JINDAL DRUGS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) W.P.Nos.28778, 28783 and 28784 of 2019 pray for a direction to the Deputy Commissioner of CustomsR2 to register scrips bearing No.0319167227 dated 28052018 for Rs.45,03,800.00 (scrip No.1), No.0319191300 dated 10102018 for Rs.4,41,870.00 (scrip No.2) and No.0319170001 dated 13062018 for Rs.16,31,840.00 (scrip No.3) and issue Telegraphic Release Advise under paragraph 3.08 of Hand Book of Procedure.

(2.) W.P.No.28777 of 2019 prays for issuance of Writ of Certiorari to quash communication dtd. 9/7/2019 passed by the Authorised Officer Free Trade Zone, Mannur Village, Sriperumbudur (JM FTZ SEZ Mannur) Kancheepuram - 602 105R2.

(3.) Since the scrips in question were issued by the Additional Director General of Foreign Trade, Mumbai, the aforesaid authority has been impleaded as R3 by order of this Court dtd. 1/10/2019.