Supreme Court - Daily Orders
M/S Shah Nanji Nagsi Exports Pvt. Ltd. vs Union Of India on 4 October, 2021
Bench: A.M. Khanwilkar, C.T. Ravikumar
1
ITEM NO.11 Court 3 (Video Conferencing) SECTION IX
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). 14919/2021
(Arising out of impugned final judgment and order dated 02-08-2021
in WP No. 4095/2019 passed by the High Court Of Judicature At
Bombay At Nagpur)
M/S SHAH NANJI NAGSI EXPORTS PVT. LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.119989/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 04-10-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s)
Mr. Shyam Dewani, Adv.
Mr. Gagan Sanghi, Adv.
Mr.Sahil Dewani, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that the Deputy Commissioner (Export) despite having accepted the request of the petitioner to change the relevant entry to "yes" vide order dated 08.06.2018, the Committee without Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2021.10.06 18:50:40 IST recording any plausible reason had rejected the request Reason:
of the petitioner.2
Issue notice, returnable within four weeks.
Dasti, in addition, is permitted.
(DEEPAK SINGH) PARVEEN KUMARI PASRICHA) COURT MASTER (SH) ASSISTANT REGISTRAR