K.SAROJINI Vs. UNION OF INDIA

JUDGEMENT

(1.) PRESENT writ petitions have been filed seeking quashing of the orders dated 20th November, 2003 passed by Special Director, Directorate of Enforcement under The Foreign Exchange Regulation Act, 1973 imposing penalty of Rs. 50 lacs on each of the petitioners.

(2.) MR . Mohit Mathur, learned counsel for petitioners submits that despite respondent no. 2 being aware of the latest address of petitioners, the show cause notices had been sent to the petitioners at their old address. Consequently, he submits that the impugned orders are in violation of principles of natural justice.

(3.) IN rejoinder, Mr. Mohit Mathur states that petitioners filed the writ petitions as soon as they came to know about the impugned orders from the order of recoveries passed by respondent no. 3. He emphasises that there is no delay in filing the present writ petitions.