Orissa High Court
Bhuneshwar Prasad Verma vs Union Of India & Others on 5 March, 2025
Author: G. Satapathy
Bench: G. Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMP No.1599 of 2024
Bhuneshwar Prasad Verma ... Appellant
Mr.H.K.Mund, Advocate
-versus-
Union of India & others ... Respondent
.
CORAM:
JUSTICE G. SATAPATHY
ORDER(ORAL)
05.03.2025 Order No.
03. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2. Mr.Gopal Agarwal, learned Senior Counsel appearing along with Ms.S.Srivastava, learned counsel informs the Court that they have got instruction to appear in this matter for OP No.2. Further Mr.Agarwal, learned Senior Counsel apprises this Court that the impugned order is not amenable in an application U/Ss. 226 & 227 of the Constitution of India, since the same is amenable under Appellate jurisdiction U/S. 42 of Prevention of Money Laundering Act, 2002.
3. In view of the aforesaid submission, since a Passover was sought for on behalf of the petitioner, list this matter on 19th March, 2025.
Signature Not Verified Digitally Signed (G. Satapathy) Signed by: KISHORE KUMAR SAHOO Designation: Secretary Judge Reason: Authentication kishore Location: High Court of Orissa Date: 05-Mar-2025 16:53:54 Page 1 of 1