Gujarat High Court
Jmd Media Private Limited vs Rajesh Pandey & 6 on 28 September, 2017
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, A.G.Uraizee
C/FA/3255/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 3255 of 2017
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JMD MEDIA PRIVATE LIMITED....Appellant
Versus
RAJESH PANDEY & 6....Defendants
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Appearance:
MR SAURABH SOPARKAR SR. ADVOCATE WITH MS AMRITA M
THAKORE, ADVOCATE for the Appellant
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 28/09/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Learned counsel appearing for the appellant has invited this Court's attention to the contentions raised by the appellant on page-57 qua the auction had taken place, under which the property was purchased in the month of January, 2009, the Prevention of Money Laundering Act, 2002 at the relevant time did not contain offence and they came to be made part of the schedule only by way of amendment, which came to be effective from 1.6.2009. This contention has been perfunctorily dealt with by the Appellate Authority as could be seen from page-74, para-25 and counsel has further invited Court's attention to the observation of Appellate Authority that elaborate order is passed and connecting Appeal, being First Appeal No. 3246 of 2017 has been admitted by this Court.
In that view of the matter, ADMIT. To be heard with First Appeal No. 3246 of 2017.
(S.R.BRAHMBHATT, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Mon Oct 02 06:28:09 IST 2017 C/FA/3255/2017 ORDER (A.G.URAIZEE,J) pallav Page 2 of 2 HC-NIC Page 2 of 2 Created On Mon Oct 02 06:28:09 IST 2017