TARA INTERNATIONAL Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) At the request of the parties this petition is taken up for final disposal at the stage of admission.

(2.) This petition, under Art. 226 of the Constitution of India challenges the order dated 20th December, 2017 passed by the Additional Director General of Foreign Trade. The impugned order has been passed under Sec. 15 of the Foreign Trade (Development & Regulation) Act, 1992.

(3.) The grievance of the petitioner is that the impugned order dated 20th Dec., 2017 is in breach of the principles of natural justice. This is for the reason that the submissions raised and the case law relied upon by the petitioner in support of its case have not been considered by the Appellate authority while dismissing the appeal. Thus a non speaking order.