WIPRO LIMITED Vs. SPECIAL DIRECTOR OF ENFORCEMENT GOVERNMENT OF INDIA

JUDGEMENT

(1.) THE above appeal was admitted to consider the following substantial question of law.

(2.) THE concurrent findings of the order passed by the Special Director, Enforcement Directorate, imposing a penalty of Rs. .50,00,000/ - on the appellant in Adjudication Order No. No.ADJ/12/B/SDE/KNR/ 2006/FERA/2603, which is confirmed by the Appellate Tribunal for Foreign Exchange, New Delhi, in Appeal No.172/2006 dated 21.06.2007 are questioned in this appeal.

(3.) WE have heard Sri. Rajesh Chander Kumar, learned for the appellant and Smt. Neetha H.Y., learned advocate for the respondent.