MAYUR ENTERPRISES Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Returnable forthwith.

(2.) Heard Mr. Kantawala in support of this petition. Mr. Mishra appears for the respondents.

(3.) The petitioner had applied for the licence under the Duty Entitlement Pass Book [DEPB] Scheme at an earlier point of time and on being denied the same, he had filed a Writ Petition bearing No.2383 of 2005. A single judge who heard that matter in vacation was informed that some investigation was going on about the export and genuineness by the petitioner concerning the same and it will be completed within a period of two weeks. The counsel for the respondents fairly stated that if nothing was found against the petitioner, necessary no objection certificate will be issued to the petitioner.