AJAY PUNDIR Vs. DEPUTY DIRECTOR (PMLA)

JUDGEMENT

(1.) Heard Mr. Piyush Garg, learned counsel for the petitioner and Mr. Zoheb Hussain, learned Special Counsel with Ms. Monika Pant, learned counsel for the respondents through V.C.

(2.) Today, arguments are heard at length on several issues.

(3.) Mr. Piyush Garg, learned counsel for the petitioner has highlighted various provisions of the Prevention of Money Laundering Act, 2002 (in short "PML Act ") particularly Ss. 2 (u), 3 and 17. Sec. 2 (u) pertains to the definition of "proceeds of crime ", Sec. 3 pertains to "offence of money laundering " and Sec. 17 pertains to " and seizure ".