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Judgment
SANJEEV SACHDEVA, J. (ORAL)
Petitioner seeks a direction to the respondents to issue the Export Obligation Discharge Certificate to the petitioner and also impugns the show cause notices issued to the petitioner for non-fulfilment of the export obligation.
Pending this petition, petitioner had approached the Policy Relaxation Committee. We are informed that the Policy Relaxation Committee has partly acceded to the request of the petitioner and in its meeting held on 05.12.2023, issued certain directions in favour of the petitioner.
Learned counsel for the respondents submit that directions of the Policy Relaxation Committee shall be implemented and endeavor shall be made to conclude the proceedings within a period of three months from today.
In view of the above, this petition is disposed of, directing the Director General of Foreign Trade to implement the directions of the Policy Relaxation Committee issued in its meeting dated 05.12.2023, preferably within a period of three months from today. Petitioner shall furnish such documents and clarifications as may be called for by the Director General Foreign Trade from time to time. Once the order of Director General Foreign Trade is passed, the custom authorities shall expeditiously process the case of the petitioner. Right of the petitioner to avail of further remedy in case aggrieved by any further action of the respondents is reserved.