T.T. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by an inaction of the respondents in complying with the directions issued by a Division Bench by judgment dated 7-1-2016 in W.P. (C) 6732/2015 titled T.T. Limited Vs. Union of India and Anr. [2016 (332) E.L.T. 400 (Del.)], whereby, the Division Bench directed the respondent No. 2 to ensure that a speaking order is passed in terms of Clause (ii) of Paragraphs 3.14.4(c) and 3.14.5(c) of Foreign Trade Policy, 2009-2014 regarding the claims made by the petitioner. The exercise was directed to be completed within a period of eight weeks from the date of decision.

(2.) Consequent to the said directions, the respondents have passed an order dated 12-2-2016, which is impugned by the petitioner on the ground that the same does not comply with the directions issued by the Division Bench.

(3.) The impugned order dated 12-2-2016 reads as under :-