M/S.WELLCOME FISHERIES LIMITED Vs. ECGC LIMITED

JUDGEMENT

(1.) In this writ petition, the petitioners seek for a direction to the first respondent to remove their names from the Export Credit Guarantee Corporation of India Limited (ECGC) Specific Approval List (SAL).

(2.) Heard the respective learned counsel appearing for the parties.

(3.) The case of the petitioners is as follows :