MEENA ANAND SURYADUTT BHATT Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner is the wife of late Shri. Anand S. Bhatt (hereinafter referred to as "Mr. Bhatt"). Mr. Bhatt was a practicing advocate and partner of M/s. Wadia Ghandy & Co., Advocates and Solicitors. Mr. Bhatt unfortunately was a victim of the terrorist attack on 26/11/2008 at Hotel Oberoi, Mumbai. He succumbed to the bullets fired by the terrorists.

(2.) After the demise of Mr. Bhatt, petitioner came across a file relating to the orders passed by respondent No. 2 and on legal advice decided to approach this court. Rule was issued on 16/2/2009 and interim relief was granted.

(3.) Petitioner challenges nine orders dtd. 25/7/2008, 12/8/2008, 2/9/2008, 5/9/2008, 15/9/2008, 23/9/2008 and 15/30/9/2008, all passed by respondent No. 2 by which penalty has been imposed on one TPI India Ltd, its directors and ex-directors. Petitioner is impugning these orders because Mr. Bhatt's name also appears in the impugned orders.