Delhi High Court - Orders
M/S. Guru Commodity Services Pvt. Ltd vs Adjudicating Authority, Pmla & Ors on 4 February, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2189/2022 & CM APPL. 6272/2022, CM APPL. 6273/2022
M/S. GURU COMMODITY SERVICES PVT. LTD.
..... Petitioner
Through: Mr. Ashwani Taneja, Mr. V Govinda
Ramanan, Mr. Udit Atul
Kokanthankar, Mr. Vasu Kukreja,
Mrs. Gunjan Anand, Mr. Sankalp
Malik, Mr. Sankalp Anand,
Mr. Ayush Saini, Mr. Vaibhav,
Mr. Mrinal Aggarwal and
Ms. Pranika Kaushik, Advs.
versus
ADJUDICATING AUTHORITY, PMLA & ORS.
..... Respondent
Through: Mr. Amit Mahajan, Adv.
Mr. Manish Mohan and Mr. Syed
Husain Adil Taqvi, Advs. for UOI
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 04.02.2022 This matter is being heard through Video-Conferencing.
CM APPL. 6272/2022Allowed, subject to just exceptions.
Application disposed of.
W.P.(C) 2189/2022 & CM APPL. 6273/2022 Mr. Amit Mahajan has taken an objection on the maintainability of the petition, as a prayer in this petition is primarily against a provisional attachment order dated July 01, 2021 and the petitioner is based in Bombay, Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:06.02.2022 22:48:39 property is in Bombay and the FIR is also registered in Bombay. According to Mr. Mahajan, it is not a case where the petitioner having filed an appeal before the Tribunal which could not be heard as the Tribunal has not ben constituted.
On the other hand, Mr.Ashwani Taneja has referred to W.P.(C) 10681/2021 wherein in similar facts this Court has entertained the petition.
Mr. Taneja has also drawn my attention to the order at page 215 contend the petition shall be maintainable.
Mr.Mahajan to check up the aforesaid facts and make his submissions.
Renotify on February 23, 2022.
V. KAMESWAR RAO, J.
FEBRUARY 4, 2022/ds Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:06.02.2022 22:48:39