Jis International Exports Pvt Ltd vs Union Of India
2021 Latest Caselaw 13007 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
           THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 17TH DAY OF JUNE 2021 / 27TH JYAISHTA, 1943
                 WP(C) NO. 9564 OF 2021
PETITIONERS:

         JIS INTERNATIONAL EXPORTS PVT LTD,
         AP II/780A, CHEMICAL INDUSTRIES ESTATE, AROOR,
         ALAPPEY-688 534, KERALA, INDIA
         REP. BY MANAGING DIRECTOR, DOMINIC SEBASTIAN,
         AGED 64, S/O.MATHEW SEBASTIAN, 15E,
         RDS AVENUE-1, PANAMPILLY NAGAR,
         ERNAKULAM-682 036.

         BY ADV. SRI.PRAVEEN K. JOY



RESPONDENTS:

    1    UNION OF INDIA,
         REP.BY SECRETARY,
         MINISTRY OF COMMERCE AND TRADE,
         NEW DELHI-110 011.

    2    THE DIRECTOR GNERAL,
         DIRECTORATE OF FOREIGN TRADE, UDYOG BHAVAN,
         NEW DELHI, PIN-110 011.

    3    THE ADDITIONAL DIRECTOR GENERAL OF FOREIGN
         TRADE, 'C & E' WING, 6TH FLOOR, KENDRIYA SADAN,
         2ND BLOCK, KORAMANGALA, BENGALURU-560 034.

    4    THE JOINT DIRECTOR GENERAL OF FOREIGN TRADE,
         DGFT, RA-KOCHI, VTH FLOOR, A1 BLOCK,
         KENDRIYA BHAVAN, KAKKANADU, ERNAKULAM-682 037.

         BY ADVS. SRI. P.VIJAYAKUMAR, ASG
                  SMT. S.KRISHNA, CGC

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 17.06.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C).No.9564 of 2021

                                    2

                              JUDGMENT

Aggrieved by Ext.P3 order of cancellation

issued under Section 9(4) of Foreign Trade

(Development & Regulation) Act, 1992 and Rule

10(a) of the Foreign Trade Regulation Rules, the

petitioner has preferred Ext.P4 appeal.

2. The limited prayer in this writ petition

is for a direction to the appellate authority

namely the 3rd respondent to consider and pass

orders on the appeal expeditiously.

3. I heard the learned CGC also.

Considering the limited relief sought, the

writ petition is disposed of directing the 3rd

respondent to consider and pass orders on Ext.P4

appeal as expeditiously as possible, at any rate,

within a period of three months from the date of

receipt of a copy of the judgment.

Sd/-

V.G.ARUN, JUDGE

ww W.P.(C).No.9564 of 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE NOTICE DATED 15.01.2021 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P2 THE TRUE PHOTOCOPY OF THE REPLY LETTER SUBMITTED BEFORE THE 4TH RESPONDENT DATED 15.02.2021.

EXHIBIT P3 THE TRUE PHOTOCOPY OF ORDER WITH NO.IEC NO.1010001159 DATED 19.02.2021 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P4 THE TRUE COPY OF THE APPEAL FILED BEFORE THE 3RD RESPONDENT DATED 29.03.2021.