SHAKAMBARI EXPORTS Vs. JOINT DIRECTOR OF FOREIGN TRADE

JUDGEMENT

(1.) By consent, the main writ petition itself is taken up for disposal.

(2.) Since, the issue involved in all the three writ petitions are identical and the petitioner in all the three writ petitioner is same proprietorship concern, the writ petitions are taken up for disposal together.

(3.) The prayer in all the three writ petitions are for issuance of writ of Certiorarified Mandamus to quash the order passed by the second respondent invoking the Bank Guarantee given by the petitioner as against the advance licenses issued to the petitioner.