Per Ramesh Sinha , Chief Justice
05.05.2023
Heard learned counsel appearing for the parties.
2. This petition has been filed by the petitioner for following reliefs:-
"(i) Direct the respondents to supply to the petitioner the Schedule A of the summons listing the documents that he is expected to produce before them.
(ii) Direct the respondents to allow him time to appear before them after 2 weeks so that he can recover and get himself a thorough medical check-up.
(iii) Direct the respondent No.2 to comply with the mandate of Section 50 (2) & 50 (3) of PMLA in its true spirit and perspective and permit the petitioner to appear through an authorized representative, permit the submission of documents and record the applicant's statement through any electronic mode and not to compel the
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presence of the applicant in person.
(iv) Issue appropriate writ(s), order(s) or direction(s) to respondent No.2 in furtherance of the observations/orders/directions issued by Hon'ble Supreme Court passed in SLP (Cri) No.3545 of 2020 titled as 'Paramvir Singh Saini Vs. Baljit Singh & Ors.' to the effect that all proceedings carried out by Respondent No.1 & 2 including those in relation to the recording of statements etc. in terms of the notice (s)/summon (s) issued under Section 50 of PMLA in
ECIR/RPZO/11/2022 to be audio/video graphed in the presence of applicant's lawyer at a visible distance (beyond audible range) inter- alia by way of installation of appropriate CCTV cameras;
(v) Pass any other or further order this Hon'ble Court may deem fit."
3. Learned counsel for the petitioner seeks permission of this Court to withdraw this petition.
4. Learned counsel for the respondent has no objection.
5. In view of the submission made by learned counsel for the petitioner, this writ petition is dismissed as withdrawn without any further liberty for same cause of action.
Sd/- Sd/- (Deepak Kumar Tiwari) (Ramesh Sinha) Judge Chief Justice
Ajay