D. VASANTHAMANI Vs. UNION OF INDIA

JUDGEMENT

(1.) What has been challenged in this writ petition is an order of provisional attachment passed by the 1st respondent.

(2.) We find that much water has flown under the bridge after the passing of the above said order.

(3.) A complaint was sent in accordance with Section 5(5) of The Prevention of Money-Laundering Act, 2002 followed by an application of mind by the adjudication authority under Section 8 of the above said Act. Thereafter, he issued a show cause notice to the petitioner, though an order under sub-section 2 of Section 8 of the Act is yet to be passed. In a similar situation, a Division Bench of this Court in W.P. (MD) No. 2097 of 2017 (Indian Bank v. The Registrar / Administrative Officer Adjudicating Authority, PMLA) dated 16.03.2018 was pleased to hold as under:-