Gujarat High Court
Deepak Nitrite Limited vs Union Of India & 2 on 23 June, 2016
Author: Akil Kureshi
Bench: Akil Kureshi, A.J. Shastri
C/SCA/8525/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 8525 of 2016
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DEEPAK NITRITE LIMITED....Petitioner(s)
Versus
UNION OF INDIA & 2....Respondent(s)
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Appearance:
MR ANAND NAINAWATI, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 23/06/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI)
1. The petitioner has challenged action of the respondents in limiting the petitioner's export incentive on incremental growth in exports for the period between 01.04.2013 and 31.03.2014 to a sum of Rs. 1 crore. According to the calculations of the petitioner, such incentive works out to Rs. 1,74,88,814/-.
2. Learned counsel Mr. Nainawati for the petitioner submitted that, after filing the petition, the petitioner came upon a circular issued by DGFT by virtue of which, the ceiling of the benefit of Rs. 1 crore has been lifted. On the basis of such circular, the petitioner would like to approach the authorities for granting remainder of the benefits.
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3. Under the circumstances, the petitioner shall make a representation to the appropriate authority latest by 30.06.2016. It is expected that the authority shall take a decision thereon and communicate the same to the petitioner preferably by 31.08.2016. If, thereafter, the petitioner has any grievance, it would be open for the petitioner to seek redressal thereof. Petition is disposed of.
(AKIL KURESHI, J.) (A.J. SHASTRI, J.) Jyoti Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Jun 24 02:53:33 IST 2016