NASREEN MOHSIN CHOUDHARY Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) This hearing has been done through hybrid mode. CRL.A. 391/2022 and CRL.M.A. 16414/2022 (for grant of stay of auction)

(2.) The present appeal under Sec. 21 of the National Investigation Agency Act (hereafter, 'NIA') has been filed challenging the impugned order dtd. 22/9/2021 (hereinafter, 'impugned order') passed by the Learned Special Judge, NIA Court Patiala House, New Delhi by which the attachment of property bearing no. 'Flat no.3, Manisha Complex, First Floor, Survey No.49, Meetha Nagar, Kondhwa Khurd, Pune-411048' which is stated to be a 2 BHK flat admeasuring 900 sq ft, was not interfered with by the Learned Trial Court.

(3.) The present application has been filed by the Appellant, seeking a status quo order in respect of the subject property.