Paritosh Kumar Mukherjee, J. - (1.) This writ petition was moved on behalf of the petitioners M/s. S.B. International Limited and another, inter alia, praying for issue of a Writ in the nature of Mandamus, commanding the respondents to withdraw, cancel and/or rescind the instructions/directions, contained in the communication dated October 19, 1992 and to issue advance licences to the petitioner No. 1 for the remaining amounts, pursuant to the five applications, referred to in Annexure "D" to the writ petition, by applying the norms, as prevailing on the dates of filing of the said applications and to act in accordance with law.
(2.) The writ petition comes up for final hearing before me after completion of affidavits, on several dates.
(3.) Facts stated in the instant writ petition are as follows :- The petitioner No. 1 is a Public Limited Company, within the meaning of Companies Act, 1956. The petitioner No. 2 is the Director of the petitioner No. 1 company. Most of the share-holders of the petitioner No. 1 carry on business and/or hold property through the agency and/or instrumentality of the petitioner No. 1. Formerly the name of the petitioner No. 1 was M/s. Sarda Brothers Limited and that on and with effect from March 18,1993, the name of the petitioner No. 1 has been changed to M/s. S.B. International Limited and in this respect, the Registrar of Companies, Assam, Meghalaya, Shillong, etc. has issued fresh Certificate of incorporation.;