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Judgment
G. C. Mishra, Acting Chairman
MP-PMLA-8317/GWH/2021 (E.H.) & MP-PMLA-6232/GWH/2019 (E.H.)
Vide the application bearing no. MP-PMLA-8317/GWH/2021 dated 06.02.2021 the applicant/appellant has made an urgent mentioning to allow the
aforesaid application which has been filed on 22.02.2021 by the appellant/applicant for early hearing of the matter. Accordingly, the prayer for early
hearing is considered and allowed by fixing the case for today and the said application is disposed of accordingly.
In view of the taking up of the appeal on 30.07.2019 the early hearing application bearing no. MP-PMLA-6232/GWH/2019 has become infructuous
and is accordingly disposed of.
MP-PMLA-6231/GWH/2019 (Misc.) & FPA-PMLA-3137/GWH/2019
Reply to the appeal has been filed by the respondent (ED) and the same is available on record. During the course of hearing, it is submitted by the
learned counsel for the appellant that the rejoinder has been filed but the same is not available on record. The Registry is directed to trace out the
rejoinder and place it on record. Otherwise, the learned counsel for the appellant has undertaken to file another copy of the rejoinder with an advance
copy to the other side and also ensure that the same is placed on record.
In the meantime, both the parties are directed to file written submissions by the next date with an advance copy to the other side.
The learned counsels for both the parties submitted that the matter is already fixed on 05th May, 2021.
Accordingly, list the matter on 05th May, 2021.
Interim order to continue.