Delhi High Court - Orders
Gold Plus Glass Industry Limited vs Union Of India & Ors on 5 August, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7391/2020, CM APPL. 24742/2020 (Stay)
GOLD PLUS GLASS INDUSTRY LIMITED ..... Petitioner
Through: Ms. Charanya Lakshmi Kumaran, Mr.
Yogendra Aldak and Mr. Kunal
Kapoor, Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Ms. Monika Arora, CGSC with Mr.
Balkrishnan Sharma and Mr. Yogesh
Panwar, Advs.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 05.08.2022 The petitioner had approached this Court seeking quashing of the orders passed by the Export Promotion Capital Goods Committee [EPCG] on 29 March 2019. They had also sought the grant of redemption certificates in respect of the EPCG licenses which were held and against which goods had been supplied to the SEZ without filing of Bills of Exports. Ms. Lakshmi Kumaran, learned counsel appearing for the petitioner, has drawn the attention of the Court to the Circular dated 27 July 2022 in terms of which a decision appears to have been principally taken to relax the condition of requirement of submission of Bills of Exports in case of exports made to SEZ units under EPCG authorization for all supplies made prior to 01 April 2015.
In view of the aforesaid circular, Ms. Arora, learned CGSC appearing Signature Not Verified Digitally Signed By:NEHA Signing Date:06.08.2022 14:19:42 for the respondents submitted that the claim of the petitioner shall be re- examined and an appropriate decision taken thereon with expedition. The statement so made is recorded and accepted.
In view of the aforesaid, nothing further would survive on the writ petition. It shall stand disposed of along with pending application. Liberty stands accorded to the petitioner to approach afresh if circumstances so warrant.
YASHWANT VARMA, J.
AUGUST 5, 2022 SU Signature Not Verified Digitally Signed By:NEHA Signing Date:06.08.2022 14:19:42