P. S. GAHLAUT Vs. ADJUDICATING AUTHORITY, PMLA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present petition has been filed by the Petitioner seeking directions to the Respondent " Adjudicating Authority, PMLA, to supply the legible copies of all the Relied-Upon Documents ("RUDs") annexed along with the Original Complaint bearing No.1802/2022. The Petitioner further seeks directions to the Respondent to extend the time period for filing the reply to the Show Cause Notice dtd. 22/9/2022, in accordance with the mandate of the PMLA.

(3.) The background of the case is that a provisional attachment order dtd. 4/8/2022 was passed by the Directorate of Enforcement ("ED") against the Petitioner, whereby movable/immovable properties, belonging to the Petitioner, his HUF and his son, valued at Rs.14,50,74,558.00, were attached by the ED. Subsequently, on 31/8/2022, the ED filed the Original Complaint in the matter concerning the impugned provisional attachment order, before the Respondent " Adjudicating Authority. On 22/9/2022, a show cause notice was issued against the Petitioner by the Adjudicating Authority. The said show cause notice was stated to have been deliberated on 30/9/2022, and the Petitioner was directed to file its reply to the Original Complaint by or before 4/11/2022. It is the submission of the Petitioner that the said show cause notice was neither accompanied by the Original Complaint nor any of the RUDs.