UNION OF INDIA Vs. NILESH J. THAKUR

JUDGEMENT

(1.) By the present Appeals filed under Sec. 42 of the Prevention of Money Laundering Act, 2002 (PMLA), the Appellant i.e. Union of India, seeks to challenge the Order dtd. 17/1/2019 (Impugned Order) passed by the Learned Appellate Tribunal, New Delhi under the PMLA in FPA-PMLA- 1407/MUM/2016,FPA-PMLA-1104/MUM/2015, FPA-PMLA-1105/MUM/2015, FPA-PMLA-1406/MUM/2015, FPA-PMLA-1408/MUM/2015, FPA-PMLA- 1409/MUM/2015,FPA-PMLA-1410/MUM/2015, FPA-PMLA-1479/MUM/2016, FPA-PMLA-1211/MUM/2016 filed by Shapoorji Pallonji and Company Private Limited and in FPA-PMLA-1491/2016 filed by SRB Developers, the Respondent No.2. The Impugned Order also disposes 3 Appeals filed by the Kalyani Group (Respondent No.1) being FPA-PMLA-1220/MUM/2016, FPA- PMLA-1221/ MUM/2016 and FPA-PMLA-1213/MUM/2016.

(2.) Shapoorji Pallonji and Company Limited (SPCL/Respondent No.1 in Appeal 1051 of 2019) preferred an Criminal Interim Application No. 724 of 2021 in Criminal Appeal No 1051 of 2019 inter alia seeking the recall of the Order of admission dtd. 11/3/2020, by raising preliminary objections as to the maintainability of the Criminal Appeal as recorded in Orders dtd. 18/12/2019, 20/1/2020 and 4/2/2020 and for deposit of Rs.45.00 crores with this Court. The Appellants have since deposited an amount of Rs.45.00 Crores and Rs.1.15 Crores with the Registry of this Court.

(3.) Considering, the factual matrix and the issues and rights of the parties involved, we deemed it appropriate, to hear, the Applications and Appeals, together for final disposal.