SURESH ENTERPRISES Vs. UNION OF INDIA

JUDGEMENT

(1.) (OPEN court)The challenge in this writ petition under Article 226 of the constitution is to an order dated 12th December, 2006 passed by the additional Director General of Foreign Trade ('adgft'), Department of commerce, Ministry of Commerce and Industry, New Delhi.

(2.) BY the impugned order, an order passed by the Joint Director General of Foreign Trade, Mumbai ('jdgft') was set aside and the case remanded to the JDGFT, Mumbai for de novo consideration.

(3.) ON the previous date of hearing, i. e. , 4th December 2007, we had requested learned counsel 'for the Petitioner to address us on the question of the maintainability of this petition in this Court since the proceedings emanated from the order passed by the JDGFT, Mumbai. At the request of learned counsel for the Petitioner, this matter was adjourned for today.