Bombay High Court
Jeena And Company vs Union Of India And 3 Ors on 14 December, 2021
Author: M. S. Karnik
Bench: Dipankar Datta, M. S. Karnik
24.wp.1860-21
PMB
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.1860 OF 2021
Jeena & Company ..Petitioner
vs.
Union of India and ors. ..Respondents
------------
Mr. Anay Banhatti a/w Mr. Ranjeet Mahtani, Mr. Umang
Motiyani for petitioner.
Mr. Y.R. Mishra a/w Mr. Upendra Lokegaonkar, Mr.
Shailendra Mishra for respondents.
------------
CORAM : DIPANKAR DATTA, CJ &
M. S. KARNIK, J.
DATE: DECEMBER 14, 2021 P.C. :
1. Mr. Mishra, learned advocate for the respondents submits that since the impugned show-cause notice has been withdrawn, nothing survives for decision in this writ petition.
2. Mr. Anay Banhatti, learned advocate for the petitioner has placed before us a communication received from the Deputy Director General of Foreign Trade dated September 20, 2021. We find from such communication that the show-
cause notice dated October 21, 2020 and the order dated October 23, 2020 passed in the proceedings stand withdrawn and a detailed show cause notice would be issued, if required, after thorough examination of the material available on record.
124.wp.1860-21
3. In view of the subsequent developments, the writ petition has been rendered infructuous and it stands disposed of accordingly. No costs.
4. All contentions are left open.
(M. S. KARNIK, J.) (CHIEF JUSTICE) Digitally signed by PRADNYA PRADNYA MAKARAND MAKARAND BHOGALE BHOGALE Date:
2021.12.15 17:15:44 +0530 2