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Judgment
SANJEEV SACHDEVA, J. (ORAL)
Petitioner interalia seeks a direction to the respondents to provide copies of the documents that was seized from the premises of petitioner.
Learned counsel for the petitioner submits that without prejudice to the contentions, the seizure was illegal and petitioner has no concern with the company in respect of whom the authorization for search was issued.
He further submits that a representation dated 11.05.2024 has been given to the respondents for releasing/providing of copies of the said documents.
Learned counsel for the respondents submits that the said representation is under active consideration and shall be disposed of within a period of two weeks from today.
He further submits that search was conducted on the first floor of the said building for the reason that the second floor was found locked and it was also informed that the firm in respect of which search was sought to be conducted had an office on the first floor, this was fortified from the fact that the sign board of the said firm was also found on the first floor of the said premise.
In view of the above, the petition is disposed of directing the respondents to dispose of the representation dated 11.05.2024 of the petitioner in accordance with law within a period of two weeks.
It is clarified that this Court has neither considered nor commented upon the merits of the contentions of either party. All rights and contentions of parties are reserved.
It would be open to the petitioner to avail of such further remedies as permissible in law in case petitioner is aggrieved by any further order passed by the respondents.
Petition is disposed of in the above terms.