A.N. DYANESWARAN AND ORS. Vs. THE SPECIAL DIRECTOR OF ENFORCEMENT, ENFORCEMENT DIRECTORATE, GOVERNMENT OF INDIA AND ORS.

JUDGEMENT

(1.) THESE two appeals are filed under Section 35 of the Foreign Exchange Management act, 1999 (hereinafter referred to as the FEMA) as against the order of the Appellate Tribunal for Foreign Exchange confirming the orders of adjudication passed against the appellants.

(2.) HEARD Mr. B. Kumar, learned Senior Counsel appearing for the appellants and Mr. M. Dhandapani, learned Standing Counsel appearing for the first respondent.

(3.) WHEN the raid was going on, the Chartered Accountant of the appellant in the first miscellaneous appeal, who is the appellant in the next appeal, came to the same premises. From a briefcase that he was carrying, foreign currencies to the extent of US$ 5014 were recovered.