HONEYWELL AUTOMATION INDIA LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) this Petition, diverse reliefs are sought and particularly to quash and set aside a decision of the Policy Interpretation Committee dated 27th December 2011 and a direction to the Respondent No. 3 to withdraw or cancel a letter dated 29th September 2012 which is issued in terms of the decision of the Policy Interpretation Committee dated 27th December 201 Thereafter, a direction is sought to validate the SFIS scrip availed by the petitioners and to refund a sum of Rs. 89,95,627/- as deposited by the petitioners along with interest.

(2.) Mr. Shah, learned counsel appearing on behalf of the petitioners has raised several contentions but eventually brought to our notice a Division Bench judgment of this Court to which one of us (S.C. Dharmadhikari, J.) was a party in Writ Petition No. 33 of 2015 and connected matters decided on 17th August 2015.

(3.) Mr. Shah would submit that there are several aspects of the Scheme - SFIS which have been duly considered in this case by the Division Bench and pertaining to foreign trade policy of 2009-2014.