- (1.) This appeal has been filed against the impugned judgment and order of the Division Bench of Punjab and Haryana High Court at Chandigarh dated 19.01.2004.
(2.) The facts of the case have been stated in the impugned judgment of the High Court and hence we are not repeating the same here, except where necessary.
(3.) The Writ Petition in the High Court was filed for quashing the order dated 23.03.2001 of the Deputy Director General of Foreign Trade. By the aforesaid order dated 23.03.2001 the Deputy Director General wrote to the Writ Petitioner (the respondent herein) that its claim for grant of 8 % Cash Compulsory Support premium against the advance import licence under the scheme funded by the Reserve Bank of India cannot be allowed as the scheme had been closed since 1994.;