Enforcement Directorate, Kolkata Through Assistant Director vs M/S. Shree Ganesh Jewellery House Ltd. & Ors

G. C. Mishra, Acting Chairman

Sh. S.A. Saud, ld. counsel for the respondent no. 2, during the course of hearing, submitted that he has filed appeal bearing no. FMAT 36/2021 with

I.A. No. CAN 1 of 2021 before the Hon’ble High Court, of Calcutta, challenging the order dated 01.01.2021 passed by this Tribunal. He has filed

the copy of the order dated 27.01.2021 of Hon’ble High Court, Calcutta and submitted that in view of the order of Hon’ble High Court the

appeal may be adjourned to any other convenient date after 10th February, 2021.

Mr. N.K. Matta, ld. counsel for the appellant also submitted that in view of the order dated 27.01.2021 passed by the Hon’ble High Court of

Calcutta, the appeal may be adjourned to any other convenient date after 10th February, 2021.

Mr. Arun Aggarwal, ld. counsel for respondent no. 14 has filed an review application u/s 35(2)(f) of Prevention of Money Laundering Act, 2002

(PMLA) read with CPC invoking powers of Hon’ble Appellate Tribunal for review of order dated 01.01.2021 passed by this Tribunal and

submitted that the review petition has nothing to do with the order passed by Hon’ble High Court.

Heard the ld. counsels and peruse the order dated 27.01.2021 passed by Hon’ble High Court of Calcutta it is observed that :-

“……………………………………………………………………………

………….………………………………………………………………….

we are sure that the Tribunal shall adjourn the matter since we are in seisin of this appeal on the question of maintainability of the proceedings before

the Tribunal.â€​

………………………………………………………………………………

…………………………………………………………………………â€​

That being so, the appeal, with the consent of the parties, is adjourned to 15th February, 2021.