Kamlesh Parekh vs Assistant Director
2021 Latest Caselaw 2918 Cal

     (6)
  21.04.2021
(P.Jana & S.M.)




                                FMAT 230 of 2021
                                (IA No : CAN 1/2021)


                                 Kamlesh Parekh
                                      -versus-
                  Assistant Director, Enforcement Directorate,
                  Kolkata & ors.



                    Mr. Arindam Chandra,
                    Mr. Atish Ghosh,
                                             .... for appellant.


                    Mr. Bhaskar Banerjee,
                                    ... for the respondents.

Re : CAN 1 of 2021.

This is an appeal against an order of the

Appellate Tribunal under the Prevention of Money

Laundering Act, 2002.

The same order is under challenge in

another appeal being FMAT 36 of 2021 on which

hearing has been concluded and judgment has

been reserved.

In that appeal there is an interim order

directing the parties to maintain status quo as

regards the properties in question.

Since the present appellant stands in the

same footing as the appellant in FMAT 36 of 2021,

the same interim order is passed in this appeal as

well.

The said application being CAN 1 of 2021 is

thus disposed of.

Liberty is granted to the parties to mention

this appeal for listing once the judgment in the

other appeal is delivered.

(Shampa Sarkar, J.) (Arijit Banerjee, J.)