DYANI ANTONY PAUL Vs. UNION OF INDIA

JUDGEMENT

(1.) In the above Writ Appeals the order passed by the learned Single Judge on 11th December 2020 in W.P.No.38642/2016 and other connected matters have been challenged.

(2.) The learned Single Judge vide his detailed order dated 11.12.2020 has dismissed the aforesaid Writ Petitions and has held that Sub-section (4) of Section 8 of the Prevention of Money- Laundering Act, 2002 (for short, 'PMLA') is intravires the Constitution of India for the purpose of initiating proceedings under Section 3 of the PMLA.

(3.) As against the very same judgment, there were certain other Writ Appeals filed in