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Delhi High Court issued a notice to the enforcement directorate to respond to the plea for release of attached properties
Delhi High Court on Monday issued a notice to the enforcement directorate on the plea by Conwood Constructions and development Private Limited which was acquired in the 2G the scammer related Minister a Rajan and others seeking to release its Property worth rupees 22 crores .
The property is worth 22 crores was acquired during the 2G scam and hence the relation between this plea in the case of 2G scam to be dealt by the court
Application was filed by conwood construction and development Private Limited seeking for alteration to order by the High Court on 21.03.2018.
The bench headed by justice Brijesh Sethi said’ Let reply to this application be filed within a week. Advance copy of the reply be furnished to the opposite counsel at least two days prior to the next date of hearing.
The ASG or sanjay jain Wanted both the matters to be desided at once as he stated “it will be in the interest of justice if all the connected matters are heard and decided together at the earliest.”
The applicants argued that the other matters cannot be heard at this stage, because they are listed for regular hearing in October, 2020.
Sanjay Jain appearing on behalf of CBI has asked for some time on the issue of the matter and the notice , however the angency had already replied to the application which was a similar application in 2018. He would the same if the court directs
The court said it would like to tag both the cases CRL.L.P. 257/2018 and Crl.L.P. No. 185/2018 with the present plea, which given on 26th August 2020
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