Bermaco Energy Systems Limited Through ... vs Directorate Of Enforcement And Anr
2024 Latest Caselaw 22839 Bom

Bombay High Court

Bermaco Energy Systems Limited Through ... vs Directorate Of Enforcement And Anr on 6 August, 2024

Author: Bharati Dangre

Bench: Bharati Dangre

                                                                                    1/2                    22 IA-2842-23.odt


MANDIRA MILIND   Digitally signed by MANDIRA


                                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 MILIND SALGAONKAR
SALGAONKAR       Date: 2024.08.07 23:53:42 +0530




                                                                     CRIMINAL APPELLATE JURISDICTION
                                                                    INTERIM APPLICATION NO.2842 OF 2023
                                                                                          IN
                                                                      CRIMINAL APPEAL NO.879 OF 2023


                                                   Bermaco Energy Systems Limited               ..     Applicant
                                                   through Viren Vinod Ahuja, Director
                                                                          Versus
                                                   Directorate of Enforcement & Anr.            ..     Respondents


                                                                                      WITH
                                                                      CRIMINAL APPEAL NO.920 OF 2023
                                                                                      WITH
                                                                    INTERIM APPLICATION NO.2984 OF 2023


                                                   Viren Vinod Ahuja                            ..     Appellant
                                                                          Versus
                                                   Directorate of Enforcement & Anr.            ..     Respondents
                                                                                ...

                                                   Mr.Abad Ponda, Senior Advocate with Ms.Gunjan Mangla,
                                                   Mr.Varun Satiya and Ms.Vanshika Shroff i/b Jadeja & Satiya
                                                   for the Appellant.

                                                   Dr.Ashvini A. Takalkar, A.P.P. for the State/Respondent.

                                                                                          ...

                                                                     CORAM: BHARATI DANGRE &
                                                                             MANJUSHA DESHPANDE, JJ.

DATED : 06th AUGUST, 2024

M.M.Salgaonkar

2/2 22 IA-2842-23.odt

P.C:-

1. We have heard respective counsel on the point as to whether the proceedings in form of an Appeal under Section 42 of the Prevention of Money Laundering Act, 2002 shall be entertained on the civil side or the criminal side of the High Court.

We have requested the respective counsel to furnish brief note of their submissions on or before 09/08/2024.

2. Closed for Judgment.

Interim order to continue.

(MANJUSHA DESHPANDE,J.) (BHARATI DANGRE, J.)

M.M.Salgaonkar