FUTURISTICS METAL TRADING PVT LTD Vs. UOI

JUDGEMENT

(1.) THESE petitions are directed against orders dated 29.09.2011 passed by the Director, Ministry of Commerce and Industry, Department of Commerce, Govt. of India (in short the Appellate Authority).

(2.) I have heard the learned counsel for the parties and perused the record.

(3.) ACCORDINGLY , the impugned orders are set aside. The appellate authority is directed to accord a hearing to the petitioners. The appellate authority will send an appropriate notice in that behalf to the petitioners indicating the date, time and venue. The notice will be sent in this behalf to the petitioner no later than ten (10) days from today. A decision will be taken on the appeal of the petitioner, as expeditiously as possible, though no later than six (6) weeks from today.