POOJA EXPORTERS Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner company was engaged in the export of readymade garments and was using mulberry raw silk yarn as a raw material for fabricating the garment for export. The petitioner company carried on the activities from Phagwara (Punjab).

(2.) It is stated that the petitioner company was not in the organised sector and used various intermediaries for carrying out the work like twisting, weaving, etc of the raw material for which facilities are stated not to be available at Phagwara.

(3.) The petitioner company applied for an advance licence and was issued the same on 7.5.1987, which entitles the petitioner to import 6850 kg. of mulberry raw silk yarn of the amount of Rs. 17,46,758/- with an export obligation of Rs. 53,81,675/-. The licence was revised entitling import to the value ot Rs. 20,74,275/- with the corresponding export obligation of Rs. 66,55,025/-. The petitioner company executed a bond backed by bank guarantee for the requisite amounts.