Delhi High Court - Orders
Reckitt Benckiser India Private ... vs Union Of India And Ors on 4 November, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13869/2024
RECKITT BENCKISER INDIA PRIVATE LIMITED .....Petitioner
Through: Mr. R. Jawaharlal, Mr. Sayyam
Maheshwari and Ms. Meghna Kumar,
Advocates.
versus
UNION OF INDIA AND ORS. .....Respondents
Through: Mr. Kirtiman Singh, CGSC with Mr.
Waize Ali Noor, Mr. Maulik
Khurana, Mr. Ranjeev Khatana and
Mr. Varun Pratap, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 04.11.2024 CM APPL. 58051/2024 (seeking exemption)
1. Exemption is granted, subject to all just exceptions.
2. The Applicant shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.
3. Accordingly, the application stands disposed of.
W.P.(C) 13869/2024 & CM APPL. 58050/2024 (for stay)
4. The present petition assails the Order-in-Original dated 27th August, 2024 and order dated 12th September, 2024 issued by Deputy Director This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/11/2024 at 22:48:14 General of Foreign Trade,1 Respondent No. 3. Through the aforesaid orders, DGFT cancelled Service Exports from India Scheme2 Scrips for R&D services and imposed a penalty of INR 10 Lakhs was on the Petitioner under the Foreign Trade (Development and Regulation) Act, 1992 along with adding Petitioner's Import-Export Code to the Denied Entry List.
5. Issue notice. Mr. Kirtiman Singh, CGSC, accepts notice on behalf of Respondents.
6. Counter affidavit, if any, be filed within a period of three weeks from today. Rejoinder thereto, if any, be filed within a period of two weeks thereafter.
7. Re-notify on 20th January, 2025.
SANJEEV NARULA, J NOVEMBER 4, 2024 d.negi 1 "DGFT"
2"SEIS Scheme"
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/11/2024 at 22:48:14