Delhi High Court - Orders
M/S Saha Traders vs Zonal Joint Director General Of Foreign ... on 23 August, 2021
Author: Rekha Palli
Bench: Rekha Palli
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7295/2021
M/S SAHA TRADERS ..... Petitioner
Through Mr. Pradeep Jain and Mr. Aakarsh
Srivastava, Advs.
versus
ZONAL JOINT DIRECTOR GENERAL OF FOREIGN
TRADE(CLA), GOVERNMENT OF INDIA, MINISTRY OF
COMMERCE AND INDUSTRY, INDRAPRASTHA BHAWAN, A
WING, I P ESTATE, NEW DELHI-110002 & ANR. ..... Respondents
Through Mr. Ruchir Mishra, Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 23.08.2021
1. This matter has been taken up today as 20.08.2021 was declared a holiday on account of Muharram.
2. On the last date, learned counsel for the respondent was granted time to obtain instructions as to why a copy of the order purportedly passed by respondent no. 1 in 2019, under the Foreign Trade (Development and Regulation) Act, 1992, in pursuance of the Show Cause Notice issued to the petitioner on 02.05.2005, was not being provided to the petitioner.
3. Today, he submits that as per his instructions no adjudication order in furtherance of the Show Cause Notice dated 02.05.2005 has been passed by respondent no. 1.
4. Learned counsel for the petitioner vehemently disputes the said Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:24.08.2021 19:38:13 averment and by drawing my attention to para 30.3 of the order passed by the customs authorities on 31.08.2020 contends that the said order categorically records about an order having been passed by the respondent no. 1 on 07.08.2019.
5. In the light of the aforesaid rival conflicting stands taken by the parties, the respondents are granted two weeks' time to file an affidavit clearly setting out as to whether or not, any order pursuant to the Show Cause Notice dated 02.05.2005, was passed on 07.08.2019.
6. List on 01.10.2021.
REKHA PALLI, J AUGUST 23, 2021 acm Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:24.08.2021 19:38:13