ESJAY INTERNATIONAL PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) The issue that arises for consideration in the above petition is as to whether the petitioners are entitled to the benefit of clause 9 of Government Entitlement Policy,1994 1996 on account of force majeure .

(2.) The petitioners by way of this petition under Article 226 of the Constitution of India are challenging the orders dated 20 th June, 2000, 23 rd June, 2000 and 13 th October, 1996 passed by the Respondent Nos. 1, 2 and 3 respectively.

(3.) The factual matrix involved in the above petition can be conveniently stated thus: