Sunil Kumar vs Deputy Director Directorate Of Enforcement, Jaipur

G. C. Mishra, Acting Chairman

MP-PMLA-8569/JP/2021 (Misc.) In FPA-PMLA-3980/JP/2021

An application in the appeal has been filed by the appellant’ counsel through an E-mail dated 25.03.2021 at 03:51 PM informing that in spite of the

passing of the order of status quo on dated 25.03.2021, the respondent (ED) has thrown out the materials from the appellant’s godown and

therefore, there is violation of the order passed by this Tribunal leading to contempt of the order passed. It is seen from the record that the Registry

has not allotted any number to the application. The Registry is directed to allot a number to the application. On direction, the Registry has given the

number as noted above.

Heard both sides. Issue notice. Mr. Neeraj Atri, learned counsel accepts notice on behalf of the respondent (ED). The learned counsel for the

respondent submitted that he has not received the copy of the said application. The learned counsel for the applicant assured to provide a copy to the

other side. The learned counsel for the respondent seeks four weeks time to file the reply to the application. Considered the prayer and three weeks

time is granted to the learned counsel for the respondent to file reply to the appeal with advance copy to the other side. The respondent is directed to

file appropriate affidavit along with the reply regarding the allegations made by the applicant.

List the application on 26th April, 2021.

Interim order to continue.