DASH EXPORTS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

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

(2.) This is a petition under Article 226 impugning the order dtd. 26/5/2022 passed by the ld. Adjudicating Authority under the Prevention of Money Laundering Act, 2002.

(3.) The Petitioner no.1 Dash Exports Pvt Limited went into insolvency proceedings before the NCLT. The resolution plan submitted by M/s. Asteroid Shelter Homes Pvt Ltd - Petitioner No.2 was approved by the Committee of Creditors (CoC) on 27/11/2020.