Gujarat High Court
Posco India Delhi Steel Processing ... vs Union Of India on 22 September, 2021
Author: Sonia Gokani
Bench: Sonia Gokani, Rajendra M. Sareen
C/SCA/3286/2014 IA ORDER DATED: 22/09/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR AMENDMENT) NO. 1 of 2021
In R/SPECIAL CIVIL APPLICATION NO. 3286 of 2014
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POSCO INDIA DELHI STEEL PROCESSING CENTRE PVT LTD Versus UNION OF INDIA ========================================================== Appearance:
for the PETITIONER(s) No. MR HARDIK P MODH for the PETITIONER(s) No. MR DEVANG VYAS for the RESPONDENT(s) No. MR PY DIVYESHVAR for the RESPONDENT(s) No. MR UTKARSH R SHARMA for the RESPONDENT(s) No. NOTICE NOT RECD BACK for the RESPONDENT(s) No. NOTICE UNSERVED for the RESPONDENT(s) No. ========================================================== CORAM:HONOURABLE MS. JUSTICE SONIA GOKANI and HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN Date : 22/09/2021 IA ORDER (PER : HONOURABLE MS. JUSTICE SONIA GOKANI)
1. This is an application moved in Special Civil Application No.3286 of 2014, whereby the public notice dated 18.04.2013 has been challenged issued by the respondent No.3 and the Circular dated 29.04.2013 issued by respondent No.2 as well as the Order in Original passed by respondent No.4.Page 1 of 4 Downloaded on : Fri Sep 24 03:32:26 IST 2021
C/SCA/3286/2014 IA ORDER DATED: 22/09/2021 Alternatively, in the main petition, extension of time limit for availment and utilization of re-credit granted by the DEPB Scheme for the period of six months from the date of order of order passed is sought.
2. The applicant has preferred the present application since certain development had led to the change to the name and address of the applicant-company. It is the say of the applicant that on 16.11.2017 the applicant company M/s.POSCO India Delhi Steel Processing Centre Pvt. Ltd. merged with its group company M/s.POSCO India Chennai Steel Processing Centre Pvt. Ltd. ("POSCO-ICPC")
3. On 28.03.2018 the POSCO-ICPC was changed to M/s.POSCO India Processing Page 2 of 4 Downloaded on : Fri Sep 24 03:32:26 IST 2021 C/SCA/3286/2014 IA ORDER DATED: 22/09/2021 Center Pvt. Ltd ("PIH") and on 13.08.20219 the name of PIH was changed to M/s.POSCO India Processing Center Pvt. Ltd. ("PIPC"), the change in the address also has been specified.
4. Prayers sought for are as follow:
"10...
(a) Your Lordships may be pleased to admit and allow the present Civil Application;
(b) Your Lordships may be pleased to allow the draft amendment in terms of the Annexure-I annexed herewith;
(c) Any other and further relief/order as may be deemed necessary, just and proper in the facts of present case, may also kindly be granted."
5. We have heard the learned counsels on both the sides and also have perused the material on the record. Noticing the changes having been broad, legally and substantiating documents in the form of the Page 3 of 4 Downloaded on : Fri Sep 24 03:32:26 IST 2021 C/SCA/3286/2014 IA ORDER DATED: 22/09/2021 order of NCLT, Chanigadh Bench on record, request is acceded to. Let the amendment be carried out within one week.
6. Present application stands disposed of accordingly. Fresh copy of the petition shall be placed on record. Special Civil Application No.3286 of 2014 to be listed for final hearing on 13.10.2021.
Sd/-
(SONIA GOKANI, J) Sd/-
(RAJENDRA M. SAREEN,J) M.M.MIRZA Page 4 of 4 Downloaded on : Fri Sep 24 03:32:26 IST 2021