1

REPORTABLE

IN THE SUPREME COURT OF INDIA 

CRIMINAL APPELLATE JURISDICTION 

CRIMINAL APPEAL NO. 34 OF 2009 

DOMNIC ALEX FERNANDES (D) THROUGH LRS. & ORS.    …A ppellants 

Versus 

UNION OF INDIA AND ORS.             …Respondents 

J U D G M E N T 

ADARSH KUMAR GOEL, J. 

1.  This appeal has been preferred against Order dated 11

th July, 

2007  of  the  High  Court  of  Judicature  at  Bombay  in  Criminal  Writ 

Petition No. 1088 of 1995.  

2.  The  question  for  consideration  is  whether  tenancy  of  a 

property, ownership of which is acquired by a person to whom the 

Smugglers  and  Foreign  Exchange  Manipulators  (Forfeiture  of 

Property)  Act,  1976  (SAFEMA)  applies,  will  be  treated  as  “illegally 

2

acquired property” within the meaning of Section 3(1)(c) of SAFEMA 

and can be subjected to forfeiture under the provisions thereof. 

3.  Facts giving rise to the issue may be briefly stated.  Vide order 

dated 19

th January, 1974 one Krishna Budha Gawde was detained  

under  Section  3(1)  of  the  Conservation  of  Foreign  Exchange  and 

Prevention  of  Smuggling  Activities  Act,  1974  (COFEPOSA)  by  the 

Government of Maharashtra.  As his detention was confirmed by the 

Advisory Board, he was covered by Section 2(b) of SAFEMA

1 as the 

1

2. Application.—(1) The provisions of this Act shall apply only to the persons specified in sub-section (2).

(2) The persons referred to in sub-section (1) are the following, namely:—

XXX XXX XXX

(b) every person in respect of whom an order of detention has been made under the

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (52

of 1974):

XXX XXX XXX

(c) every person who is a relative of a person referred to in clause (a) or clause (b);

(d) every associate of a person referred to in clause (a) or clause (b);

(e) any holder (hereafter in this clause referred to as the present holder) of any property

which was at any time previously held by a person referred to in clause (a) or clause (b)

unless the present holder or, as the case may be, anyone who held such property after

such person and before the present holder, is or was a transferee in good faith for

adequate consideration.

XXX XXX XXX

Explanation 2.—For the purposes of clause (c), “relative”, in relation to a person, means—

(i) spouse of the person;

(ii) brother or sister of the person;

(iii) brother or sister of the spouse of the person;

(iv) any lineal ascendant or descendant of the person;

(v) any lineal ascendant or descendant of the spouse of the person;

(vi) spouse of a person referred to in clause (ii), clause (iii) clause (iv) or clause (v);

3

person to whom the said Act applied. Once it was so, the property 

illegally acquired by him (as defined in Section  3(1)(c)

2 of  the Act 

(vii) any lineal descendant of a person referred to in clause (ii) or clause (iii).

Explanation 3.—For the purposes of clause (d), “associate”, in relation to a person, means—

(i) any individual who had been or is residing in the residential premises (including outhouses) of such

person;

(ii) any individual who had been or is managing the affairs or keeping the accounts of such person;

(iii) any association of persons, body of individuals, partnership firm, or private company within the

meaning of the Companies Act, 1956 (1 of 1956), of which such person had been or is a member, partner

or director;

(iv) any individual who had been or is a member, partner or director of an association of persons, body of

individuals, partnership firm or private company referred to in clause (iii) at any time when such person

had been or is a member, partner or director of such association, body, partnership firm or private

company;

(v) any person who had been or is managing the affairs, or keeping the accounts, of an association of

persons, body of individuals, partnership firm or private company referred to in clause (iii);

(vi) the trustee of any trust, where, —

(a) the trust has been created by such person; or

(b) the value of the assets contributed by such person (including the value of the assets, if any,

contributed by him earlier) to the trust amounts, on the date on which the contribution is made,

to not less than twenty per cent. of the value of the assets of the trust on that date;

(vii) where the competent authority, for reasons to be recorded in writing, considers that any properties

of such person are held on his behalf by any other person, such other person.

Explanation 4.— For the avoidance of doubt, it is hereby provided that the question whether any person

is a person to whom the provisions of this Act apply may be determined with reference to any facts,

circumstances or events (including any conviction or detention) which occurred or took place before the

commencement of this Act.

