NEHA SHROFF Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) All these Appeals challenge the common order dtd. 30/10/2000 made by the Special Director, Enforcement Directorate (ED) and the common order dtd. 18/11/2005, made by the Appellate Tribunal for foreign exchange (Tribunal) dismissing the Appeals instituted by the Appellants herein against the Special Director's common order dtd. 30/10/2000. The two orders shall hereafter be referred to as the impugned orders.

(3.) These Appeals were admitted by a common order dtd. 20/9/2006 on the following questions of law:-