredpally, Secunderabad.

(3.) The said notice states that petitioner's presence is necessary to give evidence/statement and produce documents or things of the description mentioned in the said summons in petitioner's possession or under control, but the description of the documents or the things is not given in the summons.