2

3. Definitions.—(1) In this Act, unless the context otherwise requires,—

XXX XXX XXX

(c) “illegally acquired property”, in relation to any person to whom this Act applies, means—

(i) any property acquired by such person, whether before or after the commencement of this Act, wholly

or partly out of or by means of any income, earnings or assets derived or obtained from or attributable to

any activity prohibited by or under any law for the time being in force relating to any matter in respect of

which Parliament has power to make laws; or

(ii) any property acquired by such person, whether before or after the commencement of this Act, wholly

or partly out of or by means of any income, earning or assets in respect of which any such law has been

contravened; or

(iii) any property acquired by such person, whether before or after the commencement of this Act, wholly

or partly out of or by means of any income, earnings or assets the source of which cannot be proved and

which cannot be shown to be attributable to any act or thing done in respect of any matter in relation to

which Parliament has no power to make laws; or

4

was  liable  to  be  forfeited.      Accordingly,  notice  of  forfeiture  was 

issued  under  Section  6  of  the  Act  in  respect  of  several  properties 

including the property which is subject matter of present proceeding 

viz.  T-40,  Juhu  Koliwada,  H.B.  Gawde  Road  (also  known  as  Azad 

Road), I Santacruz (West), Mumbai – 400 049.  Vide order dated 29

th 

August,  1977,  the  competent  authority  passed  an  order  under 

Section 7 of the Act holding the property in question to be liable to 

be forfeited.  This order was confirmed by the Appellate Tribunal for 

Forfeited Property on 2

nd April, 1997 in respect of the said property.  

4.  The appellants herein filed a Writ Petition under Articles 226/227 

of the Constitution seeking a direction that order of forfeiture passed 

against Krishna  Budha Gawde could not  operate against  them as 

they are bona fide tenants.   Prior to 1965, the original owner of the 

property  sold  the  property  to  Krishna  Budha  Gawde.   The  new 

(iv) any property acquired by such person, whether before or after the commencement of this Act, for a

consideration, or by any means, wholly or partly traceable to any property referred to in sub-clauses (i) to

(iii) or the income or earnings from such property; and includes—

(A) any property held by such person which would have been, in relation to any previous holder

thereof, illegally acquired property under this clause if such previous holder had not ceased to hold it,

unless such person or any other person who held the property at any time after such previous holder or,

where there are two or more such previous holders, the last of such previous holders is or was a

transferee in good faith for adequate consideration;

(B) any property acquired by such person, whether before or after the commencement of this

Act, for a consideration, or by any means, wholly or partly traceable to any property falling under

item (A), or the income or earnings therefrom; … … …

5

landlord – Gawde reconstructed the structure in the year 1972 and 

the appellants were put in possession thereof and were paying rent 

to  the  new  owner  under  the  Bombay  Rent  Act.    They  were  not 

aware  of  proceedings  under  SAFEMA  and  COFEPOSA  against  the 

landlord.  They informed the competent authority about this.  Since 

they apprehended coercive steps against them, they are entitled to 

be granted protection.  

5.  The  writ  petition  was  contested  by  submitting  that  since  the 

properties of Krishna Budha Gawde stood forfeited and vested in the 

Central  Government  free  from  all  encumbrances,  the alleged 

tenancy  rights  did  not  survive  and  the  competent  authority  was 

entitled to take possession under Section 19 of SAFEMA. 

6.  The  High  Court  dismissed  the  writ  petition  holding  that  the 

tenancy did not survive in view of Section 7(3) of SAFEMA.  

7.  We have heard learned counsel for the parties.  

8.  The  contention  raised  on  behalf  of  the  appellants  is  that 

forfeiture contemplated under Section 7 of the Act is only of illegally 

6

acquired property as  defined  under Section  3(1)(c) of  SAFEMA i.e. 

property acquired by the person to whom the Act app lies which is 

defined under Section 2(2) of SAFEMA.   The Act applied to a person 

against whom the order of detention has been passed or a person 

who is a relative or associate of such person or holder of the property 

which was previously held by such person as per the said provision, 

quoted earlier.  ‘Relative’ is defined in Explanation 2 and ‘associate’ 

is defined in Explanation 3 of Section 2 of SAFEMA.  

9.  It is submitted that the appellants could not, in any manner, be 

held  to  be  relative  or  associate  of  the  person  against  whom  the 

order of detention had been passed, and, therefore they could not 

be visited with any adverse consequences for the wrongful action of 

Krishna Budha Gawde.  Reliance has been placed on judgments of 

this Court in C.B. Gautam versus Union of India and Ors.

