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Judgment
6 paragraphs · 134 wordsWhile admitting this petition on 3.6.2021, this Tribunal indicated that the issue relating to petitioner's request for import license will be decided in the
light of reply and rejoinder and the other issues may await detailed hearing for final adjudication. In the light of that order, UOI has filed its reply on
15.7.2021 and rejoinder has been filed by the petitioner on 2.8.2021. Even in the last order passed on 15.7.2021, while granting time to the petitioner to
file rejoinder within 10 days, it was ordered to post the matter under the same head on 4.8.2021 for hearing the relevant issue in the light of order
passed on 3.6.2021. Hearing has accordingly commenced today in respect of the relevant issue indicated in the order dated 3.6.2021.
Hearing on the relevant issue concluded. Order reserved.