Madras High Court
M/S Benso Gramenting vs The Directorate Generl Of Foreign on 19 December, 2025
Author: Abdul Quddhose
Bench: Abdul Quddhose
WP No. 24571 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 19-12-2025
CORAM
THE HONOURABLE MR JUSTICE ABDUL QUDDHOSE
WP No. 24571 of 2023
1. M/s Benso Gramenting
Rep. By Its Managing Partner M.
Balasubramaniam, S.F. No. 321 And
322/1, Sri Muthusamy Gounder
Industrials, Pariyur Amman Nagar,
Nochipalayam, Veerapandi Post,
Tiruppur - 641 605.
Petitioner(s)
Vs
1. The Directorate Generl Of Foreign
Trade,
Udyog Bhawan, H-wing, Gate No. 2,
Maulana Azad Road, New Delhi - 110
011.
2.The Deputy Director General Of
Foreign Trade,
Directorate General Of Foreign Trade,
Udyog Bhawan, H-wing, Gate No. 2,
Maulana Azad Road, New Delhi - 110
011.
3.The Dgft Policy Relaxation
Committee,
Represented By Its Deputy Director
General Of Foreign Trade(prc),
Directorate General Of Foreign Trade,
Udyog Bhawan, H-wing, Gate No. 2,
Maulana Azad Road, New Delhi - 110
011.
4.The Assistant Commissioner Of
https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/12/2025 09:44:56 pm )
WP No. 24571 of 2023
Customs Exports,
Office Of The Principal Commissioner
Of Customs(air Cargo), Chennai Vii
Commissionerate, New Custom House,
Meenambakkam, Chennai - 600 027.
5.The Assistant Commissioner Of
Customs,
Custom House, New Harbour Estate,
Tuticorin- 628004.
6.The Assistant Commissioner Of
Customs,
Inland Container Depot, Sf No. 129,
Poondi Ring Road, Chettipalayam,
Tiruppur - 641602.
Respondent(s)
PRAYER
Directing the Respondents 1-3 to grant the rewards and extend the benefits
under RoSCTL scheme in respect of its shipping bills from 01.04.2019 to
28.02.2020 by considering the Petitioners representation dated 04.07.2023 in
accordance with the law within such period as may stipulated by this Honble
Court
For Petitioner(s): Mr.Balaji Thirumoorthy
For Respondent(s): M/s.Pooja Jain,jsc For R4
M/s. V. Chandrasekaran,spc For
R1 To R3
Mr.T.Nalinidhar,sc For R5 and r6
ORDER
This writ petition has been filed for a mandamus to direct the respondents 1 to 3 to grant the rewards and extend the benefits to the petitioner under RoSCTL Scheme in respect of shipping bills from 01.04.2019 to 28.02.2020 https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/12/2025 09:44:56 pm ) WP No. 24571 of 2023 based on the petitioner’s representation dated 04.07.2023 within a time frame to be fixed by this Court.
2. The petitioner is an exporter of garments and they claim that they are entitled to the benefits of the RoSCTL Scheme. They claim that for the shipping bills submitted by them, from 01.04.2019 and 28.02.2020 they have not been granted rewards and extended benefits under the RoSCTL Scheme. They had given a representation on 04.07.2023 for the purpose of grant of rewards and benefits under the RoSCTL Scheme for the aforementioned shipping bills. Since the same has not been considered, they have filed this writ petition.
3. The learned standing counsels appearing for the respondents 5 and 6 as well as for R4 would submit on instructions that the respective respondents have already given no objection to the petitioner to enable the petitioner to obtain rewards and benefits for the shipping bills from 01.04.2019 and 28.02.2020 submitted by the petitioner under the RoSCTL Scheme.
4. The learned standing counsel appearing for the respondent Nos.1 to 3 would submit that the said respondents will be considering the petitioner’s representation on merits and in accordance with law based on the no objection certificate issued by the respondents 4 to 6 within a time frame to be fixed by this Court.
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5. Accordingly, this Court directs the respondents 2 and 3 to pass final orders on merits and in accordance with law after giving due consideration to the no objection certificate issued by the respondents 4 to 6 on the petitioner’s representation dated 04.07.2023 seeking for grant of rewards and extension of benefits under the RoSCTL Scheme for the shipping bills submitted by the petitioner from 01.04.2019 and 28.02.2020 after affording one personal hearing to the petitioner and on the date of the personal hearing, the petitioner shall produce the no objection certificate once again to the respondents 2 and 3 within a period of eight weeks from the date of receipt of a copy of this order.
No Costs.
19-12-2025 Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No ab To
1.The Directorate Generl Of Foreign Trade, Udyog Bhawan, H-wing, Gate No. 2, Maulana Azad Road, New Delhi - 110 011. https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/12/2025 09:44:56 pm ) WP No. 24571 of 2023
2.The Deputy Director General Of Foreign Trade, Directorate General Of Foreign Trade, Udyog Bhawan, H-wing, Gate No. 2, Maulana Azad Road, New Delhi - 110 011.
3.The Dgft Policy Relaxation Committee, Represented By Its Deputy Director General Of Foreign Trade(prc), Directorate General Of Foreign Trade, Udyog Bhawan, H-wing, Gate No. 2, Maulana Azad Road, New Delhi - 110 011.
4.The Assistant Commissioner Of Customs Exports, Office Of The Principal Commissioner Of Customs(air Cargo), Chennai Vii Commissionerate, New Custom House, Meenambakkam, Chennai - 600 027.
5.The Assistant Commissioner Of Customs, Custom House, New Harbour Estate, Tuticorin- 628004.
6.The Assistant Commissioner Of Customs, Inland Container Depot, Sf No. 129, Poondi Ring Road, Chettipalayam, Tiruppur - 641602.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/12/2025 09:44:56 pm ) WP No. 24571 of 2023 ABDUL QUDDHOSE J.
ab WP No. 24571 of 2023 19-12-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/12/2025 09:44:56 pm )