3

; Attorney 

General  for  India  and  Ors.  versus  Amratlal  Prajivandas  and  Ors.

4; 

State of West Bengal and Ors. versus Vishnunarayan & Associates (P) 

Ltd. and Anr.

5

;  Fatima Mohd. Amin (Smt.) (Dead)  through LRs.  versus 

3

(1993) 1 SCC 78

4

(1994) 5 SCC 54

5

(2002) 4 SCC 134

7

Union of India and Anr.

6;  P.P. Abdulla and Anr.  versus   Competent 

Authority  and  ors.

7;   Aslam  Mohammad  Merchant    versus  

Competent  Authority  and  Ors.

8

; Vishal  N.  Kalsaria    versus    Bank  of 

India and Ors.

9 ; and judgment of  Bombay  High Court in Narayan 

Vittappa Kudva  versus  Union of India and Anr.

10. 

10.  Learned counsel for the respondents supported the view taken 

in the impugned judgment. 

11.  On  due  consideration  of  the  matter,  we  find  merit  in  the 

contention of the appellants.  The answer to the question framed in 

earlier  part  of  the  judgment  has  to  be  in  favour  of  the  appellants 

and in the negative. 

12.  In C.B. Gautam (supra) validity of Chapter XX-C inserted in the 

Income Tax, 1961 by the Finance Act of 1986 was considered.  The 

6

(2003) 7 SCC 436

7

(2007) 2 SCC 510

8

(2008) 14 SCC 186

9

(2016) 3 SCC 762

10

2002 (2) MhLJ 290

8

scheme  of  the  said  provision  was  to  confer  power  of  compulsory 

purchase  of  immovable  property  by  the  Department  if  there  was 

under-valuation for evasion of tax.  This Court upheld the provision by 

reading therein the requirement of giving opportunity of hearing and 

recording  reasons.    However,  as  regards  the  bona  fide  rights  of 

encumbrance  holders  such  as  a  subsisting  lease,  it was  observed 

that they could not be visited with adverse consequences as they 

were not involved in tax evasion.  This Court observed: 

“36.    …  …  …In  the  result  the  expression  “free  from all 

encumbrances”  in  sub-section  (1)  of  Section  269-UE is  struck 

down  and  sub-section  (1)  of  Section  269-UE  must  be read 

without the expression “free from all encumbrances” with the 

result  the  property  in  question  would  vest  in  the  Central 

Government  subject  to  such  encumbrances  and  leasehold 

interests as are subsisting thereon except for such of them as 

are agreed to be discharged by the vendor before the sale is 

completed.  If  under  the  relevant  agreement  to  sell the 

property  is  agreed  to  be  sold  free  of  all  encumbrances  or 

certain  encumbrances  it  would  vest  in  the  Central 

Government free of such encumbrances. Similarly, sub-section 

(2) of Section 269-UE will be read down so that if the holder of 

an  encumbrance  or  a  lessee  is  in  possession  of  the property 

and under the agreement to sell the property it is not provided 

that  the  sale  would  be  free  of  such  encumbrances  or 

leasehold interests, the encumbrance holder or the lessee who 

is in possession will not be obliged to deliver the possession of 

the  property  to  the  appropriate  authority  or  any  person 

authorised  by  it  and  the  provisions  of  sub-section (3)  also 

would  not  apply  to  such  persons.  If  the  provisions of  Section 

269-UE are read down in the manner indicated above then, in 

9

our opinion, the provisions of sub-section (6) of that section do 

not  present  any  difficulty  because  the  vesting  in  the  Central 

Government  would  be  subject  to  such  encumbrances  and 

leasehold rights as stated earlier.” 

13.  In Amratlal (supra) this  Court  considered  the  validity  of  the 

SAFEMA and the COFEPOSA and in that context one of the questions 

framed  for  consideration  was  whether  the  definition  of  “illegally 

acquired  property”  in  clause  (c)  of  Section  3(1)  of  SAFEMA  was 

unconstitutional and whether application of the Act to the relatives 

and associates of a person illegally acquiring the property was valid.  

