INDU SACHDEVA Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The petitioner has approached this Court impugning the order dated 14.7.2009 passed in appeal by the Appellate Tribunal for Foreign Exchange, New Delhi (for short, 'the Tribunal') and the order dated 24.6.2015 passed in review of the aforesaid order.

(2.) Vide impugned orders, the petitioner has been directed to pay 10% of the amount of penalty demanded from her as pre-condition for hearing of the appeal on merits.

(3.) Learned counsel for the petitioner submitted that vide impugned order dated 20.6.2008 passed by the Special Director of Enforcement Directorate, Government of India, New Delhi, penalty of Rs. 6 crores was levied on M/s Sachdeva and Sons Industries (P) Limited, Amritsar, for violation of section 50 of the Foreign Exchange Regulation Act, 1973 (for short, 'the Act'). In addition, penalty of Rs. 3 crores each was levied on Ashok Sachdeva and the petitioner (Mrs. Indu Sachdeva), being the Directors of the aforesaid company for violation of Section 50 of the Act.