Karnataka High Court
M/S Mysore Mercantile Company Limited vs Union Of India on 27 May, 2010
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 27"' DAY OF MAY 2010
BEFORE
THE HON'BLE MRJUSTICE RAM MOHAN RE--I§_DYQ é "
WRIT PETITION NO. 9736 OI~';2O'O3«
BETWEEN:
M/S. MYSORE MERCANTILE COMPANS¢Y"~~I_IMITED__ I
REPRESENTED BY ITS MANAGING DIRECTOR
NO.20l & 202, 2"" FLOOR -- _
SHRESHTA BUML NO.87, I<_R';~ROAD V ,
BANGALORE -- 560 004. 'I \_ 1. ; PETITIONER
(BY SRI. RAVIVARMA I_<_UMAR 'ASSOC'IA'T_Ei'_.0I1j\f.S:)
AND: -------- h
1. UNION OF. INDI-A * -
REPRESENTED 'BY ITS. __S"E.C.RETARY
MINISTRY OF'COMMERC.E & INDUSTRY
DEPARTMENT OE COMMERCE
_NEw.DELHI...
. V"L"TI-{EDIRECTOR GENERAL OF FOREIGN
. " ~'& EX-OFFICIO ADDL. SECRETARY
TO..T~HE GOVT. OF INDIA
. "{)EPARTME=NT OF COMMERCE
UNION c:.+' INDIA
"NEW DELHI.
COMMISSIONER OF CUSOTMS (EXPORTS)
_ 'J.AwAHARI_AL NEHRU CUSTOMS HOUSE
'- -ANHAVA SHEVA, TAi_~URAN
DIST;RAIGAD
MAHARASTRA - 400 107 RESPONDENTS
UK (BY SRI. N. R. BHASKAR, ADV. FOR R1 & R2 SRI. K.M.MOHAN, ADV. FOR R3) THIS WRIT PETITION IS FILED UNDER ARTICLES AND 227 OF THE CONSTITUTION OF INDIA PRAYING fr;"O"G«R_AN'T ;_. STAY PARA-3 OF THE OPERATION OF THE --*.I.MPU(3NIEI3..V""E "
NOTIFICATION ANNEXURE -- A DATED 03.07.2008..A,ND_PE.RH_IT THE EXPORT OF ALL THE THREE CC)NSI~'.3NMENTS"I--OF 'THE PETITIONER FOR WHICH IRREVOCABLEE L.C_HA,S'*BEEN._Is.Su_LED__ ; BEFORE 03.07.2008.
THIS WRIT PETITION IS COMING ON FOR 'PF§E£II'~1--»I.NA¥{Y % HEARING 'B' GROUP', THE COURT M'A.D'E.THE FOtLO.w-IN"c:_:
D Learned Counsei f"o0r$ a memo stating that rea~vIeI{f;oug§Ijt .;Ic{I* petition has rendered infiDCtHODS ONO IDDI HIE pefifion be cfisnfissed accordingly. "Ni; 00 V 0 A E D4eDIoIS OrdEIE§HacCOFOIDgIyv Writ Pefitigh .Is'.~dism'is'sed.
"W Sd/-
JUDGE Vi-.,.»_.44'~'?'_»bgn/04 .. 0