This Court observed: 

“44. … … …The relatives and associates are brought in only for 

the purpose of ensuring that the illegally acquired properties of 

the convict or detenu, acquired or kept in their names, do not 

escape the net of the Act. It is a well-known fact that persons 

indulging  in  illegal  activities  screen  the  properties  acquired 

from  such  illegal  activity  in  the  names  of  their  relatives  and 

associates.  Sometimes  they  transfer  such  properties  to  them, 

may be,  with  an  intent to transfer the  ownership and title. In 

fact, it is immaterial how such relative or associate holds the 

properties of convict/detenu — whether as a benami or as a 

mere name-lender or as a bona fide transferee for value or in 

any other manner. He cannot claim those properties and must 

surrender  them  to  the  State  under  the  Act.  Since  he  is  a 

relative  or  associate,  as  defined  by  the  Act,  he  cannot  put 

forward any defence once it is proved that that property was 

acquired by the detenu — whether in his own name or in the 

name  of  his  relatives  and  associates.  It  is  to  counteract  the 

several  devices  that  are  or  may  be  adopted  by  persons 

10

mentioned  in  clauses  (a)  and  (b)  of  Section  2(2)  that  their 

relatives  and  associates  mentioned  in  clauses  (c)  and  (d)  of 

the said sub-section are also brought within the purview of the 

Act.  The  fact  of  their  holding  or  possessing  the  properties  of 

convict/detenu furnishes the link between the convict/detenu 

and  his  relatives  and  associates.  Only  the  properties  of  the 

convict/detenu are sought to be forfeited, wherever they are. 

The idea is to reach his properties in whosoever’s name they 

are  kept  or  by  whosoever  they  are  held.  The  independent 

properties of relatives and friends, which are not traceable to 

the  convict/detenu,  are  not  sought  to  be  forfeited nor  are 

they  within  the  purview  of  SAFEMA**

11

.  We  may  proceed  to 

explain  what  we  say.  Clause  (c)  speaks  of  a  relative  of  a 

person referred to in clause (a) or clause (b) (which speak of a 

convict or a detenu). Similarly, clause (d) speaks of associates 

of such convict or detenu. If we look to Explanation (3) which 

specifies who the associates referred to in clause (d) are, the 

matter  becomes  clearer.    ‘Associates’  means  —  (i)  any 

individual  who  had  been  or  is  residing  in  the  residential 

premises  (including  outhouses)  of  such  person  [‘such  person’ 

refers to the convict or detenu, as the case may be, referred 

to in clause (a) or clause (b)]; (ii) any individual who had been 

or  is  managing  the  affairs  or  keeping  the  accounts of  such 

convict/detenu;  (iii)  any  association  of  persons,  body  of 

individuals, partnership firm or private company of which such 

convict/detenu had been or is a member, partner or director; 

(iv)  any individual who had been or is a member, partner or 

director  of  an  association  of  persons,  body  of  individuals, 

partnership firm or private company referred to in clause (iii) at 

any time when such person had been or is a member, partner 

or director of such association of persons, body of individuals, 

partnership firm or private company; (v) any person who had 

been  or  is  managing  the  affairs  or  keeping  the  accounts  of 

any association of persons, body of individuals, partnership firm 

or private company referred to in clause (iii); (vi) the trustee of 

11

** That this was the object of the Act is evident from para 4 of the preamble which states: “And whereas such

persons have in many cases been holding the properties acquired by them through such gains in the names of their

relatives associates and confidants.” We are not saying that the preamble can be utilized for restricting the scope

of the Act, we are only referring to it to ascertain the object of the enactment and to reassure ourselves that the

construction placed by us accords with the said object.

11

any  trust  where  (a)  the  trust  has  been  created  by  such 

convict/detenu; or (b) the value of the assets contributed by 

such  convict/detenu  to  the  trust  amounts,  on  the  date  of 

contribution not less than 20% of the value of the assets of the 

trust on that date; and (vii) where the competent authority, for 

reasons  to  be  recorded  in  writing,  considers  that  any 

properties  of  such  convict/detenu  are  held  on  his  behalf  by 

any  other  person,  such  other  person.  It  would  thus be  clear 

that the connecting link or the nexus, as it may be called, is 

the  holding  of  property  or  assets  of  the  convict/detenu  or 

traceable  to  such  detenu/convict.  Section  4  is  equally 

relevant  in  this  context.  It  declares  that  “as  from  the 

commencement  of  this  Act,  it  shall  not  be  lawful  for  any 

person to whom this Act applies to hold any illegally acquired 

property either by himself or through any other person on his 

behalf”.  All  such  property  is  liable  to  be  forfeited.  The 

language of this section is indicative of the ambit of the Act. 

