Karnataka High Court
S V Srinivas vs Joint Director on 14 June, 2018
Author: Mohammad Nawaz
Bench: Mohammad Nawaz
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MFA No.4726/2018
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF JUNE 2018
PRESENT
THE HON'BLE MR. JUSTICE H.G.RAMESH
AND
THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
MISCELLANEOUS FIRST APPEAL NO.4726/2018 (RES)
BETWEEN:
S.V.SRINIVAS
S/O SKV CHALAPATHY
AGED ABOUT 41 YEARS
R/AT NO.20, 18TH CROSS
8TH MAIN, MALLESHWARAM
BANGALORE - 560 085 ...APPELLANT
(BY SRI SWAROOP ANAND.R, ADVOCATE)
AND:
JOINT DIRECTOR
DIRECTORATE OF ENFORCEMENT
3RD FLOOR, 'B' BLOCK, BMTC BUILDING
SHANTINAGAR TTMC, KH ROAD
BANGALORE - 560 020 ...RESPONDENT
THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 42 OF THE PREVENTION OF MONEY LAUNDERING ACT,
2002, PRAYING TO SET ASIDE THE FINAL ORDER DATED
11.05.2018 (ANNEXURE-A) IN FPA-PMLA-446/BNG/2013 PASSED
BY THE APPELLATE TRIBUNAL.
THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS, THIS DAY, H.G.RAMESH J., DELIVERED THE
FOLLOWING:
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MFA No.4726/2018
JUDGMENT
H.G.RAMESH, J. (Oral):
1. As per the order dated 12.06.2018 passed by Hon'ble the Chief Justice on the administrative side, Registry shall reclassify this appeal as Miscellaneous Second Appeal (PMLA). After such reclassification, Registry to list this appeal for admission on 18.06.2018 as prayed for.
2. In view of the above, Registry shall treat this Miscellaneous First Appeal as disposed of.
Appeal disposed of.
Sd/-
JUDGE Sd/-
JUDGE KSR