RITESH ENTERPRISES Vs. ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) M/s.Ritesh Enterprises is a partnership firm. Rakesh Gondal, Rajesh Sood and Ms.Santwanter Gondal are its 3 partners. By way of the above 4 captioned petitions, the partnership firm and its 3 partners pray that the complaint filed against them by the Enforcement Directorate under Section 57 FERA and Section 49(3)(4) of FEMA pending before the learned Additional Chief Metropolitan Magistrate, Delhi be quashed.

(2.) It is stated in the complaint that on 28.4.1995 the Enforcement Directorate imposed a penalty of Rs.2,50,000/- on accused persons which was recoverable from them jointly and that the penalty was not deposited. It was stated that the adjudication order dated 28.4.1995 was passed inasmuch as the accused persons had contravened provisions of the Foreign Exchange Regulation Act 1973.

(3.) As per the adjudication order it stands recorded that the accused persons have contravened Sections 18(2)(3) of the Foreign Exchange Regulation Act 1973.