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Delhi HC: Writ Petition Not Maintainable Against Provisional Attachment When PMLA Remedy Exists - (04 Nov 2025)

CRIMINAL

Delhi High Court has held that a provisional attachment order under the PMLA cannot be challenged through writ jurisdiction when an alternative remedy exists, dismissing petitions by Ms Krrish Realtech Pvt Ltd, its affiliates, and director Amit Katyal against ED’s PAOs.

Tags : PETITION   ATTACHMENT   REMEDY  

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