LANVIN SYNTHETICS PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard Mr. Shroff, learned Senior counsel for the petitioners as also Mr. Mishra, learned counsel for the respondent Nos.2 to 4 and Ms. Bharucha, learned counsel for the respondent Nos.1 & 5.

(2.) This petition has been filed on the backdrop of the earlier proceedings which had reached this Court namely Writ Petition No. 1638 of 2018 filed by the petitioners which was disposed of by an order dtd. 24/10/2018 passed by a Coordinate Bench of this Court. The said Writ Petition filed by the petitioner was allowed in terms of prayer clause (a). However, as to issue in regard to 29 licenses, the following observations were made in paragraphs 10 to 13 (pages 27, 28 and 29 of the petition):

(3.) Subsequent thereto, the Director General of Foreign Trade passed an order dtd. 17/10/2019, whereby, the order in original dtd. 24/2/1997 passed by Deputy Director General of Foreign Trade, Mumbai was set aside. The operative order passed by the Additional Director General of Foreign Trade reads thus: