SIMAC ELECTRICALS PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, a Private Limited Company, states that it is a 100% export oriented unit manufacturing fiat knitting machines. The petition when originally filed was limited to the following prayers :

(2.) Thereafter vide amendments made on various dates following additional prayers were made:

(3.) In so far as the original prayers are concerned, it is an accepted position that as the petitioner was permitted under orders of the Court to export the goods after manufacture, the said prayers do not survive and no orders are required to be made.