LAWS(J&K)-1986-12-4

DIRECTOR OF INSPECTION Vs. K C AND CO

Decided On December 10, 1986
UNION OF INDIA (UOI) Appellant
V/S
K.C. AND CO. Respondents

JUDGEMENT

(1.) THESE three letters patent appeals are directed against the orders passed by the learned single judge of this court dated October 24, 1986.

(2.) IT appears that the petitioners before the learned single judge had made an application for return of the seized books and other documents and the learned single judge has, after issuing notice to the other side, issued certain directions. The directions issued by the learned single judge pertain to the handing over of the seized account books to the respondents after every page of these account books was initialled and stamped with the official seal of the concerned authority and the respondents have to give an undertaking that they will make available the same to the authorities as and when the authorities will require the same.

(3.) THE learned single judge has passed the impugned order after issuing notice to the appellants, which would mean that the learned single judge was keen to hear the other side in respect of the orders which he passed and he has competence after hearing the appellants to modify/alter or amend or confirm the orders passed by him. We do not agree with Mr. R. P. Bakshi's contention that the impugned orders are absolute. THE orders are subject to the objections of the appellants and the appellants are at liberty to make out a case before the learned single judge for vacation/alteration/modification of the orders passed by the learned single judge.