GOKALDAS EXPORTS (P) LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for the parties submit that the order dated 17-3-2008 bearing No. 2/2008 of the Apparel Export Promotion Council in respect of 1st petitioner requires to be challenged before the First Appellate Committee at Mumbai and that the petition be disposed off reserving liberty to the 1st petitioner to do so.

(2.) Recording the submission of the learned counsel for the parties, the petition in so far as it relates to the 1st petitioner is accordingly disposed off.

(3.) The 2nd Petitioner, a manufacturer/garment exporter when allotted export entitlement under the Manufacturers Exporter Entitlement (MEE) quota in country category US/340, EC/8 during the year 1994, in terms of the notification dated 4-9-1993 (for short Policy'), effected 88.57% overall export entitlement, resulting in the Apparel Export Promotion Council ( AEPC' for short), Bangalore, after a show cause notice forfeiting Rs. 4,23,569/-, by order dated 12-3-1996 Annexure-"D", which when carried in appeal, was confirmed by order dated 23-8-2000 Annexure-H", of the First Appellate Committee and the dismissal of the further appeal, by order dated 3-8-2004 Annexure-"K" of the Second Appellate Committee. Hence, this writ petition.