PROSAFE INTERNATIONAL PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Counsel submits that appeal was preferred along with application for pre deposit against the order of the adjudicating authority prior to the amendment made u/s. 35F which came into force w.e.f. 6-8-2014. However, application for pre deposit was heard thereafter and he has instruction from his client that he is ready and willing to deposit in compliance of the amendment introduced w.e.f. 6-8-2014. Issue notice of the writ petition and also of stay application. Notices be given dasti, if desired.

(2.) Since vires of enactment is under challenge, let copy of petition along with documents annexed thereto be separately served in the office of Additional Solicitor General who is representing Union of India.

(3.) In the meanwhile, the appeal preferred by the petitioner shall not be dismissed provided the petitioner comply with the condition of pre-deposit in terms of amending Section 35F introduced w.e.f. 6-8-2014 within a period of two weeks. List on 17-11-2014, as prayed.