JMD MEDIA PRIVATE LIMITED Vs. THE APPELLATE TRIBUNAL

JUDGEMENT

(1.) Leave to add the Union of India, Ministry of Finance, Department of Revenue, North Block, New Delhi, as party respondent in both the petitions.

(2.) Heard Mr.Mihir J. Thakore, learned Senior Counsel with Ms.Amrita M. Thakore, learned counsel for the petitioners, Mr.Bhagyoday Mishra, learned counsel for respondent No.2­Joint Director, Directorate of Enforcement, Government of India, and Mr.Uday Joshi, learned counsel for M/s.Trivedi and Gupta, for respondent Nos.5 to 7. Though served, no one appears for rest of the respondents.

(3.) The issue which arises in these petitions is identical and therefore, both the petitions have been heard together.