As per the case facts the petitioners challenged a High Court judgment that dismissed their writ petitions and imposed costs seeking to quash an ECIR Enforcement Case Information Report and ... prevent coercive steps against them The reason for the appeal to the Supreme Court was to challenge the High Court's dismissal of their petitions and to seek protection from the ongoing investigation and potential coercive actions by the Enforcement Directorate The question arose whether the High Court was correct in dismissing the writ petitions and imposing costs and if the petitioners were entitled to the quashing of the ECIR or protection from coercive action Finally the Supreme Court dismissed the petitions The Court strongly deprecated the practice of not producing relevant documents especially those concerning the relief sought along with the Special Leave Petitions indicating that such non-production could be grounds for rejection It also directed the Registry to verify this at the time of registration The observations made against the petitioners were noted as prima facie with the trial court to decide the case on merits without influence The Enforcement Directorate was permitted to proceed with the prosecution complaint