Delhi High Court - Orders
(7) Ashutosh Thakran Jewellery And ... vs Director General Of Foreign Trade & Ors on 29 May, 2025
Author: Sachin Datta
Bench: Sachin Datta
$~7, 74, 83, 87, 88, 90, 114, 115, 116, 117, 124, 125, 126, 131, 134
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7560/2025 and CM APPL.33718/2025 (Stay)
(7) ASHUTOSH THAKRAN JEWELLERY AND BULLIONS
.....Petitioner
versus
DIRECTOR GENERAL OF FOREIGN TRADE & ORS.
.....Respondents
+ W.P.(C) 7753/2025 and CM APPL.34353/2025 (Stay)
(74) NANDLAL AND SONS .....Petitioner
versus
DIRECTOR GENERAL OF FOREIGN TRADE & ORS.
.....Respondents
+ W.P.(C) 7783/2025 and CM APPL.34414/2025 (Stay)
(83) MS VASANT SILVER ART .....Petitioner
versus
DIRECTOR GENERAL OF FOREIGN TRADE & ORS.
.....Respondents
+ W.P.(C) 7822/2025 and CM APPL.34481/2025 (Stay)
(87) R L BULLION .....Petitioner
versus
DIRECTOR GENERAL OF FOREIGN TRADE & ORS.
.....Respondents
+ W.P.(C) 7827/2025 and CM APPL.34490/2025 (Stay)
(88) MS JAYESHREE BULLION AND JEWELLERS .....Petitioner
versus
DIRECTOR GENERAL OF FOREIGN TRADE & ORS.
.....Respondents
+ W.P.(C) 7835/2025 and CM APPL.34506/2025 (Stay)
MS KRISHIV TRADING .....Petitioner
(90) versus
DIRECTOR GENERAL OF FOREIGN TRADE & ORS.
.....Respondents
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 27/06/2025 at 23:35:12
+ W.P.(C) 7830/2025 and CM APPL.34494/2025 (Stay)
(114) MS AUM ENTERPRISES .....Petitioner
Through:
versus
DIRECTOR GENERAL OF FOREIGN TRADE & ORS.
.....Respondents
Through:
+ W.P.(C) 7946/2025 and CM APPL.34954/2025 (Stay)
(115) M/S SHRI RAMSAR EXPORTS PRIVATE LIMITED......Petitioner
Through:
versus
UNION OF INDIA & ORS. .....Respondents
Through:
+ W.P.(C) 7952/2025 and CM APPL.34964/2025 (Stay)
(116) VANDANA ENTERPRISES .....Petitioner
Through:
versus
DIRECTOR GENERAL OF FOREIGN TRADE & ORS.
.....Respondents
Through:
+ W.P.(C) 7954/2025 and CM APPL.34967/2025 (Stay)
(117) BHAIRAV GOLD PRIVATE LIMITED .....Petitioner
versus
DIRECTOR GENERAL OF FOREIGN TRADE & ORS.
.....Respondents
Through:
+ W.P.(C) 7974/2025 and CM APPL.35000/2025
(124) NARENDRA RAMCHANDRA JADIA .....Petitioner
versus
DIRECTOR GENERAL OF FOREIGN TRADE & ORS.
.....Respondents
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 27/06/2025 at 23:35:12
Through:
+ W.P.(C) 7975/2025 and CM APPL.35003/2025 (Stay)
(125) NARAYANJI BALDEVJI .....Petitioner
versus
DIRECTOR GENERAL OF FOREIGN TRADE & ORS.
.....Respondents
+ W.P.(C) 7977/2025 and CM APPL.35008/2025 (Stay)
(126) IVAN INTEGRATED SOLUTIONS PRIVATE LIMITED
.....Petitioner
versus
DIRECTOR GENERAL OF FOREIGN TRADE & ORS.
.....Respondents
+ W.P.(C) 7694/2025 and CM APPL.34191/2025
(131) M/S JSK TRADELINKS LLP .....Petitioner
versus
UNION OF INDIA & ORS. .....Respondents
+ W.P.(C) 7720/2025 and CM APPL.34235/2025
(134) M/S AMRITSONS LLP .....Petitioner
versus
UNION OF INDIA & ORS. .....Respondents
Presence:
Mr. Tarun Gulati, Sr. Adv., Mr. Rajat Mittal, Mr. Dharam Gandhi, Mr.
Suprateek Neogi, Mr. Priyanshu and Ms. Shruti, Advs. for petitioners.
