M/S.AMAN ENTERPRISES Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the parties.

(2.) The Central Government in the Department of Foreign Trade is duly represented and has filed a counter affidavit.

(3.) THE present writ application is directed against the order of the Deputy Director General of Foreign Trade, Patna dated 13.07.2006 (Annexure -4). By the said order, 38 Duty Free Replacement Credit Licences (DFRC Lincences) granted to the petitioner in terms of Foreign Trade (Development and Regulation) Act, 1992 have been cancelled.