Learned counsel for the appellant raised the following three issues:
(A) In spite of the order dated 18.05.2018 of this Tribunal for maintaining status-quo as on that date with respect to the 38 properties attached by the
respondent, the properties at Sr. No. 4, 5 & 10 of the list B of immovable property at pages 5 & 6 of the impugned Adjudication Order in Appeal No.
FPA-PMLA-2289/AHD/2018 have been released to the Goa State Co-operative Bank vide the order dated 04.07.2018 of this Tribunal in Appeal No.
FPA-PMLA-2178/AHD/2018 without any notice to appellants herein.
(B) Again in spite of the aforesaid order of the Tribunal the properties at Sr. No. 19, 20, 21, 22, 24 & 25 of the list B of the immovable property at
pages 8 & 9 of the impugned Adjudication Order in Appeal No. FPA-PMLA-2289/AHD/2018 have been allowed to be acquired by the State
Government for which the respondent has received Rs. 2,37,28,205/- without any notice to appellants herein.
(C) The Motor Vehicle viz Audi A8 bearing Registration No. DD-03-AG-0009 which was seized under Section 17 of PMLA by the respondent and
listed at page 3 of the impugned Adjudication Order in Appeal No. FPA-PMLA-2461/AHD/2018 has been allowed to be degraded in a manner which
will significantly impact the value of the seized car. Also no action has been taken by the respondent on the Indian Currency seized and recorded in
the Panchnama which includes Currency Notes of denomination of Rupees 2000, in spite of their plea to the respondent to take necessary action
thereupon before these go out of circulation by the end of this month.
Learned counsel for the appellant also prayed for immediate response by the respondent on all the aforementioned three matters.
Learned counsels for the respondent are directed to file a response within a week of this order.
Let the order be issued by Dasti.
List the matter on 26th October, 2023.
