RAM RATNA INTERNATIONAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Prakash Shah along with Mr. Jas Sanghavi, learned counsel for the Petitioner; and Mr. Pradeep Jetly, learned senior counsel alongwith Mr. Jitendra B. Mishra, learned counsel for the Respondents.

(2.) By filing this Petition under Article 226 of the Constitution of India, Petitioner seeks a direction to the Respondents to issue balance/additional duty credit scrips for an amount of Rs.4,22,16,175.73 under the Target Plus Scheme.

(3.) Case of the Petitioner is that it is a partnership firm constituted under the Partnership Act , 1932 having its office at Worli, Mumbai. It is engaged in the manufacturing of electrical cables and various other electrical equipments which are thereafter exported. Because of its high volume of exports, Petitioner was awarded and categorized as a three star export house.