T.T. Ltd. vs Uoi And Anr.
2017 Latest Caselaw 1951 Del

$~2
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       W.P.(C) 8963/2009
        T.T. LTD.                              ..... Petitioner
                   Through: Ms. Shilpi Jain Sharma, Advocate.

                           versus

        UOI & ANR.                                   ..... Respondents
                 Through:           Mr. Kirtiman Singh, CGSC with Mr. Waize
                                    Ali Noor and Mr. Prateek Dhanda,
                                    Advocates for UOI.

        CORAM:
        HON'BLE MS. JUSTICE HIMA KOHLI
        HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
                     ORDER

% 21.04.2017 CM APPL. No. 3815/2017 (Extension of time) and CM APPL. No. 3450/2017 ( for direction)

1. On 03.02.2017, both the applications were deferred and the time for making the compliances of the orders passed in the present petition was extended till 15.03.2017. Subsequently, on 17.03.2017, the Joint Director General of Foreign Trade had appeared in person and it was explained to the Court that the implementation of the judgment regarding Target Plus Scheme under the Foreign Trade Policy involves revenue implications of about Rs.2,700 Crores and it would be necessary to obtain Cabinet approval for the said purposes. The matter was adjourned to await further progress.

2. Pursuant to the order dated 17.03.2017, a fresh affidavit has been filed

by the respondent No. 1 on 13.04.2017 stating inter-alia that the Cabinet has approved implementation of the Target Plus Scheme in its meeting dated 12.04.2017 and decided that corrective measures shall be taken to bring to an end, multiple litigations with the Government and the claims shall be processed under the Target Plus Scheme issued as per the original provisions of Foreign Trade Policy, in compliance of the judgment dated 27.10.2015 passed by the Supreme Court in Civil Appeal No. 554/2006 entitled, "DGFT & Anr. Vs. Kanak Exports & Anr."

3. Mr. Kirtimaan Singh, learned Central Government Standing Counsel states that pursuant to the aforesaid decision, the claim of the petitioner herein shall be processed, if so entitled within three months reckoned from today.

4. In view of the statement made above, both the applications are disposed of while binding the respondent to the statement recorded above.

HIMA KOHLI, J

SANGITA DHINGRA SEHGAL, J APRIL 21, 2017 gr