- (1.) This writ petition has been filed praying for quashing the order dated 30.11.2004 (Annexure P-3) whereby the DEPB No. 3010005384 dated 25.8.2000 for Rs. 9,30,514/- was cancelled and a penalty of Rs. 2,00,000/- imposed on the petitioner and the order dated 07.02.2006 (Annexure P-6) whereby the appeal of the petitioner against that order has been dismissed.
(2.) The petitioner is a public limited company and is stated to be engaged in the manufacture of hand tools. It exported a consignment of hand tools under the Duty Entitlement Pass Book Scheme (for short 'DEPB'). The material was exported under shipping bill No. 002216 dated 30.03.2000.
(3.) The petitioner obtained Bank Certificate of Export Realization (BCER) from their banker and applied for DEPB to the jurisdictional officer of Director General of Foreign Trade (DGFT) by filing one application in respect of three shipping bills. The DGFT after examining the copies of the shipping bills and BCER in respect of the three shipping bills issued a common DEPB of Rs. 9,30,515/- on 25.8.2000.;