PREM GS INTERNATIONAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has prayed for issuance of Writ of mandamus, certiorari or any other writ or order quashing the impugned order dated 11.10.1993 passed by the Textile Commissioner, Bombay and issuing directions for the release of forfeited 40% amount of Bank Guarantee equivalent to Rs. 1,25,039/- furnished by bank guarantee by the petitioner with respondent no. 2, AEPC, Delhi.

(2.) Brief facts to comprehend the controversies are that petitioner contended that it is a export company and is engaged in the business of exporting readymade garments and other items to the foreign countries having its registered office at A-4, Nizammudin West, New Delhi and factory at A-18, sector VI, Noida Complex, District Gaziabad, U.P.

(3.) Respondent no. 2, AEPC, is an Undertaking of Ministry of Textiles and regulates the export of garments especially Knitwear from India to foreign countries.