P.A. FOOTWEAR PVT. LTD. Vs. THE DIRECTOR GENERAL OF FOREIGN TRADE, DIRECTORATE GENERAL OF FOREIGN TRADE AND ORS.

JUDGEMENT

(1.) This writ petition has been filed challenging the decision taken by the sixth respondent against the petitioner in their meeting dated 31.05.2017 and quashing the same and consequently, direct the respondents to grant Merchandise Exports from India Scheme (MEIS) benefit to the petitioner herein in respect of 44 shipping bills covered by the files (i) 04/21/090/00733/AM16, (ii) 04/21/090/00747/AM16 and (iii) 04/21/090/80074/AM17 of the fifth respondent.

(2.) It is the case of the petitioner that the goods exported by the petitioner are eligible for benefit under Merchandise Exports from India Scheme which has been notified under the Foreign Trade Policy. It is their case that at the time of filing of their 44 shipping bills covered by the files

(3.) A counter affidavit has been filed by the first, fifth and sixth respondents reiterating the contents of the scheme of Merchandise Exports from India Scheme (MEIS) and also reiterating the contents of the rejection order passed by the sixth respondent in its meeting held on 31.05.2017.