- (1.) The petition in effect seeks issuance of a writ in the nature of mandamus directing the respondents to not take coercive action against the petitioner in pursuance to investigation in Crime No.824/2003, under Section 420, 467, 468, 471 I.P.C., Police Station Sahibabad, District Ghaziabad. The petition also seeks issuance of a writ in the nature of mandamus directing the respondents 5 & 6 (Union of India, through Secretary, Ministry of Finance, New Delhi and Director, Directorate of Revenue Intelligence, New Delhi) to take over inquiry/investigation in Crime No. 824/2003 . The petition also seeks issuance of a writ in the nature of mandamus directing respondent no.2, Inspector General, Economic Offence Wing, Indira Bhawan, U.P., Lucknow to change the Inquiry Officer and appoint some other officer in stead of respondents 3 & 4 (Superintendent of Police, Economic Offence Wing, Meerut, U.P. and Sri Raees Pal Singh, Enquiry Officer, presently posted as Superintendent of Police, Economic Offences and Investigation Wing, Crime Investigation Department, U.P., Meerut).
(2.) Shri Ashish Kumar Pathak, Advocate has appeared on behalf of petitioner. Shri Ashish Kumar Pathak states that he has no instruction in the matter as on date. He has stated at the bar that counsel has tried to contact his client, however, no instruction has been given.
(3.) On 7th November, 2017, following order was passed :- "Adjourned on the request of learned counsel for the petitioner. List in the next cause list peremptorily. It is made clear that the case shall not be adjourned on the next date of listing.";