UNION OF INDIA (UOI) Vs. SELECT IMPEX LTD

JUDGEMENT

(1.) The present Appeals being LPA Nos. 2133-35/2006 and 1359/2007 have been filed against the judgment and orders passed by learned Single Judge whereby the Writ Petitions filed by the Respondents herein have been allowed and writ of mandamus have been issued to the Appellants i.e. Union of India to immediately release DEPB Credit to the Respondents in respect of the export of consignment of quartz wrist watches with gold bracelet.

(2.) Since identical issues are involved in these appeals, they are being disposed of by a common order.

(3.) Briefly stated, the material facts of these appeals are that in exercise of powers conferred under Para 4.11 of the Export and Import Policy, 1997-2002, the Directorate General of Foreign Trade notified following credit rates under the DEPB Scheme: