AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 168 wordsThe applicant is seeking early hearing of the appeal on the ground that impugned order has been passed in the absence of non obtaining of EODC
from DGFT which they have obtained after passing the impugned order. Therefore, appeal be heard on priority basis.
Therefore, we allow the application for early hearing and considering the status of the matter we have taken up the appeal itself today for
consideration.
As discussed above the impugned order has been passed in the absence of EODC obtained from DGFT which later on was obtained by the
appellant. In these circumstances, matter needs examination at the end of Adjudicating Authority to verify, he EODC obtained by the appellant from
DGFT.
Therefore, the impugned order is set aside. Matter is remanded back to the Adjudicating Authority for consideration of EODC obtained from DGFT
and thereafter to pass an appropriate order in accordance with law. Appeal is disposed of by way of remand.
(Dictated and pronounced in the open court)