Enforcement Directorate, Kolkata Through Assistant Director Vs M/S. Shree Ganesh Jewellery House Ltd. & Ors.

Appellate Tribunal Under Prevention Of Money Laundering Act 31 Mar 2021 MP-PMLA-6636/KOL/2019, 8134/KOL/2021, FPA-PMLA-3332/KOL/2019 (2021) 03 ATPMLA CK 0005
Bench: Single Bench

Judgement Snapshot

Case Number

MP-PMLA-6636/KOL/2019, 8134/KOL/2021, FPA-PMLA-3332/KOL/2019

Hon'ble Bench

G. C. Mishra, Acting Chairman

Advocates

N.K. Matta, Pratiksha Sharma, S.A. Saud, Arun Ku. Aggarwal, Alok Kumar, Drishti Harpalani, Uday Arora, Neeraj Grover

Judgement Text

Translate:

G. C. Mishra, Acting Chairman

Sh. S.A. Saud, ld. counsel for the respondent no. 2 during the course of hearing, submitted that in the matter of FMAT 36/2001 (CAN 1/2021) pending

before the Hon’ble High Court of Calcutta is reserved for orders on dated 24.03.2021 and the order has not yet been pronounced till date.

In view of the above, with the consent of ld. counsels for all the parties, the matter is adjourned to 22nd April, 2021.

It is to be mentioned here that undersigned is demitting office tomorrow i.e. 01.04.2021 on completion of tenure.

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