- (1.) Delay condoned.
(2.) Appeal admitted. Finally heard.
(3.) In these two appeals filed by the Income Tax Department/Revenue there is a challenge to order dated 14.10.2011 which was passed by the Special Court (Trial of Offences Relating to Transaction in Securities) at Mumbai in SP.C.R. No. 13 of 2011. By that order the Special Court had directed, as interim measure, disbursement of amount in sum of Rs.2,88,62,273/- in favour of the respondent/Canbank Financial Services Ltd. It was released in favour of the respondent/Canbank Financial Services Ltd. from the attached account of Fairgrowth Financial Services Ltd., the subject matter of which is seized by the said Special Court. The Revenue was not heard when the aforesaid order was passed. According to the Revenue, it has the priority over the amount. For this reason, the Revenue preferred the review application which has been dismissed vide order dated 18.07.2014 without assigning any reasons or going through the issue raised by the Revenue.;