Clauses  (c)  and  (d)  in  Section  2(2)  and  the  Explanations  (2) 

and  (3)  occurring  therein  shall  have  to  be  construed  and 

understood in the light of the overall scheme and purpose of 

the  enactment.  The  idea  is  to  forfeit  the  illegally  acquired 

properties of the convict/detenu irrespective of the fact that 

such properties are held by or kept in the name of or screened 

in the name of any relative or associate as defined in the said 

two  Explanations.  The  idea  is  not  to  forfeit  the  independent 

properties of such relatives or associates which they may have 

acquired  illegally  but  only  to  reach  the  properties  of  the 

convict/detenu or properties traceable to him, wherever they 

are,  ignoring  all  the  transactions  with  respect  to those 

properties.  By  way  of  illustration,  take  a  case  where  a 

convict/detenu  purchases  a  property  in  the  name  of his 

relative or associate — it does not matter whether he intends 

such a person to be a mere name-lender or whether he really 

intends  that  such  person  shall  be  the  real  owner  and/or 

possessor  thereof  —  or  gifts  away  or  otherwise  transfers  his 

properties  in  favour  of  any  of  his  relatives  or  associates,  or 

purports to sell them to any of his relatives or associates — in all 

such  cases,  all  the  said  transactions  will  be  ignored  and  the 

properties  forfeited  unless  the  convict/detenu  or  his 

relative/associate, as the case may be, establishes that such 

12

property  or  properties  are  not  “illegally  acquired properties” 

within the meaning of Section 3(c). In this view of the matter, 

there is no basis for the apprehension that the independently 

acquired  properties  of  such  relatives  and  associates  will  also 

be  forfeited  even  if  they  are  in  no  way  connected  with  the 

convict/detenu. So far as the holders (not being relatives and 

associates) mentioned in Section 2(2)(e) are concerned, they 

are  dealt  with  on  a  separate  footing.  If  such  person  proves 

that  he  is  a  transferee  in  good  faith  for  consideration,  his 

property — even though purchased from a convict/detenu — 

is not liable to be forfeited. It is equally necessary to reiterate 

that the burden of establishing that the properties mentioned 

in  the  show-cause  notice  issued  under  Section  6,  and  which 

are  held  on  that  date  by  a  relative  or  an  associate  of  the 

convict/detenu, are not the illegally acquired properties of the 

convict/detenu,  lies  upon  such  relative/associate. He  must 

establish  that  the  said  property  has  not  been  acquired  with 

the monies or assets provided by the detenu/convict or that 

they in fact did not or do not belong to such detenu/convict. 

We do not think that Parliament ever intended to say that the 

properties of all the relatives and associates, may be illegally 

acquired, will be forfeited just because they happen to be the 

relatives  or  associates  of the  convict/detenu.  There  ought  to 

be  the  connecting  link  between  those  properties  and  the 

convict/detenu,  the  burden  of  disproving  which,  as 

mentioned above, is upon the relative/associate. In this view 

of  the  matter,  the  apprehension  and  contention  of  the 

petitioners  in  this  behalf  must  be  held  to  be  based  upon  a 

mistaken  premise.  The  bringing  in  of  the  relatives and 

associates or of the persons mentioned in clause (e) of Section 

2(2) is thus neither discriminatory nor incompetent apart from 

the protection of Article 31-B.” 

14.  In Fatima  (supra),  applying  the  ratio  of Amratlal (supra),  this 

Court held that in absence of an averment that the property with an 

13

individual  was  benami,  such  individual  could  not  be  proceeded 

against  in  absence  of  any  link  or  nexus  of  the  property  with  the 

illegally acquired money.  

15.  In Vishnunarayan  (supra)  it  was  held  that  Section  6-A  of  the 

W.B. Govt. Premises (Tenancy Regulation) Act, 1976 is not applicable 

to tenants in lawful occupation.  

16.  In Abdulla (supra) following the judgment of this Court in Fatima 

(supra)  it  was  held  that  Section  6(1)  of  the  Act  could  apply  only 

when there was a link or nexus of the property sought to be forfeited 

with  the  illegally  acquired  money  of  the  person  to whom  the  Act 

applied. 

17.  In Vishal (supra),  the  question  was  whether  protected  tenant 

under the Maharashtra Rent Control Act, 1999 could be deprived of 

his rights under the provisions of the Securitisation and Reconstruction 

of  Financial  Assets  and  Enforcement  of  Security  Interest  Act,  2002 

(the SARFAESI Act).  Answering the question in the negative, it was 

14

held that such a situation was not contemplated as it will result in a 

central  statute  nullifying  a  State  statute  which  was  within  the 

exclusive  jurisdiction  of  the  legislature  and  thereby  affecting  the 

concept Federalism. 

