SOMANI FERRO ALLOYS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule as prayed for. Matter is made returnable 16 weeks hence. The matter of the interim order has to be explained a little. The show-cause in question claims two amounts being Rs. 29,88,971/- and Rs. 79,44,479/-. The show cause also mentions Rs. 45,00,000/- paid by the writ petitioner between 17-10-1996 and 19-6-1997 and as why it should not be appropriated towards the above two amounts. The above amounts aggregate Rs. 1.09 crore approximately.

(2.) In the order of the Designated Authority dated 10-2-1999, the said Authority has deducted .45 crore from 1.09 and then halved it.

(3.) The writ petitioner's case is that 1,09,33,450/- should be halved and then .45 crore should be deducted from it.