OPERA HOUSE EXPORTS LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the common judgment dated 9th February, 2011 passed by the High Court of Delhi at New Delhi in Criminal Appeal No. 342 of 2009 etc. By the impugned judgment, the High Court dismissed the appeals preferred by the appellants herein and upheld the order passed by the Appellate Tribunal for Foreign Exchange (hereinafter referred to as the, 'Tribunal') on the ground that the appeals were filed beyond the period of 90 days from the date of service of adjudication order.

(3.) The factual matrix of the case is as follows :-