Bombay High Court
M/S. Sikkim Ferro Alloys Pvt.Ltd. ... vs Directorate Of Enforcement And Anr on 16 December, 2025
Author: Bharati Dangre
Bench: Bharati Dangre
2025:BHC-AS:55891-DB
P.H. Jayani 21 TO 33 COMBINED ORDER.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 2048 OF 2025
IN
CRIMINAL APPEAL (ST.) NO. 11499 OF 2025
Buzzactive Infra Projects Pvt. Ltd. .... Applicant
V/s.
Directorate of Enforcement and anr. .... Respondents
WITH
INTERIM APPLICATION NO. 2067 OF 2025
IN
CRIMINAL APPEAL (ST.) NO. 11588 OF 2025
Tirumala Homes .... Applicant
V/s.
Directorate of Enforcement and anr. .... Respondents
WITH
INTERIM APPLICATION NO. 2068 OF 2025
IN
CRIMINAL APPEAL (ST.) NO. 11608 OF 2025
M/s. Mane Finance Pvt. Ltd. .... Applicant
V/s.
Directorate of Enforcement and anr. .... Respondents
WITH
INTERIM APPLICATION NO. 2076 OF 2025
IN
CRIMINAL APPEAL (ST.) NO. 11675 OF 2025
M/s. Gorla Infrastructure .... Applicant
V/s.
Directorate of Enforcement and anr. .... Respondents
WITH
INTERIM APPLICATION NO. 2073 OF 2025
IN
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P.H. Jayani 21 TO 33 COMBINED ORDER.doc
CRIMINAL APPEAL (ST.) NO. 11677 OF 2025
M/s. Aadhay Developers Pvt. Ltd. .... Applicant
V/s.
Directorate of Enforcement and anr. .... Respondents
WITH
INTERIM APPLICATION NO. 2077 OF 2025
IN
CRIMINAL APPEAL (ST.) NO. 11694 OF 2025
Dimple K. Kanungo .... Applicant
V/s.
Directorate of Enforcement and anr. .... Respondents
WITH
INTERIM APPLICATION NO. 2104 OF 2025
IN
CRIMINAL APPEAL (ST.) NO. 11808 OF 2025
Kamlesh Kanungo .... Applicant
V/s.
Directorate of Enforcement and anr. .... Respondents
WITH
INTERIM APPLICATION NO. 2101 OF 2025
IN
CRIMINAL APPEAL (ST.) NO. 11810 OF 2025
M/s. Sikkim Ferro Alloys Pvt. Ltd. .... Applicant
V/s.
Directorate of Enforcement and anr. .... Respondents
WITH
INTERIM APPLICATION NO. 2141 OF 2025
IN
CRIMINAL APPEAL (ST.) NO. 11982 OF 2025
Trisons Casa Projects Pvt. Ltd. .... Applicant
V/s.
Directorate of Enforcement and anr. .... Respondents
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P.H. Jayani 21 TO 33 COMBINED ORDER.doc
WITH
INTERIM APPLICATION NO. 2142 OF 2025
IN
CRIMINAL APPEAL (ST.) NO. 11992 OF 2025
Kamlesh Kanungo .... Applicant
V/s.
Directorate of Enforcement and anr. .... Respondents
WITH
INTERIM APPLICATION NO. 2153 OF 2025
IN
CRIMINAL APPEAL (ST.) NO. 12111 OF 2025
M/s. D3 Fashions Pvt. Ltd. .... Applicant
V/s.
Directorate of Enforcement and anr. .... Respondents
WITH
INTERIM APPLICATION NO. 2155 OF 2025
IN
CRIMINAL APPEAL (ST.) NO. 12117 OF 2025
M/s. Tirumala Properties .... Applicant
V/s.
Directorate of Enforcement and anr. .... Respondents
WITH
INTERIM APPLICATION NO. 2158 OF 2025
IN
CRIMINAL APPEAL (ST.) NO. 12127 OF 2025
M/s. Shree Rajalaxmi Infrastructure Pvt. Ltd. .... Applicant
V/s.
Directorate of Enforcement and anr. .... Respondents
Mr. Pranav Badheka, Sr. Advocate i/b. Ryan Shelton Peters
for the Applicant in all Appeals.
Ms. Manisha Jagtap for the Respondent No.1 - ED.
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P.H. Jayani 21 TO 33 COMBINED ORDER.doc
Mr. S.R. Agarkar, APP for the Respondent - State in Criminal Appeal (St.)
Nos. 11499/2025, 11675/2025, 11810/2025, 12117/2025.
Mr. Tanveer Khan, APP for the Respondent - State in Criminal Appeal (St.)
Nos.11588/2025, 11808/2025, 11992/2025.
Ms. Supriya Kak, APP for the Respondent - State in Criminal Appeal (St.)
Nos.11608/2025, 11694/2025, 12111/2025.
Mrs. Sangeeta Shinde, APP for the Respondent - State in Criminal Appeal
(St.) Nos.11677/2025, 11982/2025, 12127/2025.
CORAM : BHARATI DANGRE &
SHYAM C. CHANDAK, JJ.
DATED : 16th DECEMBER, 2025 P.C. :-
1) In the aforesaid 13 Appeals filed under Section 42 of the Prevention of Money-Laundering (PMLA) Act, 2002, the Appeals are accompanied with Interim Applications for condonation of delay of 228 days in filing the Appeals.
2) We have heard learned Senior Counsel Mr. Badheka for the Applicants and perused the Applications.
The Applications are opposed by the Respondents by filing an affidavit.
3) The Applications proceed to state that the impugned Order being passed on 24/07/2024, the copy of the same was received on 02/09/2024 and on receipt of the copy, the steps were taken to file the Appeal which ought to have been filed within 60 days with a provision for permitting extension of further 60 days.
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P.H. Jayani 21 TO 33 COMBINED ORDER.doc The Applications proceed to state that upon the impugned Order being passed, a Review Application was filed before the learned Appellate Tribunal in which the notice was issued but it was subsequently withdrawn with liberty to avail such appropriate remedy as is available in law.
4) It is in this aforesaid manner, the delay of 228 days is sought to be justified.
5) On hearing the learned Senior Counsel for the Applicants, on perusal of the Applications, we are convinced that the delay is bonafide and it was on account of belated receipt of the copy and subsequently on account of the fact that a Review Application was filed but which came to be withdrawn with liberty to file present Appeals.
6) In the wake of the aforesaid, since the delay having been sufficiently explained and according to us, the same is bonafide, we deem it appropriate to condone the delay.
Interim Applications in aforesaid 13 Appeals are made absolute in terms of its prayer clause.
The reply filed by the Respondent No.1 - Directorate of Enforcement, is taken on record.
7) List the Appeals on 27/01/2026. PREETI (SHYAM C. CHANDAK, J.) (BHARATI DANGRE, J.) HEERO JAYANI Digitally signed by 5/5 PREETI HEERO JAYANI Date: 2025.12.18 11:35:37 +0530 ::: Uploaded on - 18/12/2025 ::: Downloaded on - 18/12/2025 20:37:53 :::