ENFORCEMENT DIRECTORATE Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Learned Special Judge (PMLA), East Sikkim at Gangtok, has sent a letter bearing reference no. 167/D&SC(E) dated 30.05.2019, to the Registrar General, High Court of Sikkim along with a copy of Order passed by him on 29.05.2019 in Sessions Trial (PMLA) Case No. 01 of 2018 : Enforcement Directorate, Government of India vs. Shri Vinay Rai & 12 Others, expressing his difficulties to proceed with the matter.

(2.) Order passed by the learned Special Judge on 29.05.2019, is as follows;

(3.) This Court in Transfer Petition (C) No. 02 of 2019 in the matter of Mahesh Chettri & Another vs. State of Sikkim & Others, has given the grounds on which cases can be transferred from one Court to another. Paragraphs 4 and 5 of the above Order is extracted herein below:-