REENA AND ORS Vs. UOI & ORS

JUDGEMENT

(1.) By a separate detailed judgment in WP(C) No. 13728/2009, the impugned common order dated 30.10.2009 passed by the Appellate Tribunal for Forfeited Property, New Delhi, has been set aside and the matter has been remanded back for reconsideration by the Tribunal. Since the issues raised in the present petition are the same, common arguments were addressed by the learned counsels.

(2.) For the reasons recorded in WP(C) No. 13728/2009, this petition is also allowed and the impugned order is set aside. The matter is remanded back to the Tribunal for reconsideration in terms of the directions issued in WP(C) No. 13728/2009.

(3.) The parties to appear before the Tribunal on 8.11.2012 at 10.00 a.m. for further directions.