VIDEOCON INTERNATIONAL LIMITED Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) HEARD parties.

(2.) SINCE the petitioners were not allowed to export the goods, they were compelled to invoke writ jurisdiction of this Court by filing this petition. At the time of granting Rule, interim relief was also granted in favour of the petitioners. The petitioners were allowed to export goods by furnishing bank guarantee to the extent of duty payable on the export the goods within 36 hours of furnishing the bank guarantee. The petitioners were further Ordered to keep the bank guarantee alive till the disposal of this petition and six months thereafter. The respondents and their officers were also granted liberty to adjudicate upon the transaction, if necessary, to initiate action against the petitioners or M/s. Dhoot Trading Co. for contravention of law, if any.

(3.) THIS petition was filed in this Court in the year 1988. In spite of lapse of more than 12 years, no attempt was made by the respondents to file return and/or affidavit in reply.