LAWS(BOM)-2006-2-116

HUKMICHAND H JAIN Vs. UNION OF INDIA

Decided On February 01, 2006
HUKMICHAND H.JAIN Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) This petition is filed to challenge the orders dated 4th February, 1992, 29th October, 1992 and 11th June, 1993 (Exhibits I, M,o to the petition) , passed by the licensing authorities rejecting the application dated 3-8-1989 made by the petitioner for issuance of REP Licence against the exports effected in May-June 1989.

(2.) The only ground for rejecting the application of the petitioner as set out in the order dated 4-2-1992 is that the petitioner had furnished the Registration- cum-Membership Certificate (RCMC) on 24-1-1992 i. e. after a period of two years from the period of export.

(3.) It is not in dispute that along with the application dated 3-8-1989 the petitioner had forwarded the RCMC Certificate dated 2nd April, 1985 issued by the Jem and Jewellary Export Promotion Council, Bombay valid for four years w. e. f. 16th April, 1985. Period of four years from 16-4-1985 would expire on 15-4-1989. However, in the said RCMC Certificate the expiry date mentioned was 15-4-1987 instead of 15-4-1989.