SUMAN LATA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition assails the Provisional Attachment Order No.09/2025 dtd. 5/8/2025 (Annexure P-5) issued by the Attachment Authority.

(2.) During the course of arguments, learned counsel appearing for the respondent-ED informed the Court that the said provisional attachment order has since been confirmed by the Adjudicating Authority vide order dtd. 16/1/2026.

(3.) The remedy available to the petitioner, against an order of confirmation of a Provisional Attachment Order, is to the Tribunal under Sec. 26 of the Prevention of Money Laundering Act, 2002 (hereinafter