Koluthara Exports (P) LTD vs. Union Of INDIA
Held
The High Court directed the Union of India (1st respondent) to consider the petitioner's claim under the One-Time Settlement scheme. This consideration is to be completed within two months from the date of receipt of the judgment copy.
Facts
The petitioner owed Rs. 15 lakhs to the Marine Products Export Development Authority (MPEDA) for equity shares and was allowed to pay in three installments, having paid two. The petitioner sought an extension for the final installment and approval of a One-Time Settlement (OTS) scheme from the Union of India. The initial reliefs sought in the petition were satisfied, leaving only the request for consideration of the OTS representation.
Key Issues
The key legal issue was whether the Union of India should be directed to consider the petitioner's pending representation for a One-Time Settlement scheme regarding outstanding dues for equity shares.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE SHAJI P.CHALY THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945 WP(C) NO. 2902 OF 2022 PETITIONER: KOLUTHARA EXPORTS (P) LTD KELTRON ROAD, AROOR P.O.,ALAPPUZHA- 688534, REPRESENTED BY ITS MANAGING DIRECTOR. BY ADVS. J.OM PRAKASH C.X.ANTONY BENEDICT EMMANUAL SANJU POORNIMA S.NAIR RESPONDENTS: 1 UNION OF INDIA REPRESENTED BY THE SECRETARY, MINISTRY OF COMMERCE, UDYOG BHAVAN, NEW DELHI- 110011 2 THE MARINE PRODUCTS EXPORT DEVELOPMENT AUTHORITY(MPEDA), MPEDA HOUSE, PANAMPILLY AVENUE, COCHIN- 682036, REPRESENTED BY ITS SECRETARY. BY ADVS. K.B.SAJAN C.S.AJITH PRAKASH T.K.DEVARAJAN BABU M. NIDHIN RAJ VETTIKKADAN HAARIS MOOSA DSGI-- SRI. S. MANU THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 13.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.2902 of 2022 2 JUDGMENT Dated this the 13th day of April, 2023 This writ petition is filed by the petitioner seeking the following reliefs: i) Issue a writ of certiorari calling for the records relating to Ext.P22 and P29 and quash the same; ii) Issue a writ of mandamus or other appropriate order or direction, di
The judgment continues below.
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