Krishna Agrotech Limited & Anr vs Union Of India & Ors on 1 September, 2015

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Calcutta High Court (Appellete Side)

Krishna Agrotech Limited & Anr vs Union Of India & Ors on 1 September, 2015

Bench: Dipankar Datta

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25+26   1.9.15
 Sc
                             W. P. No. 19900 (W) OF 2015
                                       With
                             W. P. No. 19902 (W) OF 2015
                                   --------------------

Krishna Agrotech Limited & Anr.

-vs.-

Union of India & Ors Mr. Pratik Dhar Mr. Ritwik Pattanayak.

....For the Petitioners in both writ petitions.

Mr. Kaushik Saha Mr. Subhradip Roy.

.....For the Respondents Nos. 2 to 7 in both writ petitions Since the issues involved in these writ petitions are related, these are heard together.

Having heard Mr. Dhar, learned senior advocate for the petitioners and Mr. Roy, learned advocate for the respondents 2 to 7, this Bench is of the view that the notification at page 135 of the first writ petition is required to be examined in depth for coming to a conclusion one way or the other regarding power of the APEDA to reject an application for financial assistance without even giving any discrepancy advice notice.

Let affidavit-in-opposition be filed by 30th September, 2015; reply thereto, if any, may be filed by 15th October, 2015.

ACO Put up the writ petition for final disposal in the Combined Monthly List of November, 2015.

Photostat copy of this order, duly countersigned by the Assistant Court Officer, shall be retained with the records of W.P. No.19902 (W) of 2015.

(Dipankar Datta, J.)

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Calcutta High Court (Appellete Side)