ALTRAFINE GUMS Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition under Article of the Constitution of India has been filed with the following substantive prayers : -

(2.) HEARD Mr. Devan Parikh, learned advocate for the petitioner and Ms. Amee Yajnik, learned Senior Standing Counsel for the respondents.

(3.) MR . Devan Parikh, learned advocate appearing on behalf of the petitioner has invited attention to the application made by the petitioner to the Commissioner of Customs, Kandla seeking conversion of free shipping bills as indicated in the statement attached along with the application into shipping bills of DEPB scheme, to submit that till date the aforesaid application has not been decided by the respondents.