Mohan Dayal Dadu v. Union Of India And Others

Debangsu Basak, J.:— CAN 1 of 2020 and CAN 2 of 2020 are disposed of by taking up the writ petition for consideration.

2. Petitioner seeks defreezing of a bank account frozen by the authorities exercising powers under the provisions of Prevention of Money Laundering Act.

3. Union of India is represented.

4. Accommodation is sought for on behalf of the Enforcement Directorate on the ground that, the learned advocate suffered a loss of a family member and that she is presently in ‘home quarantine’ due to her medical condition.

5. In such circumstances, it would be appropriate to permit the parties to file affidavits.

6. Let affidavit-in-opposition be filed within four weeks from date; reply thereto, if any, be filed four weeks thereafter.

7. The writ petition will appear under the heading ‘For Hearing’ before the appropriate Bench after completion of affidavits.