DIRECTORATE OF ENFORCEMENT Vs. DHRUV TEWARI

JUDGEMENT

(1.) The present Letters Patent Appeal assails the order dated 22.07.2020 passed by the learned Single Judge in W.P.(C) 3401/2020, whereby the following order was passed:

(2.) In terms of the directions passed by this Court vide order 17.08.2020, the Adjudicating Authority, under the provisions of Prevention of Money Laundering Act, 2002 (hereinafter referred to as "PMLA Act"), has finally adjudicated the provisional attachment orders No.02/2020 dated 18.02.2020 and 06/2020 dated 30.06.2020, vide their orders dated 21.09.2020 and 25.09.2020, respectively.

(3.) It is an admitted position that the said orders dated 21.09.2020 and 25.09.2020 respectively, rendered by the Adjudicating Authority are appealable orders, in terms of the mandate of the provision Section 26 of PMLA Act.