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Judgment
G. C. Mishra, Acting Chairman
FPA-PMLA-3949/BNG/2021
Fresh appeal has been filed under 26 of the Prevention of Money Laundering Act, 2002 against the impugned order dated 11.01.2021 passed by the
Adjudicating Authority in O.C. No. 1233/2019. It is contended by the learned counsel for the Appellant that copy of the appeal paper book has been
served on the other side.
None appeared for the Respondent inspite of second call.
Issue notice. The Registry is directed to issue appropriate notice to the Respondent within ten days from today who may file the reply to the appeal
within four weeks to from the date of receipt of the notice.
MP-PMLA-8939/BNG/2021 (Stay)
Alongwith the appeal the present application has been filed by the applicant/appellant seeking an ad-interim ex-parte order in favour of the
applicant/appellant and against the respondent to maintain the status quo.
Heard the learned counsel and perused the material placed on record. In the facts and circumstances of the case it would be proper for both the
parties to maintain the ‘status quo’ till the next date of hearing.
Issue notice. The Registry is directed to issue appropriate notice to the Respondent within ten days from today who may file the reply to the stay
application within four weeks to from the date of receipt of the notice.
List on 13th May, 2021.