Supreme Court - Daily Orders
Om Siddh Vinayak Impex Private Limited vs Union Of India on 9 August, 2019
Bench: R. Banumathi, A.S. Bopanna
1
ITEM NO.15 COURT NO.7 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).18296-18300/2019
(Arising out of impugned final judgment and order dated 20-03-2019
in LPA No. 694/2017 20-03-2019 in LPA No. 696/2017 20-03-2019 in
LPA No. 697/2017 20-03-2019 in LPA No. 699/2017 20-03-2019 in LPA
No. 700/2017 passed by the High Court Of Gujarat At Ahmedabad)
OM SIDDH VINAYAK IMPEX PRIVATE LIMITED & ANR.ETC. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and Interim Relief and
IA No.113566/2019-PERMISSION TO FILE SYNOPSIS AND LIST OF DATES )
Date : 09-08-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Mukul Rohtagi,Sr.Adv.
Mr. S.K. Bagaria,Sr.Adv.
Mr. Shamik Shirishbhai Sanjanwala, AOR
Mr. Sunil Kaundal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have have heard Mr. Mukul Rohtagi and Mr. S.K. Bagaria, learned senior counsel appearing for the petitioners, who has submitted that the letter dated 17.09.2013 issued by the Director, Ministry of Commerce and Industry, on the subject “Policy to regulate functioning of Worn and used clothing units in SEZs- Signature Not Verified regarding” is in contravention of the provisions of Section 2(m) Digitally signed by MAHABIR SINGH Date: 2019.08.13 17:55:22 IST Reason: and Section 30 of the Special Economic Zones Act, 2005. Learned senior counsel has further submitted that the provisions of Section 2 30 of the said Act enable the export unit located in Special Economic Zone to effect Domestic Tariff Area (DTA) sale to certain extent subject to payment of custom duties and the said letter dated 17.09.2013 is in derogation of the statutory provisions of the said Act.
Having regard to the submissions made at the Bar, issue notice to the respondents.
Status quo, as on date, qua the petitioners shall be maintained by the parties.
(MAHABIR SINGH) (NISHA TRIPATHI) COURT MASTER BRANCH OFFICER