IMPERIAL EXIM PVT LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two petitions involve challenge to the same order and common arguments were, therefore, canvassed. They were heard together and are being disposed of by this common judgment.

(2.) In the light of the earlier orders of the Division Bench, particularly, that the petitions have to be disposed of at the stage of admission itself, we grant Rule in each of these petitions and with the consent of Advocates appearing for parties, dispose them off finally by this common judgment.

(3.) In Criminal Writ Petition No.1435/2011, the petitioner is a private limited company incorporated under the Indian Companies Act, 1956 having its registered office at the address mentioned in the cause title. It impugns an order dated 31st March 2011 passed by the Appellate Tribunal for Forfeited property, New Delhi Camp at Mumbai.