EVELINE INTERNATIONAL Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) CM No.16114/2014 (for exemption)

(2.) The application is disposed of.

(3.) This intra court appeal impugns the order dated 11th August, 2008 of the learned Single Judge of this Court of dismissal of W.P.(C) No.1813/2007 preferred by the appellant. The said writ petition was filed impugning the order dated 30th November, 2006 of the Second Appellate Committee, Government of India, Ministry of Textiles (IT Section) dismissing the appeal of the appellant against the order dated 19th October, 2006 of the First Appellate Committee, Government of India, Office of the Textiles Commissioner dismissing the appeal of the appellant against the speaking order dated 15th September, 2005 of the Joint Commissioner of the respondent No.2 Apparel Export Promotion Council (AEPC) imposing penalty of Rs.11,14,424/- on the appellant for non-performance / noncompliance of Past Performance Entitlement quota applied for and allocated to the appellant by the respondent No.2 AEPC for the year 2004.