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Judgment
G. C. Mishra, Acting Chairman
MP-PMLA-8165/JP/2021 (U.A.)
The present application has been filed by the appellant on 02.02.2021 for urgent hearing of the application no. MP-PMLA-7645/JP/2020 dated
03.09.2020 filed u/s 35 of PMLA-2002 for interim relief of unlocking of the attached property located at Flat no. A-704 in Project “Sky
Terraces’, Mahavir Marg, Ward 27, Sector, Jaipur, Rajasthan-302020 on the grounds stated therein. The urgent application is considered and the
application is taken up today.
Reply to the application no. MP-PMLA-7645/JP/2020 is yet to be filed by the respondent. Mr. N.K. Matta, ld. counsel for the respondent seeks
further four weeks time to file the reply to the said application, which is not objected. Let the same be filed within four weeks with an advance copy to
the other side.
During the course of hearing, the ld. counsel for the respondent submits that the appellant had requested the respondent to take out some articles from
the aforesaid flat. On 08th February, 2021 time was granted to the appellant to come for the same but she did not come and that on 13.02.2021 the
respondent prepared panchnama of the articles available in the aforesaid flat.
The respondent would file appropriate reply along with affidavit within four weeks. The appellant has agreed to send the soft copy of urgent
application during the course of the day.
With the consent of both the parties, list the matter on 14th April, 2021.
The date fixed vide order dated 29.01.2021 i.e. 1st March, 2021 is cancelled.