SHIVAM BETELNUT PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr. Paritosh Gupta for Gupta Law Associates for the petitioner and learned advocate Mr. P. Y. Divyeshwar for the respondent No.2-the contesting party.

(2.) The following prayers are advanced in the present Special Civil Application,

(3.) The petitioner is manufacturer and exporter of Pan Masala having its unit located in the Special Economic Zone at Gandhidham. It is the case that out of 200 MT of Betel Nuts imported as raw material by the petitioner, 105 MT Betel Nuts could not be utilised on account of cancellation of export orders, which resulted into loss to the petitioner. The petitioner negotiated with the original suppliers for buying-back the unutilised Betel Nuts.