Technocraft Industries (India) ... vs The Union Of India And 2 Ors
2023 Latest Caselaw 1937 Bom

                   Trupti                             1                 8-wp-3202-2022.doc



                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           ORDINARY ORIGINAL CIVIL JURISDICTION
TRUPTI
SADANAND
BAMNE                              WRIT PETITION NO. 3202 OF 2022
Digitally signed
by TRUPTI
                   Technocraft Industries (India) Limited          ...      Petitioner
SADANAND
BAMNE
Date: 2023.03.01
14:43:56 +0530
                            vs.
                   The Union of India & Others                     ...      Respondents
                                                     ......

                   Mr. Jas Sanghavi i/b. PDS Legal for the Petitioner.
                   Ms. Shehnaz V. Bharucha with Mr. Vikas Salgia and Mr. Ashutosh
                   Mishra i/b. Mr.A.A.Ansari for Respondent Nos. 1 to 3.
                   Mr. M.P.Sharma with Mr. Deepak Sharma and Ms. Pooja Bhosale
                   for Respondent No.4.
                                                   ......

                                                   CORAM : NITIN JAMDAR &
                                                           ABHAY AHUJA, JJ.

DATE : 27 FEBRUARY 2023

P.C. :-

It appears that in spite of our writing an elaborating order highlighting the issues and drawing attention of the concerned Authorities to the resultant difficulties, nothing seems to have been done by either of the departments. This is a matter where the Senior Officers from the DGFT and Customs Department should hold a joint meeting along with a technical team to find a solution.

Trupti 2 8-wp-3202-2022.doc

2. We direct that such interaction should take place within one week from today.

3. Place the matter on board on 13 March 2023 under the caption "For Directions" in light of the judgment/ order dated 13 January 2023.

     ABHAY AHUJA, J.                         NITIN JAMDAR, J.