- (1.) The Court : None appears on behalf of the petitioner even at the time of second call of this matter.
(2.) The subject matter of challenge in this writ application is the order of black listing dated March 15, 2000 passed by the respondent-authority in exercise of power conferred under paragraph 7(I)(k) of the Foreign Trade Development (Regulation) Rules, 1993.
(3.) One E.P.C.G. licence was granted in favour of the petitioner/company in the year 1995. The petitioner/company was put under obligation to export Ferrous Industrial Castings. Since the expert performance of thepetitioner/company was nil during the period of validity of the aforesaid licence, a show cause notice dated October 21, 1998 was issued to them. After considering the reply of the petitioner/company, the respondent- authority passed the impugned order that no further licence should be issued to the petitioner/company. Subsequently, the petitioner/company applied for availing of the opportunity of getting benefit under the DEPB Scheme. The same was rejected by the respondent-authority on the ground that due to black-listing the petitioner- company was not entitled to get the benefit of the above scheme.;