EXPORTS INDIA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present suit was instituted by the plaintiff against the defendants praying for a decree of sunn of Rs. 12,16,782.49, the principal amount being Rs. 8,27,398.37 and the balance being interest at the rate of 18 per cent per annum with effect from 1.4.79 till the date of filing of the suit.

(2.) The plaintiff is a Private Limited Company and is engaged in the business of export of garments from India to various countries including the European Economic Community and United States of America.

(3.) The Defendant No. 1 is the Union of India, whereas the Defendant No. 2 is the Textile Commissioner who announces every year various cash incentives to which garment exporters arc entitled to. The Defendant No. 4 is the Apparel Export Promotion Council.