Directorate of Enforcement vs State Of Jharkhand and Others

Sanjay Kumar Dwivedi, J

Mr. Zoheb Hossain, the learned counsel appearing through the Video Conferencing on behalf of the petitioner/Directorate of Enforcement [E.D] submits that he is ready to argue the matter on merit.

Mr. Manoj Kumar, the learned counsel appearing on behalf of the respondent State submits that an I.A No.13598 of 2024 for adjournment has been filed. He submits that therein the I.A, the prayer is made that six weeks’ further time may kindly be allowed to file the counter affidavit as well as the objection. He submits that against the order dated 04.12.2024, the State has moved before the Hon’ble Supreme Court by way of S.L.P.(Cri.) Diary No.59515 of 2024.

Leaned counsel appearing through Video Conferencing on behalf of the petitioner further submits that if the Court is inclined to grant time, the interim order may kindly be continued, however, he is ready to argue the matter on merit.

In view of above submission of the learned counsels appearing on behalf of the parties, considering the prayer made in the said I.A., the instant I.A. is allowed.

Further six weeks’ time is allowed to file counter affidavit as well as the objection, as prayed.

Let this matter appear on 11.02.2025.

Interim order dated 04.12.2024 shall remain in force till the next date.