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Judgment
8 paragraphs · 266 wordsRajesh Kumar Gupta, J
In the instant petition the petitioner is seeking interim relief for directing the respondents to not take any coercive action against the petitioners till the final disposal of this petition placing reliance in the cases filed in the reference section of ERP, Vijay Madanlal Choudhary & Ors. V/s Union Of India, 2022 SCC Online SC 929 passed by the Apex Court, and latest order on re-hearing of the matter on 03.02.2026 by the Apex Court dealing with predicate offence.
Counsel for the petitioner also stated that Division Bench of this Court has also granted the interim relief of no coercive action in favour of the present petitioner in predicate offence and hence, they pray for the same.
Per contra, learned Senior Counsel for the for respondent/Directorate of Enforcement has placed reliance on para 17 of the order passed by the Division Bench in W.P No.1527/2026. They have also questioned the maintainability of this petition as the matter should have been heard before the Division Bench as heard in the similar matter.
Heard.
This Court in the light of Vijay Madanlal Choudhary & Ors. V/s Union Of India, 2022 SCC Online SC 929 passed by the Apex Court, and latest order on re-hearing of the matter on 03.02.2026 by the Apex Court dealing with predicate offence directs that no coercive action be taken against the petitioners till the next date of hearing with the condition that they will cooperate in the investigation and shall appear before the Directorate of Enforcement.
List after ensuing summer vacation before the regular bench.
C.C as per Rules.