Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the parties.
(2.) Petitioner is a trust registered at District Registrar Office, Ranchi as per Annexure -1, deed on 13th March, 2008. It is aggrieved by the order of the Adjudicating Authority dated 12th May, 2014 passed in Original Complaint Case No. 238/2013 under the provisions of Prevention of Money Laundering Act (PMLA in short). Learned Adjudicating Authority has confirmed the Provisional Attachment Order No. 03/2013 dated 9th December, 2013.
(3.) Challenge to the impugned order has been made on the grounds of violation of principles of natural justice as no notice has been served upon the petitioner or any of the trustee named in the trust instrument as required under the provisions of Sec. 8 of P.M.L.A Act, 2002.;