JINDAL DRUGS LIMITED Vs. UNION OF INDIA
LAWS(BOM)-2017-4-163
HIGH COURT OF BOMBAY
Decided on April 17,2017

JINDAL DRUGS LIMITED Appellant
VERSUS
UNION OF INDIA Respondents




JUDGEMENT

- (1.)By this writ petition under Art. 226 of the Constitution of India, the petitioners are seeking a writ of mandamus or any other appropriate writ, order or direction directing the respondents to apply Notification No.104/95 and Public Notice No.150/95 in respect of exports effected by the petitioners, as mentioned in Annexure-F to the petition and to give to the petitioners a credit in accordance therewith.
(2.)The petitioners are also seeking a writ so as to restrain and forbear the respondents from applying Notification No.24/97 and Public Notice No.34/97 on the premise that the petitioners completed these exports prior to 14.3.1997.
(3.)On account of subsequent developments and noted after the writ petition was filed, by the amended prayers, the petitioners seek a writ of certiorari or any other appropriate writ, order or direction calling for the records pertaining to the Orders dated 22.9.1998 and 30.12.1998, Annexures "M" & "K" respectively to the petition and on a scrutiny as to their legality and validity, to quash and set aside the same.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.