NIRMAL EXPORTS Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners by the present writ petition have sought directions against respondents to grant them additional licences, cash incentive and replenishment licences on the basis of their export for the year 1978-79 and further these benefits be given to them in accordance with the scheme of incentive issued under import policy for the year 1978-79 on the basis of export for the year 1978-79. They have also sought directions against respondent no. 2 to renew the export house certificate for a further period of three years w.e.f. 1st July, 1983 and for quashing the show cause notice dated 31st May, 1984 issued by the respondents to petitioner no. 1.

(2.) Very briefly stated the petitioners. a partnership firm had been dealing in exports of drugs and chemicals. It was registered with Basic Chemical and Pharmaceutical Export Promotion Council.

(3.) Petitioner No. 1 entered into a contract on 23rd March, 1979 with M/s. Compagnie Das Paris for the sale and export of 1,000 Kgs. Argenti Nitrus. On 24th March, 1973 contract was sent for registration to respondent no. 3 as required under the provision of law. The said contract with the foreign buyer was registered by the petitioner no. 1 with Corporation Bank Ltd. on 26th March, 1979. Another contract was entered into by petitioner no. 1 on 28th March, 1979 with M/s. Pinstrips Ltd. of Manchester for sale and export of 15,000 Kgs. of Argent Nitrus. So far as petitioners no. 2 is concerned, it entered into a contract with M/s. Pinstrips Ltd. for supply of 120 tonnes ofArgeni Nitrus. The contract with M/s. Pinstrips Ltd. was reaistered with Corporation Bank Ltd. M/s. Pinstrips Ltd. opened irrevocable letter of credit for a sum of Rs. 1,00,000 for the export of 620 Kgs. Argenti Nitrus.