SHARP TOOLS (PUMP DIVISION), REP BY ITS MANAGING PARTNER, K R PARTHIBAN Vs. ASST COMMISSIONER (EPCG),; COMMISSIONER OF CUSTOMS (EXPORT),; CHIEF MANAGER, STATE BANK OF INDIA, INDUSTRIAL FINANCE BRANCH AND; JOINT DIRECTOR OF FOREIGN TRADE, MINISTRY OF COMMERCE, UNION OF INDIA (UOI)

JUDGEMENT

(1.) At this stage of the hearing of the Writ Petition, a counter affidavit has been filed on behalf of the Respondents. Paragraph 4 of the counter affidavit reads as follows:

(2.) The learned Counsel appearing on behalf of the Petitioner had not been in a position to state as to whether the particulars required by the fourth Respondent had been furnished.