Mr. Kishore Kunal and Mr. Akshay Agarwal, Advs. for petitioners in item
nos.115, 131 and 134
Mr. Amit Tiwari, CGSC, Mr. Ayush Tanwar and Mr. Ayush Srivastava,
Advs. for UOI in item nos.131 and 134.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 29.05.2025 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/06/2025 at 23:35:12 CM APPLs. 33719/2025 and 33720/2025 (Exemption) in W.P.(C) 7560/2025 CM APPLs.34354/2025 and 34355/2025 (Exemption) inW.P.(C) 7753/2025 CM APPLs.34415/2025 and 34416/2025 (Exemption) inW.P.(C) 7783/2025 CM APPLs.34482/2025 and 34483/2025 (Exemption) in W.P.(C) 7822/2025 CM APPLs.34491/2025 and 34492/2025 (Exemption) in W.P.(C) 7827/2025 CM APPLs.34507/2025 and 34508/2025 (Exemption) in W.P.(C) 7835/2025 CM APPLs.34495/2025 and 34496/2025 (Exemption) in W.P.(C) 7830/2025 CM APPLs.34965/2025 and 34966/2025 (Exemption inW.P.(C) 7952/2025 CM APPLs.34968/2025 and 34969/2025 (Exemption) in W.P.(C) 7954/2025 CM APPLs.35001/2025 and 35002/2025 (Exemption) in W.P.(C) 7974/2025 CM APPLs.35004/2025 and 35005/2025 (Exemption) in W.P.(C) 7975/2025 CM APPLs.35009/2025 and 35010/2025 (Exemption) in W.P.(C) 7977/2025
1. Allowed, subject to all just exceptions.
2. Applications stand disposed of.
W.P.(C) 7560/2025 and CM APPL.33718/2025 (Stay) W.P.(C) 7753/2025 and CM APPL.34353/2025 (Stay) W.P.(C) 7783/2025 and CM APPL.34414/2025 (Stay) W.P.(C) 7822/2025 and CM APPL.34481/2025 (Stay) W.P.(C) 7827/2025 and CM APPL.34490/2025 (Stay) W.P.(C) 7835/2025 and CM APPL.34506/2025 (Stay) W.P.(C) 7830/2025 and CM APPL.34494/2025 (Stay) W.P.(C) 7946/2025 and CM APPL.34954/2025 (Stay) W.P.(C) 7952/2025 and CM APPL.34964/2025 (Stay) W.P.(C) 7954/2025 and CM APPL.34967/2025 (Stay) This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/06/2025 at 23:35:12 W.P.(C) 7974/2025 and CM APPL.35000/2025 W.P.(C) 7975/2025 and CM APPL.35003/2025 (Stay) W.P.(C) 7977/2025 and CM APPL.35008/2025 (Stay) W.P.(C) 7694/2025 and CM APPL.34191/2025 W.P.(C) 7720/2025 and CM APPL.34235/2025
3. The present batch of petitions challenges the rejection of the petitioners' application for allocation of Tariff Rate Quota (TRQ) for import of gold under the Comprehensive Economic Partnership Agreement (CEPA) between India and the United Arab Emirates (UAE) for the financial year 2025-26. Specifically, these petitions assail a decision taken in the minutes of the meeting dated 29.04.2025 at the Director General of Foreign Trade (DGFT) Headquarters, which purports to lay down the eligibility conditions and allocation modalities for Tariff Rate Quota (TRQ) for the import of gold at concessional rates under CEPA. The petitioners are aggrieved by the fact that the said minutes of the meeting dated 29.04.2025 prescribe certain conditions and modalities for TRQ allocation which, inter alia, are as follows:
(i) a minimum turnover threshold of Rs. 25 crores over the last three financial years;
(ii) the non-refundability of application fees for unsuccessful applicants.
4. It is submitted that the petitioners herein are engaged in the business of import and trading of gold bullion and hold valid importer-exporter codes (IECs). It is submitted that the decision taken vide the afore-mentioned minutes of the meeting have the effect of completely ousting the applicants from the zone of consideration without any rationale or affording them an opportunity of hearing. As such, it is submitted that the criteria adopted in This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/06/2025 at 23:35:12 the said minutes suffers from manifest arbitrariness.
5. Issue notice.
6. Learned counsel, as aforesaid, accepts notice on behalf of the respondents.
7. Let reply be filed within a period of four weeks. Rejoinder thereto, if any, be filed within a period of one week thereafter.
8. In the meantime, the provisional allocation of TRQs pursuant to the meeting held on 29.04.2025 shall be subject to the outcome of these petitions.
9. Needless to say, if so warranted in future and if so directed in these proceedings, the allocation/s shall be re-determined / reviewed.
10. List on 04.07.2025.
SACHIN DATTA, J MAY 29, 2025/cl This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/06/2025 at 23:35:12