AI Structured Summary
Not yet generated for this judgment
Judgment
G. C. Mishra, Acting Chairman
MP-PMLA-8500/MUM/2021 (Misc.) in MP-PMLA-7880/MUM/2020 in FPA-PMLA-2161/MUM/2018
Miscellaneous application has been filed by appellant/applicant praying for withdrawal of the interim application no. MP-PMLA-7880/MUM/2020, on
the grounds stated therein.
Upon hearing, issue notice. Mr. N.K. Matta, ld. counsel for the respondent accepts the notice and submitted that copy of the withdrawal application
has not served to him. The ld. counsel for the appellant agrees to serve copy of the application through e-mail during the course of the day.
Thereafter, the ld. counsel for the respondent seeks six weeks time to file the reply, which is not objected. Let the same be filed within six weeks with
an advance copy to the other side.
MP-PMLA-8554/MUM/2021 (Intervention application)
Reply to the intervention application has not been filed by the appellant and the respondent.
Both the parties are directed to file the reply to the said application within six weeks with an advance copy to the other side.
FPA-PMLA-2161/MUM/2018
During the course of hearing, the ld. counsel for respondent has made reference to the order dated 25.02.2020 passed by this tribunal and submits that
review application has been filed by the respondent. On the other hand the ld. counsel for the appellant submits that copy of the review application has
not been served on him.
The ld. counsel for the respondent is directed to supply a copy of the same to the ld. counsel for the appellant within one week. Thereafter, appellant
is directed to file the reply to this application within six weeks with an advance copy to the other side.
List the appeal and applications on 22nd July, 2021. The date fixed earlier in this matter i.e. 14th April, 2021 is cancelled.