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Judgment
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 learned counsel for the Respondent has filed the reply to the early hearing application bearing no. MP-PMLA-8221/BNG/2021 (E.H.) as well as
stay application bearing no. MP-PMLA-8222/BNG/2021 (Stay) in appeal bearing no. FPA-PMLA-452/BNG/2013 and submitted that reply filed by
him in early hearing application may be treated as common in all the early hearing applications i.e. (MP-PMLA-8220/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.) and that he has not received the copy of stay applications in appeals bearing no. FPA-
PMLA- 477, 476, 469, 470, 453 & 454/BNG/2013.
The learned counsel for the appellant has agreed to supply the copy of stay applications in appeals bearing no. FPA-PMLA- 477, 476, 469, 470, 453 &
454/BNG/2013 within two weeks and the learned counsel for the Respondent is granted four weeks time thereafter to file the replies to the stay
applications with advance copies to be served on the other side.
On the last date certain direction was given to the appellant to provide hard copy of the documents. During the course of hearing today the learned
counsel for the appellant submitted that no documents have been filed except the judgments of the Hon’ble High Court. So, there is no need of
filing of hard copy of any documents.
The date earlier fixed i.e. 20th May, 2021 is cancelled. List these matters on 16th July, 2021.