- (1.) The writ petitioners are aggrieved by the order of the appellate tribunal for foreign exchange dated February 1, 2005 directing them to file separate appeals with requisite fees to be paid separately.
(2.) Provisions of the Foreign Exchange Management (Adjudication Proceedings and Appeal) Rules, 2000, Rule 10, provide that for an appeal presented to the appellate tribunal in terms of provisions of the Foreign Exchange Management Act, 1999, Section 19, the appellant is to pay a fee of rupees ten thousand.
(3.) In this case a show-cause notice dated May 31, 2002 was issued by the adjudicating authority in terms of provisions of the Foreign Exchange Regulation Act, 1973. The show-cause was issued against the company. Subsequently by attracting provisions of Section 68 of that Act the adjudicating authority directed four natural persons to show cause why steps should not be taken against them also, as the persons responsible to the company for the conduct of its business at the time contravention of provisions of the Act was committed by it.;