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Judgment
G. C. Mishra, Acting Chairman
FPA-PMLA-2971/DLI/2019
MP-PMLA-7821/DLI/2020 (Misc.) in FPA-PMLA-2971/DLI/2019
As directed on the last date the appellant/applicant has filed the complete set of the application bearing no. MP-PMLA-7821/HYD/2020 (Misc.)
containing full contents of the part of Para No.3.4 & 3.7. The application is filed seeking ad-interim order/directions seeking permission to operate
Bank Account No.06791000025113 maintained with the Vasant Square Mall, Vasant Kunj, Delhi branch of HDFC Bank and utilize the funds/sum of
Rs.15,14,262.80 (Rupees Fifteen Lakhs Fourteen Thousand Two Hundred Sixty Two and Eighty Paisa) lying therein during the pendency of the
present appeal.
The reply to the miscellaneous application has already been filed by the respondent and the same is available on record.
It is seen from the record that the appellant is yet to file rejoinder to the reply to the appeal. The learned counsel for the appellant sought time to file
rejoinder to the said reply to the appeal, which is not objected.
The appellant is allowed to file rejoinder by way of hard and soft copy to the reply to the appeal, with an advance copy to the other side.
Both the parties are allowed to file written submissions by the next date. The parties are directed to file both hard as well as soft copy of the written
submissions.
With the consent of both the parties, list the matter on 18th May, 2021.
CORRIGENDUM:
It is noticed that in the order dated 08.01.2021 that the application bearing no. MP-PMLA/7613/HYD/2020 (Misc.) has been inadvertently typed in
place of application bearing no. MP-PMLA/7973/DLI/2020 (U.H.). Therefore, MP-PMLA/7613/HYD/2020 (Misc.) may be read as MP-
PMLA/7973/DLI/2020 (U.H.), which was disposed of on 08.01.2021.