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Judgment
G. C. Mishra, Acting Chairman
MP-PMLA-8220/BNG/2021 (E.H.), MP-PMLA-8221/BNG/2021 (E.H.)
MP-PMLA-8280/BNG/2021 (E.H.), MP-PMLA-8278/BNG/2021 (E.H.),
MP-PMLA-8274/BNG/2021 (E.H.), MP-PMLA-8276/BNG/2021 (E.H.),
MP-PMLA-8272/BNG/2021 (E.H.) & MP-PMLA-8270/BNG/2021 (E.H.)
MP-PMLA-8222/BNG/2021 (Stay), MP-PMLA-8281/BNG/2021 (Stay)
MP-PMLA-8279/BNG/2021 (Stay), MP-PMLA-8275/BNG/2021 (Stay),
MP-PMLA-8277/BNG/2021 (Stay), MP-PMLA-8273/BNG/2021 (Stay) & MP-PMLA-8271/BNG/2021 (Stay)
The present applications have been filed by the appellants seeking early hearing of all the appeals and also filed applications for stay in all the appeals
except appeal no. FPA-PMLA-451/BNG/2013 on the grounds mentioned therein.
Upon hearing, issue notice to the Respondent. Shri Vikas Garg, appearing for the Respondent accepts notices and sought three weeks time to file the
responses, which is not objected. Let the Respondent file the responses to both set of applications within three weeks with advance copies to be
served on the other side.
The learned counsel for the appellants has e-mailed certain documents on 24.02.2021 and undertook to file the hard copy of the same. Let the hard
copy be filed in the Registry within one week with copies to the other side.
With the consent of both the parties, list on 25th March, 2021.