WAVE HOSPITALITY PVT. LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) The present writ petition has been filed by the Petitioner, under Article 227 of the Constitution, in view of the Appellate Tribunal under the Prevention of Money Laundering Authority, 2002, not being currently functional due to non-filling of vacancies in the Tribunal.

(3.) The Enforcement Directorate had issued a Provisional Attachment Order PAO 1/2019 dated 28th March 2019 vide which the hotel Holiday Inn located at Aerocity was provisionally attached to the tune of Rs. 120,20,46,003/-. The said attachment was confirmed by the Adjudicating Authority vide its order dated 19th September 2019. The Petitioner has already preferred an Appeal under Section 26 of the PMLA before the Appellate Tribunal for PMLA. Vide order dated 4th October 2019, status quo was granted by the Tribunal in the following terms: