- (1.) List on the notified date.
(2.) There shall be stay of the operation of the impugned order dated 11.3.2011 passed by the Principal Judge, City Civil and Sessions Court and Special Court under the Prevention of Money Laundering Act, 2002, Mumbai in R.A. No. 1 of 2011 in ECIR/02/MZO/2007.
(3.) We are satisfied that the material made available on record prima facie discloses the commission of offence by the Respondent herein punishable under the provisions of Prevention of Money Laundering Act, 2002.;