K. Lalitha vs The Joint Director
2022 Latest Caselaw 193 Tel

   THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                                AND
         THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                                 W.P.No.35297 of 2021

ORDER: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

         Learned counsel for the petitioner, at the outset, has

informed this Court that an appeal preferred by the petitioner i.e.,

Appeal       No.FPA-PMLA-1657/DLI/2017,                            is   pending   before   the

Appellate Tribunal for Forfeited Properties (Appellate Tribunal

under Prevention of Money Laundering Act) at New Delhi. Learned

counsel has also stated that the petitioner has filed an application

for grant of stay dated 01.02.2017.                         Her contention is that the

appeal has been heard finally, however no judgment has been

delivered so far.

         Learned counsel for the other side has fairly stated before

this Court that the present petition can be disposed of accepting

the prayer made by the petitioner for an early disposal of the

appeal.

         Hence, without commenting upon the merits of the case, the

present writ petition stands disposed of with a request to the

Appellate Tribunal to decide the appeal, as expeditiously as

possible, preferably within a period of three months from the date

of receipt of a certified copy of this order.

         Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.


                                                          ________________________
                                                           SATISH CHANDRA SHARMA, CJ


                                                            _______________________
                                                             ABHINAND KUMAR SHAVILI, J

24.01.2022

JSU