P RIPALKUMAR AND CO Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a notice of motion for contempt of court directed against the Union of India and one S. K. Bhatta, Joint Chief Controller of Imports and Exports, Bombay, at the relevant time and now holding the same position in New Delhi.

(2.) By his judgment and order dated 20th August 1985, Pratap J. disposed of the aforementioned writ petition and directed the Union of India, the Chief Controller of Imports and Exports, New Delhi, and the Joint Chief Controller, Imports and Exports, Bombay, "to (i) revalidate for a period of six months from the date of revalidation the petitioners' import licence; and (ii) endorse the said licence to be valid for import of O.G.L. items under Paragraph 185 (excluding sub-para 7 thereof) of the AM 83 Policy except any item the import of which has been specifically banned under the current policy".

(3.) The respondents preferred an appeal against Pratap J.'s judgment and order. The appeal was dismissed by a Division Bench of this court on 19th December 1985. The respondents filed a petition for special leave to appeal to the Supreme Court. This was dismissed on 13th October, 1986.