18.  In Narayan Vittappa (supra) the Bombay High Court held that a 

person  to  whom  the  Act  applied,  his  relative  or  associate  did  not 

include a bona fide tenant having no connection whatsoever to the 

person  who  was  convicted  or  detained  in  the  manner 

contemplated  under  Section  2  of  the  Act  and  if  such  a  person 

claims  to  be  having  no  nexus  to  the  person  to  whom the  Act 

applied, his rights will not stand vested in the Central Government, 

though  he  may  be  liable  to  be  proceeded  against  the  Public 

Premises Eviction Act

12

. 

19.   In Aslam  (supra),  following  the  judgments  of  this  Court  in 

Amratlal (supra) and Fatima (supra) it was held that for forfeiture of 

property under Chapter V-A of the Narcotic Drugs and Psychotropic 

12

Para 15 in Narayan Vittappa Kudva v. Union of India and Anr. [2002 (2) MhLJ290]

15

Substances  Act,  1985,  a  direct  nexus/link  was  necessary  between 

the properties sought to be forfeited and its illegal acquisition.  

20.  In  the  present  case,  it  is  undisputed  that  only  adjudication 

which  has  taken  place  by  the  competent  authority  is  that  the 

property  was  owned  by  the  person  to  whom  the  Act  applied  i.e. 

against  whom  the  order  of  detention  had  been  confirmed.    The 

rights  of  the  appellants,  who  claim  to  be  bona  fide  tenants  even 

prior  to  purchase  of  the  property  by  the  person  to whom  the  Act 

applied, have not been adjudicated upon on the assu mption that 

their rights will stand automatically terminated.  In view of law laid 

down by this Court, noticed above, we are of the view that rights of 

a  bona  fide  tenant  will  not  stand  automatically  terminated  by 

forfeiture of property and vesting thereof in the Central Government.  

Such  forfeiture  will  extinguish  the  rights  of the  person to  whom  the 

Act applies in the present case Krishna Budha Gawde, who was the 

owner of the property in question or his relative or associate having 

nexus with him in relation to the said property.  However, we do not 

express  any  opinion  whether  the  appellants  are  the bona  fide 

16

tenants and had no nexus with the acquisition of the property by the 

person to whom the Act applied as claimed by them.  This question 

needs to be determined independently by the compete nt authority 

as defined in Section 3(b) of the Act. 

21.  Accordingly,  we allow  this  appeal,  set  aside the  order  of  the 

High  Court  and  remit  the  matter  to  the  competent  authority  for 

passing an appropriate order in accordance with law.  The parties 

are directed to appear before the competent authority for further 

proceedings on 9

th October, 2017. 

…………………………………..J. 

(ADARSH KUMAR GOEL) 

…………………………………..J. 

(UDAY UMESH LALIT) 

NEW DELHI; 

17

TH AUGUST, 2017. 

17

ITEM NO.1501 COURT NO.12 SECTION II-A

(For judgment)

S U P R E M E C O U R T O F I N D I A

RECORD OF PROCEEDINGS

Criminal Appeal No(s). 34/2009

DOMINIC ALEX FERNANDES(D) TR.LRS. & ORS. Appellant(s)

VERSUS

UNION OF INDIA & ORS. Respondent(s)

Date : 17-08-2017 This appeal was called on for pro nouncement of

judgment today.

For Appellant(s) Mr. Pratap Venugopal, Adv.

Ms. Surokha Raman, Adv.

Ms. Niharika, Adv.

Ms. Kanika Kaliyarasan, Adv.

for K J John And Co, AOR

For Respondent(s) Mr. Mahaling Pandareg, Adv.

Mr. Nishant Ramakantrao Katneshwarkar, AOR

Mr. B. V. Balaram Das, AOR

Mr. Mukesh Kumar Maroria, AOR.

Hon'ble Mr. Justice Adarsh Kumar Goel pronounced th e

judgment of the Bench comprising His Lordship and H on'ble Mr. Justice

Uday Umesh Lalit.

The appeal is allowed in terms of the signed reportable

judgment.

(SWETA DHYANI) (PARVEEN K UMARI PASRICHA)

SENIOR PERSONAL ASSISTANT COURT MASTER

(Signed reportable judgment is placed on the file)