Cal HC: Once ED Attachment is Confirmed, Challenge Becomes Academic; PMLA Remedy Must be Pursued - (11 Feb 2026)
CIVIL
Calcutta High Court has held that once a provisional attachment under the PMLA is confirmed by the Adjudicating Authority and statutory appeals are pending before the Appellate Tribunal, a parallel writ petition challenging the attachment becomes academic and ought not to be entertained.
Tags : ATTACHMENT ACADEMIC REMEDY
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