Bombay High Court
M/S. Sikkim Ferro Alloys Pvt.Ltd. ... vs Directorate Of Enforcement And Anr on 18 March, 2026
14-APEAL.26.2026.doc
JVS.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 26 OF 2026
M/s. Buzzactive Infra Projects Pvt. Ltd. } Appellant
Versus
Directorate of Enforcement & Anr. } Respondents
WITH
CRIMINAL APPEAL NO. 27 OF 2026
WITH
CRIMINAL APPEAL NO. 21 OF 2026
WITH
CRIMINAL APPEAL NO. 20 OF 2026
WITH
CRIMINAL APPEAL NO. 19 OF 2026
WITH
CRIMINAL APPEAL NO. 18 OF 2026
WITH
CRIMINAL APPEAL NO. 23 OF 2026
WITH
CRIMINAL APPEAL NO. 22 OF 2026
WITH
CRIMINAL APPEAL NO. 32 OF 2026
WITH
CRIMINAL APPEAL NO. 31 OF 2026
WITH
CRIMINAL APPEAL NO. 30 OF 2026
WITH
CRIMINAL APPEAL NO. 29 OF 2026
WITH
CRIMINAL APPEAL NO. 28 OF 2026
Mr. Ryan Shelton Peters, Advocate for Appellant.
Ms. Manisha Jagtap, Advocate for Respondent No. 1.
Ms. M. M. Deshmukh, In-Charge Public Prosecutor with
Mr. Ashish I. Satpute, APP for Respondent No. 2.
CORAM: SHREE CHANDRASHEKHAR, CJ. &
GAUTAM A. ANKHAD, J.
DATE: 18th MARCH 2026 1 ::: Uploaded on - 26/03/2026 ::: Downloaded on - 28/03/2026 00:35:26 ::: 14-APEAL.26.2026.doc P.C.:
By an order dated 16th December 2025, delays in filing these appeals have been condoned by a coordinate Bench of this Court. We understand that an order passed by a coordinate Bench shall be binding on a Bench of co-equal strength. However, having regard to the statutory provision under section 42 of the Prevention of Money Laundering Act, 2002, we are inclined to take a different view for the reason that section 5 of the Limitation Act, 1963 shall not apply to section 42 of the Prevention of Money Laundering Act, 2002.
2. Therefore, we have indicated to Mr. Ryan Shelton Peters, the learned vice counsel for the appellants in these matters to address this Court on that aspect on the next date of hearing.
3. Post the matters on 6th April 2026 "High on Board".
[GAUTAM A. ANKHAD, J.] [CHIEF JUSTICE] 2 ::: Uploaded on - 26/03/2026 ::: Downloaded on - 28/03/2026 00:35:26 :::