Delhi High Court - Orders
M/S Vikas Wsp Ltd.And Ors vs Directorate Enforcement And Anr on 16 June, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3551/2020
M/S VIKAS WSP LTD.AND ORS ..... Petitioners
Through: Mr.Dayan Krishnan, Sr. Adv. with
Mr.Arshdeep Singh, Mr.Akshat
Gupta, Mr.Sanjeev Seshadri &
Mr.Rajshree Sharma, Advs.
versus
DIRECTORATE ENFORCEMENT AND ANR
..... Respondents
Through: Mr.Amit Mahajan, CGSC with
Ms.Mallika Hiremath, Adv.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 16.06.2020 This hearing has been held through video conferencing. CM APPL. 12628/2020 ((Exemption from filing notarized affidavit and affixing of court fee)
1. This application has been filed seeking exemption from filing duly notarised affidavits and affixing requisite court fee. Binding the deponent of the affidavit to the contents of the application, the exemption is granted.
2. Court fee shall be deposited online with the concerned authority within one week and physical stamp be filed within 72 hours from the date of resumption of regular functioning of the Court, as mandated in terms of Office Order dated April 04, 2020 issued by this Court.
3. Application is disposed of.
CM APPL. 12627/2020 (Exemption) Allowed, subject to all just exceptions.
W.P.(C) 3551/2020 & CM APPL. 12626/2020 (Stay) Issue notice. Notice is accepted by Mr.Amit Mahajan, CGSC on behalf of the respondents. He prays for and is granted one week to file counter affidavit. Rejoinder, if any, be filed within a period of one week thereafter.
It is the case of the petitioners that in terms of Section 5(1) and Section 5(3) of the Prevention of Money Laundering Act, 2002, as the Adjudicating Authority is yet to pass an order under Section 8(3) of the Act, the Provisional Attachment has expired after the period of 180 days of passing thereof.
List on 6th July, 2020.
NAVIN CHAWLA, J JUNE 16, 2020/rv