NETWORK CLOTHING COMPANY Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) HEARD Mr. Mohana Sundararajan, the learned counsel appearing for the petitioners.

(2.) BOTH the writ petitions have been filed challenging the communication, dated 20/4/1999, issued by the third respondent relating to the representations, dated 24/3/1999 and 23/3/1999, sent by the petitioners regarding the embargo on 1998 quotas in CAT. EU 26.

(3.) ON a reading of the impugned communication, it is seen that the request of the petitioners have been recommended to the Government of India. However, the recommendation has not been accepted by the Government of India.