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Delhi High Court - Orders

Vedanta Ltd vs Union Of India & Ors on 2 September, 2022

Author: Yashwant Varma

Bench: Yashwant Varma

                          $~50
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      W.P.(C) 12657/2022
                                 VEDANTA LTD.                                       ..... Petitioner
                                                     Through:     Mr. Tarun Gulati, Sr. Adv. with Mr.
                                                                  Kumar Visalaksh, Mr. Udit Jain, Mr.
                                                                  Archit Gupta and Mr. Kumar
                                                                  Sambhav, Advs.

                                                     versus

                                 UNION OF INDIA & ORS.                                 ..... Respondents
                                                     Through:     Mr. Asheesh Jain, CGSC with Mr.
                                                                  Adarsh Kumar Gupta, Mr. Keshav
                                                                  Mann, Mr. Himanshu, Advs. for R-1
                                                                  to 3.

                                 CORAM:
                                 HON'BLE MR. JUSTICE YASHWANT VARMA
                                                     ORDER

% 02.09.2022 CM APPL. 38425/2022 (for exemption) Allowed, subject to all just exceptions.

The application shall stand disposed of.

W.P.(C) 12657/2022 Notice. Since the respondents are duly represented by learned counsel, let a counter affidavit be filed on or before the next date fixed.

Mr. Jain, learned CGSC representing the respondents, has taken a preliminary objection to the maintainability of the writ petition and submits that against the orders which are impugned here, the petitioner has already preferred an appeal which is pending before the Directorate General of Signature Not Verified Digitally Signed By:NEHA Signing Date:03.09.2022 17:36:54 Foreign Trade. In view of the aforesaid, it was his contention that the instant writ petition should be dismissed on this score alone.

The Court finds itself unable to sustain that submission since a reading of the impugned order would show that the same is itself based and founded on a purported clarification issued by the Director General Foreign Trade [DGFT] itself. In that view of the matter, the Court finds no justification to compel the petitioner to pursue the statutory alternative remedy of an appeal which itself is pending before the DGFT. The Court also bears in mind the salient principles laid down by the Supreme Court in Filterco Vs. Commissioner of Sales Tax [(1986) 2 SCC 103] in this regard.

List again on 15.12.2022.

YASHWANT VARMA, J.

SEPTEMBER 2, 2022 SU Signature Not Verified Digitally Signed By:NEHA Signing Date:03.09.2022 17:36:54