- (1.) This writ petition is of the year 2012. From the order sheets connected to the present writ petition as attached to Paper Book Part-II (PB-II), it transpires that the writ petition was dismissed twice for non-appearance of the writ petitioner and restored twice. The final order of restoration dated 6th of December, 2019 was qualified with the condition that the petitioner shall prepare the requisite number of Informal Paper Book(s), serve advance copies of the same on Learned Railway Counsel and the matter will return for consideration under the heading "For Orders".
(2.) The matter has so returned and is taken up for consideration today.
(3.) Mr. Kalawatia, Learned Advocate for the petitioner, submits that the Petitioner is a Company engaged in the production of Sponge Iron out of iron ore procured from different mines in the country. The products of the petitioner do not fall within the export category.;