Hemant Soren vs Directorate Of Enforcement

Sujit Narayan Prasad, J

This case has been listed under the heading ‘For Orders’ with defects.

It has been submitted by the learned Senior Counsel for the petitioner that the defect, as pointed out by the office, has already been removed.

Mr. Amit Kumar, Das, learned counsel appearing for the respondent-E.D. has sought for leave of this Court to file counter affidavit in the Court. It has been submitted that the copy of the same has been served upon Mr. Rajiv Ranjan, learned Senior Counsel for the petitioner.

Let it be taken on record.

Learned Senior Counsel for the petitioner has submitted that he does not require to file any response to the counter affidavit.

One supplementary affidavit has also been filed, which has been prayed to be taken on record. The copy of the same has been served upon Mr. Amit Kumar Das, learned counsel appearing for the respondent-E.D.

Let it be taken on record.

Learned senior counsel for the respondent also does not require time to file any response.

The compilation of judgments have also been filed by Mr. Amit Kumar Das, learned counsel for the respondent-E.D. by serving soft copy of the said judgments upon Mr. Rajiv Ranjan, learned Senior Counsel for the petitioner.

Accordingly, both the parties have submitted that the matter may be heard on merit.

Heard Mr. Kapil Sibal, learned senior counsel being assisted by Mr. Rajiv Ranjan, learned senior counsel for the petitioner at length.

In response, Mr. S.V. Raju, learned Addl. S.G.I being assisted by Mr. Amit Kumar Das has argued on behalf of respondent-Enforcement Directorate.

Learned senior counsel for the petitioner has also responded to the argument so made by learned senior counsel for the respondent.

Hearing of both the parties concluded. The judgment is reserved.