UNION OF INDIA Vs. TAMILNADU DADHA PHARMACEUTICALS LIMITED

JUDGEMENT

(1.) THE correctness of the common order of the learned single Judge dated 11. 9. 2000 in allowing the writ petitions filed by the respondent herein in W. P. Nos. 7888 to 7892 of 2000 seeking for the relief of writ of mandamus directing the respondents/appellants herein to complete discharge of the bonds dated 28. 12. 1993, 20. 7. 1994, 8. 12. 1994, 12. 9. 1994 and 16. 11. 1994 executed by the writ petitioner/respondent herein for the due performance of the export obligation under licence bearing Nos. 34358, 401670, 401265, 402523 and 403095 respectively dated 23. 12. 1993, 30. 6. 1994, 28. 4. 1994, 7. 9. 1994 and 26. 10. 1994 respectively, is put in issue in these appeals

(2.) THE facts of the case go as follows:

(3.) UNDER the Scheme, the respondent applied for and obtained five licences for import of inputs stated in the licence. Under the licences, the respondent imported the inputs upto the permitted CIF value, manufactured resultant drugs and exported the same to the quantity and FOB value prescribed in the licence within the period prescribed for.