ALMELO PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed by the petitioner to issue Writ of Mandamus declaring the action of the respondents in rejecting the claim of the petitioner for award of incentive/reward under the MEIS scheme (Merchandise Exports from India Scheme) for the transaction of the petitioner with M/s. Cempra Pharmaceuticals INC, USA, as arbitrary and illegal and to direct the respondents to grant certificate to the petitioner relating to the incentive reward under MEIS for all that quantity of 8661 kgs of 13 transactions relating to manufacture and sale of Fluoro and Oxo Erythromolide A-11, 12- Carbamate at 3% of the amount of the goods.

(2.) Heard Sri V. Venkataramana, learned Senior Counsel representing the counsel on record for the petitioner and the learned Additional Solicitor General of India representing the respondents.

(3.) The learned counsel for the petitioner submitted that the petitioner, being a Manufacturer, had accepted the following Purchase Orders from Cempra Pharmaceuticals Inc; 6320 Quadrangle Drive | Suite 360 | Chapel Hill, NC 2751, USA: <FRM>JUDGEMENT_78_LAWS(TLNG)6_2022_1.htm</FRM>