M/S Venus Industries And Anr. vs Government Of India And Anr.
2019 Latest Caselaw 5671 Del

$~41
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                   Date of Decision: 15th November, 2019
+      W.P.(C) 12037/2019
       M/S VENUS INDUSTRIES AND ANR.            ..... Petitioners
                     Through: Mr. Rohit Oberoi & Mr. Raghav
                     Sethi, Advs.

                          versus

       GOVERNMENT OF INDIA AND ANR.              ..... Respondents
                   Through: Mr. Aditya Singla, Sr. Standing
                   Counsel for DRI with Ms. Akanksha Mehta, Adv.
                   for R-1
                   Mr. Amit Bansal, Mr. Aman Rewaria &
                   Ms.Vipasha Mishra, Advs. for R-2

       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR
                                    JUDGMENT

D.N. PATEL, Chief Justice (Oral)

CM APPL.49239/2019 (Exemption) Allowed, subject to all just exceptions. Application stands disposed of.

W.P.(C) 12037/2019

1. This writ petition has been preferred challenging the Show Cause Notice dated 24th October, 2018 issued by the respondents which is at Annexure-A1 to the memo of this writ petition.

2. Having heard the counsel for both the sides, it appears that the

petitioners are in receipt of a Show Cause Notice dated 24th October, 2018, issued by the respondents, but no reply has been filed by them.

3. Enough and adequate time was given by the respondents to the petitioners to file a reply. Moreover, the petitioners had appeared before the concerned respondent authorities on 18th October, 2019. Thus, even now after one year, the petitioners are seeking time to file a reply.

4. The property in question is 133 Kg of gold.

5. We, therefore, direct the respondents to adjudicate the Show Cause Notice dated 24th October, 2018 in accordance with law, rules, regulations and Government policy applicable to the facts of the present case.

6. With the aforesaid observation, this writ petition is hereby disposed of.

C.M. No. 49240/2019 (Stay)

7. In view of the final order passed in W.P.(C) No.12037/2019, this application stands disposed of.

CHIEF JUSTICE

C.HARI SHANKAR, J

NOVEMBER 15, 2019 ns