M/S Apollo Metalex Pvt. Ltd. vs Union Of India & Ors
2017 Latest Caselaw 2845 Del

$~23
   IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                      Judgment delivered on: 31.05.2017
+       W.P.(C) 5157/2017

M/S APOLLO METALEX PVT. LTD.                                     ..... Petitioner

                                       versus

UNION OF INDIA & ORS                                      ..... Respondents
Advocates who appeared in this case:

For the Petitioner   :        Mr. Alok Yadav, Advocate.

For the Respondent       :   Mr. Sanjeev Narula, CGSC with Mr.
                             Anshuman Upadhayay, Advocate.

CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                JUDGMENT

31.05.2017

SANJEEV SACHDEVA, J. (ORAL)

CM No.22016/2017 (exemption)

Exemption is allowed subject to all just exceptions.

W.P.(C) 5157/2017

1. Learned counsel for the petitioner submits that the petitioner

had made an application for grant of authorization for a sum of

Rs.35,43,976.60 under the Incremental Exports Incentivisation

Scheme (IEIS).

2. Learned counsel for the petitioner submits that, as against the

application for grant of a sum of Rs.35,43,976.60, credit of only

Rs.24,09,592/- has been granted. He further submits that, for the

balance amount, neither the credit has been granted nor any reason has

been communicated as to why the petitioner is not entitled to the

same.

3. It is pointed out that Representations have been made to the

respondents to release the script for the balance amount, but the same

have not been disposed of till date.

4. Issue notice. Notice is accepted by the learned counsel

appearing for the respondents. With the consent of the parties, the

petition is taken up for hearing.

5. The writ petition is disposed of directing the respondents to

dispose of the representations made by the petitioner. In case, the

petitioner is found entitled to the grant of the balance amount, the

respondent shall issue the script for the same. In case the respondents

are of the view that the petitioner is not entitled to the balance amount

of Rs.11,34,385/-. The reasons for the same shall be communicated.

The entire process shall be completed within a period of eight weeks

from today.

6. Dasti under the signatures of the Court Master.

SANJEEV SACHDEVA, J MAY 31, 2017 st