Engineering Export Promotion Council v. Usha Anand And Another

Order

1. Heard the learned counsel for the parties. Leave granted.

2. Let the present appellant, if they are so advised, file their objections, if any, to the petition in Criminal Miscellaneous (Main) No. 3009 of 2003 in the High Court within three weeks from today. If any objection is filed, the same shall be considered on its own merits by the High Court about which we express no opinion. Criminal Miscellaneous (Main) No. 3009 of 2003 shall be restored to its original position as stood before disposal Cri M (M) No. 3009 of 2003 on 3-12-2003. If no objection is filed, the order passed on 3-12-2003 Cri M (M) No. 3009 of 2003 shall remain operative. The liberty given to the appellant to file a counter shall also be applicable to CBI.

3. This order has been passed notwithstanding the stand of the respondents that full liberty was granted to the appellant to file any objection which they failed to avail. Since a specific stand has been taken that the appellant intended to file objections for which it was not granted any opportunity, we have passed the present order. The appeal is accordingly disposed of.