LUBI INDUSTRIES LLP Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave to amend the prayer clause.

(2.) At the outset, Mr. Paresh Dave, learned advocate for the petitioners states that since no applications have been made by the petitioners for Advance Authorisation No.0810081260 and Advance Authorisation No.0810083301, the prayers made in this petition are not pressed for these two Authorisations. He, however, states that applications under para 2.58 of the Foreign Trade Policy in respect of these two Authorisations shall be made by them before the appropriate authority. It is, therefore, clarified that not pressing the relief in respect of the above two Authorisations shall not come in the way of the petitioners in pursuing any other remedy as may be available in law.

(3.) By this petition under Article 226 of the Constitution of India, the petitioner seeks the following substantive reliefs: