PREMIER GUN HOUSE Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) These are two writ petitions filed by the Petitioner- Premier Gun House, Delhi seeking reliefs in respect of its licenses to import arms as also for release of consignment and other reliefs.

(3.) The Petitioner is a registered entity engaged in import and trading of arms and ammunition. On 2/8/2019 it applied to the DGFT seeking a composite license for import and trading of restricted items and had paid the requisite fee for the same. An import license was granted in favour of the Petitioner on 25/9/2020 which was valid for a period of 18th months i.e., 25/9/2020 till 24/3/2022.