UNION OF INDIA Vs. PARASRAMPURIA INTERNATIONAL

JUDGEMENT

(1.) Crl.M.No.8305/2004, an application for stay is listed for hearing after notice to the respondent.

(2.) Learned Additional Solicitor General has drawn my attention to the order of adjudication passed by the Special Director of Enforcement imposing a penalty of Rs.10,03,00,000/- on the respondent-Company for violation of various provisions of FERA. Aggrieved by this order, the respondent preferred an appeal under the Foreign Exchange Management Act, 1999 before the Appellate Tribunal. The appeal was admitted to hearing by the Tribunal without satisfying the condition of pre-deposit of penalty as provided in Section 19 of the Foreign Exchange Management Act.

(3.) While hearing on this application, I find that the main appeal itself can be disposed of because what is challenged by the appellant (Union of India) in this appeal is the order of the Tribunal dated 5.7.2004 at page 26 of the appeal paper book allowing dispensation of pre-deposit of penalty in full.