UNION OF INDIA Vs. DEWAS SOYA LIMITED

JUDGEMENT

(1.) Learned Single Judge, by the impugned judgment dated 4th February, 2008 [ : 2009 (235) E.L.T. 821 (Del.)], has directed the appellants herein to comply with the directions issued by Standing Grievance Committee in their orders dated 6th October, 2005 and 27th February, 2006.

(2.) The respondent herein is an exporter and had made a claim for Duty Free Credit Entitlement which was rejected on the ground that the exports made were against free shipping bills.

(3.) Aggrieved the respondent herein made a petition before the Standing Grievance Committee who, after hearing the respondent and considering the facts of the case, by their order dated 6th October, 2005, had directed as under :