JATINDER BALI Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) Cm. APPL. No.11579/2018

(2.) Issue notice. Mr. Sanjeev Narula accepts notice on behalf of the respondents. Learned counsel for the respondents says that he does not wish to file a counter affidavit in the matter in view of the order that I propose to pass.

(3.) The record shows that pursuant to the order dated 31.8.1999 passed against, one, Shri Kapil Dutt Bali under Section 7(1) & (3) read with Section 19(1) of the Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 (in short SAFEMA), the impugned order dated 1.2.2018 came to be passed by Sub-Tehsil Office, Mahlilpur.