Delhi High Court - Orders
Filing Appeal) Filing Appeal) ... vs Poonam Malik on 15 March, 2022
Author: Mukta Gupta
Bench: Mukta Gupta, Neena Bansal Krishna
$~20 and 21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MISC. APPEAL(PMLA) 4/2021
CRL.M.A. 1412/2020 (stay)
CRL.M.A. 1414/2020 (condonation of delay of 101 days in
filing appeal)
CRL.M.A. 1415/2020 (condonation of delay of 33 days in re-
filing appeal)
DIRECTORATE OF ENFORCEMENT REPRESENTED
BY: DEPUTY DIRECTOR ..... APPELLANT
Represented by: Mr.Zoheb Hossain, Spl. Counsel for
ED with Mr.Kathik, Advocate.
Versus
POONAM MALIK ..... RESPONDENT
Represented by: None.
21
+ MISC. APPEAL(PMLA) 5/2021
CRL.M.A. 1432/2020 (for stay)
CRL.M.A. 1434/2020 (condonation of delay of 101 days in
filing appeal)
CRL.M.A. 1435/2020 (condonation of delay days in re-filing
appeal)
DIRECTORATE OF ENFORCEMENT, REPRESENTED BY:
DEPUTY DIRECTOR ..... APPELLANT
Represented by: Mr.Zoheb Hossain, Spl. Counsel for
ED with Mr.Kathik, Advocate.
Versus
POONAM MALIK ..... RESPONDENT
Represented by: None.
Signature Not Verified
Signed By:JUSTICE MUKTA
GUPTA MISC. APPEAL(PMLA)Nos. 4/2021 & 5/2021 Page 1 of 2
Signing Date:16.03.2022
18:15:40
CORAM:
HON'BLE MS.JUSTICE MUKTA GUPTA
HON'BLE MS.JUSTICE NEENA BANSAL KRISHNA.
ORDER
% 15.03.2022
1. No application was filed seeking condonation of delay in filing the process fee.
2. Issue fresh notice to the respondent on the petitioner taking steps through E-mail, SMS, Whatsapp, Courier, Speed Post, returnable before this Court on 18th July, 2022.
3. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
NEENA BANSAL KRISHNA, J.
MARCH 15, 2022 PB Signature Not Verified Signed By:JUSTICE MUKTA GUPTA MISC. APPEAL(PMLA)Nos. 4/2021 & 5/2021 Page 2 of 2 Signing Date:16.03.2022 18:15:40