Union Of India (Uoi) vs Auto And General Engg. Co. And Ors.
1995 Latest Caselaw 530 Del

Citation : 1995 Latest Caselaw 530 Del
Judgement Date : 17 July, 1995

Delhi High Court

Union Of India (Uoi) vs Auto And General Engg. Co. And Ors. on 17 July, 1995

Equivalent citations: 1995 (60) ECR 599 Delhi

Author: A D Singh

Bench: A D Singh

JUDGMENT

Anil Dev Singh, J.

1. This petition is directed against the order of Foreign Exchange Appellate Board dated February 22, 1994, whereby the Board by modifying its earlier order dated December 20,1993 granted a further extension of time to the first and the second respondents to deposit a sum of Rupees one lakh each up to April 15,1994 as a condition precedent for hearing their appeals.

2. In Civil Misc. (M) Petition No. 239/94, Union of India v. Mis Auto & General Engineering Co. and Ors. I have taken a view that Orders of Board relating to pre-deposit are in the nature of interlocutory orders and the same can be altered or modified having regard to the interests of justice. In this view of the matter, therefore, the petition is dismissed as being without merit.

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