KARVY STOCK BROKING LIMITED Vs. ADJUDICATING AUTHORITY

JUDGEMENT

(1.) The issue involved in both the writ petitions and the parties are also common, they are heard and decided together by way of the following COMMON ORDER:

(2.) These writ petitions are filed to issue a direction to 1st respondent to grant extension of time to the respective petitioners to prepare a reply to the show cause notice, for a further period of two months and consequently exclude the two month period from the computation of 180 days under Sec. 5(3) of the Prevention of Money Laundering Act, 2002 (for short, 'the Act').

(3.) Heard Sri Avinash Desai, learned counsel for the petitioners, Sri Anil Prasad Tiwari, learned counsel appearing for 2nd respondent and learned Government Pleader for Home appearing for 3rd respondent. Perused the record.