KAGAZ PACKAGING Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners, by means of this writ petition, seek to impugn the order dated 19th July, 1996 passed by the Director General of Foreign Trade whereby he maintained the orders of the Joint Director General of Foreign Trade Bombay and the Additional Director General of Foreign Trade, New Delhi rejecting the application made by the first petitioner for premium in terms of REP Circular No. 11/1993 and the amended REP Circular No. 14/1993.

(2.) The first petitioner-M/s. Kagaz Packaging made the application for payment of premium in the following facts and circumstances:

(3.) On 29th November, 1994 the Controller of Imports and Exports, Bombay rejected the claim of the first petitioner on the ground that it was not eligible for payment.