UNION OF INDIA Vs. SURESH N SHETTY

JUDGEMENT

(1.) This appeal by the Union of India and the Deputy Director, Enforcement Directorate, is directed against the order dated August 13, 1984, made in Appeal No. 187 of 1983 on the file of the Foreign Exchange Regulation Appellate Board, setting aside the order dated April 18, 1983, made by the Deputy Director, against the respondent, confiscating 2,200 U. S. Dollars seized from the respondent and imposing penalties aggregating to Rs. 2,500 for alleged contravention of the provisions of the Foreign Exchange Regulation Act, 1973.

(2.) There having been a delay of 77 days in filing this appeal, appellant has filled I.A.I. to have that delay execused. That application is hotly contested.

(3.) The last date for the lodgment of the appeal before this court was, it is no disputed, November 20, 1984. But the appeal was actually filed on January 22, 1985.