- (1.) Heard Sri Vikarant Rana, learned counsel for the petitioners and Sri J.J. Munir, learned counsel for the respondents.
(2.) The petitioners have preferred this writ petition against the order dated 11.05.2011 passed by the Foreign Trade Development Officer and the order dated 30.04.2015 passed by the Additional Director General of Foreign Trade, dismissing the appeal thereto.
(3.) Sri Munir, learned counsel for the respondents has raised preliminary objection that the petitioners have a alternative remedy of filing the revision against the appellate order before the Central Government.;