KAWARLAL Vs. JOINT DIRECTOR GENERAL OF FOREIGN TRADE

JUDGEMENT

(1.) This writ petition is filed challenging the order of the first respondent dated 08.08.2019, wherein and whereby, the Importer Exporter Registration granted to the petitioner in IEC Code 0402001630 is suspended under Section 8(1)(a)(b) of the Foreign Trade (Development and Regulation) Act, 1992 read with Foreign Trade (Development and Regulation) Amendment Act, 2010.

(2.) The case of the petitioner, in short, is as follows:

(3.) A counter affidavit is filed by the respondents 1 and 2. The crux of the contention raised in the counter affidavit is as follows: