ANKITA MAINGI Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The present petition has been filed assailing the order dtd. 13/12/2021 passed by the Adjudicating Authority, PMLA, confirming the Provisional Attachment order. The petitioners have also assailed the consequential possession notice, issued by respondent no. 1 on 16/12/2021.

(2.) Learned counsel for the petitioners submits that being aggrieved by the impugned order, the petitioners propose to file a statutory appeal before the Appellate Tribunal, PMLA, but since the same is not likely to be taken up in the near future by the Tribunal for want of quorum, they have been compelled to approach this Court. As the respondent no. 1, being aware that the Appellate Tribunal is presently not functional, has already issued the impugned notice for possession to the petitioners, he, therefore, prays that the respondent no. 1 be restrained from taking any action pursuant to the impugned order dtd. 13/12/2021 till the petitioners' appeal and stay application are taken up for consideration by the Appellate Tribunal, PMLA.

(3.) Issue notice. Mr. Mahajan accepts notice on behalf of the respondents and is not in a position to dispute the fact that the Appellate Tribunal, PMLA is presently not functional for want of quorum.