After receipt of the letter dated 17th September, 2008, the petitioner by their letter dated 26th September, 2008 had initially asked for extension of time by eight weeks to furnish ... response with necessary documents with the averment that they had preliminary objection that the letter dated 17thSept.,2008 was in the nature of a fishing and rowing inquiry. The respondent-Directorate by their letter dated 19th November, 2008 informed the petitioner that the time for furnishing required information/documents was extended up to 6th November, 2008 and in case information/documents were not furnished, action as envisaged under Section 49(1) read with Section 11(2) of the Act might be initiated against the petitioner and their Directors.