DIRECTORATE OF ENFORCEMENT Vs. PADMANABHAN KISHORE

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the final judgment and order dtd. 1/3/2021 passed by the High Court of Judicature at Madras in Writ Petition No. 25670/2019.

(3.) The aforestated writ petition was filed by the respondent herein seeking quashing of proceedings initiated against him under the provisions of the Prevention of Money Laundering Act, 2002 ("PML Act", for short).