Mohammed Saqi vs The Deputy Director
2022 Latest Caselaw 12522 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 17TH DAY OF OCTOBER 2022

                      PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                        AND

     THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

                M.S.A. NO.119 OF 2020
BETWEEN:

1.    MOHAMMED SAQI
      S/O YAHYA MOHMOOD QURASHI
      AGE 54 YEARS
      NO.1, COLONEL HILL ROAD
      SHIVAJINAGAR, HKP ROAD
      BANGALORE 560051.

2.    MOHAMMED TABREZ
      S/O MOHAMMED MUKTAR AHMED
      AGE 53 YEARS
      NO.183, 4TH MAIN ROAD
      4TH CROSS, RAMCHANDRA PURAM
      SRIRAMPURAM, BANGALORE 560021.

      AND ALSO AT
      R/O 7/2, FLAT NO 401
      4TH FLOOR, ALEXANDRIA STREET
      RICHMOND TOWN, BANGALORE 560025.

                                        ... APPELLANTS
(BY MR. SIRAJUDDIN AHMED, ADV.,)

AND:

1.     THE DEPUTY DIRECTOR
       DIRECTORATE OF ENFORCEMENT
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     GOVERNMENT OF INDIA
     3RD FLOOR, B BLOCK, BMTC
     SHANTI NAGAR, TTMC K.H. ROAD
     SHANTI NAGAR, BANGALORE 560027.

2.   MR. MOHAMMED MANSOOR KHAN
     R/AT NO 5, LADY CURZON ROAD
     NEAR BOWRING HOSPITAL
     SHIVAJINAGAR, BANGALORE 560001
     (PRESENTLY LODGED IN CENTRAL PRISON
     BANGALORE KARNATAKA).

3.   M/S. I MONETARY ADVISORY PVT. LTD.
     R/AT NO 5, LADY CURZON ROAD
     NEAR BOWRING HOSPITAL
     SHIVAJINAGAR, BANGALORE 560001
     REP. BY ITS MANAGING DIRECTOR
     MR. MANSOOR AHMED KHAN.

                                   ... RESPONDENTS
(BY MR. MADHUKAR DESHPANDE, ADV., FOR R1)
                       ---

      THIS MSA IS FILED UNDER ORDER 42 RULE OF
PREVENTION     OF   MONEY   LAUNDERING    ACT   2002
AGAINST THE ORDER DATED 19.10.2020 PASSED IN MP-
PMLA-7751/BNG/2020 (COD) ON THE FILE OF THE
APPELLATE     TRIBUNAL,   PREVENTION    OF    MONEY
LAUNDERING ACT, AT NEW DELHI, PRAYING TO SET ASIDE
THE IMPUGNED ORDER DATED 19.10.2020 PASSED BY THE
APPELLATE TRIBUNAL FOR SAFEEMA, FEMA, NDPS, PBPT
AND     PMLA,    AT   NEW    DELHI   IN    MP-PMLA-
7751/BNG/2020(COD) BASED ON THE ORDER OF THE
ADJUDICATION AUTHORITY NEW DELHI (BANGALORE ZONE)
IN COMPLAINT No.1156/2019 OF ECIR/BG/03/2019 DATED
19.12.2020.

    THIS M.S.A. COMING ON FOR ORDERS, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:
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                          JUDGMENT

Mr.Sirajuddin, learned counsel for the appellants

seeks leave of this Court to withdraw the appeal.

Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV