SUKH RAM Vs. DIRECTORATE OF ENFORCEMENT & ANR.

JUDGEMENT

(1.) C.M. No.8530/2017(exemptions)

(2.) The said writ petition was filed challenging the order dated 08.09.2015 of the Adjudicating Officer, Directorate of Enforcement imposing a penalty of Rs.1 crore under Sec. 49(3) and (4) of the Foreign Exchange Management Act, 1999 for contravention of the provisions of Sec. 9(1)(b) and Sec. 72(i)(c) of Foreign Exchange Regulation Act, 1973.

(3.) The learned Single Judge declined to entertain the writ petition on the ground that an alternative efficacious remedy of appeal is available against the impugned order under Sec. 17 of the Foreign Exchange Management Act, 1999 (for short 'FEMA').