NOCIL LTD. Vs. THE POLICY RELAXATION COMMITTEE

JUDGEMENT

(1.) The challenge in the present petition is to the orders/minutes dated 24th April, 2015 of the Policy Relaxation Committee (hereinafter referred to as 'PRC'), a body constituted under the Foreign Trade Policy of 2009-2014.

(2.) The PRC vide the impugned order dated 24th April, 2015 permitted the clubbing of three Advanced Authorizations (hereinafter referred to as 'AAs') issued to the Petitioner. However, while permitting the clubbing of the said AAs, the PRC added the following conditions:-

(3.) The Petitioner further challenges the impugned Public Notice No. 02 (RE- 2013)/ 2009-2014 dated 18th April, 2013 which permitted clubbing of applications filed till 4th June, 2012 to be considered under Public Notice No. 79 (RE-2010)/2009-14. As a consequence of the Petitioner's non- compliance of the conditions imposed by the PRC, the Petitioner was placed in a DEL list on the websites of the authorities. The Petitioner prays for its name to be deleted in the list of defaulter from the respective websites. Brief Background