SHIV MURAT DWIVEDI Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The instant Appeal under Sec. 42 of the Prevention of Money Laundering Act, 2002 ('PMLA') has been preferred by the Appellant against the final order and judgment dtd. 25/2/2025 ('Impugned Order') passed by the learned Appellate Tribunal in FPA-PMLA-1953/DLI/2017. By way of the Impugned Order, the learned Appellate Tribunal, while dismissing the appeal under Sec. 26 of PMLA, has upheld the Attachment Order dtd. 6/8/2015 passed by the Adjudicating Authority in the Original Complainant No. 478/2015, which confirmed the attachment of properties attached by the Respondent/Enforcement Directorate ('ED') vide PAO No. 09/2015 dtd. 28/3/2025 ('Provisional Order').

(2.) The Respondent/ED had attached the following list of properties belonging to the Appellant in connection with Enforcement Case Information Report bearing No. ECIR/53/DZ/2010 since 28/3/2015:- I. Bank A/Cs <FRM>JUDGEMENT_170_LAWS(DLH)7_2025_1.html</FRM> II. Life Insurance Policies <FRM>JUDGEMENT_170_LAWS(DLH)7_2025_2.html</FRM> III. Vehicle <FRM>JUDGEMENT_170_LAWS(DLH)7_2025_3.html</FRM> IV. Immovable Property <FRM>JUDGEMENT_170_LAWS(DLH)7_2025_4.html</FRM>

(3.) Brief facts leading to the attachment of properties belonging to the Appellant are as follows:-