Calcutta High Court
M/S. Karan Exports (India) Pvt. Ltd. & ... vs Union Of India & Ors on 22 November, 2016
Author: Debangsu Basak
Bench: Debangsu Basak
ORDER SHEET
WP 61/2011
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
M/S. KARAN EXPORTS (INDIA) PVT. LTD. & ANR.
Versus
UNION OF INDIA & ORS.
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 22nd November, 2016.
Mr.Shovendu Banerjee,
Mr.Sandip Kundu, Advs.,
for the petitioner.
Mrs. Debjani Ray, Adv.,
for the respondent no.1
The Court : Learned Advocate for the petitioners submit, on instruction, that the import export code which was initially suspended was restored on appeal. Since the Union of India was not adhering to the restoration, the petitioners were constrained to file the writ petition. Subsequent to the filing of the writ petition, the Union of India has restored the import export code. Consequently, the petitioners do not wish to proceed with the writ petition any further.
The respondents are represented.
Learned Advocate for the Union of India submits that the petitioners were initially blacklisted and subsequently, the petitioners have been removed from the said list.
Under such circumstances, no further order need be passed in the present application.
WP No.61 of 2011 stands dismissed. No order as to costs.
(DEBANGSU BASAK, J.) sd/