LAKSHMI TRADERS Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in this petition is to the decision of the respondents who have not extended the validity of an import licence which was held by the petitioner.

(2.) On the basis of the exports which had been made, M/s Ciba Geigy of India Limited had been given a replenishment licence dated 10th September, 1980 for a sum of Rs. 14,66,325. On the basis of this licence a number of items mentioned therein could be imported. One of the items which could be imported, by virtue of the said licence, was Oxy Tetracycline.

(3.) The aforesaid replenishment licence is easily transferable. The petitioner herein, according to the averments made in the writ petition, had purchased the said licence.