MIR DARA SHEKO,J. - (1.) The Court : Heard the learned counsel for the parties and perused the records.
(2.) The appellant has prayed for stay of operation of the impugned judgment dated 28th February, 2017, passed by the Appellate Tribunal under the Prevention of Money Laundering Act , 2002 at New Delhi in Money Laundering Appeal No.FPA/PMLA/915/Kol/2015(United Mohun Bagan Football Team Pvt. Ltd. -vs- Enforcement Director).
(3.) The prayer for interim relief is opposed by the respondent on the ground that the Appellate Tribunal has in its judgment dated February 28, 2017 given categorical finding that the money of Rs.32,11,797/- is not tainted and does not arise out of proceeds of crime. It is further submitted on behalf of the respondent that they are in need of the money.;