UNION OF INDIA Vs. SMT. M.P.DESAI

JUDGEMENT

(1.) Heard learned counsel for the final disposal of this application.

(2.) Applicant-original respondent of FERA Appeal No.123 of 2006 has filed this application for direction to refund a sum of Rs.6,000/- with interest and further a sum of Rs.20,000/- with interest from inception. The applicant has also prayed for release of the title documents of her properties.

(3.) Brief facts are as under :-