Delhi High Court - Orders
Grm Overseas Limited vs Agricultural And Processed Food ... on 10 July, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2796/2020
GRM OVERSEAS LIMITED ..... Petitioner
Through Mr.Prithu Garg, Adv.
versus
AGRICULTURAL AND PROCESSED FOOD PRODUCTS
EXPORT DEVELOPMENT AUTHORITY ..... Respondent
Through Mr.Amit Meharia and Mr.Abinash
Agarwal, Advs.
Mr.Ashish Chopra and Ms.Divya
Sharma, Advs. for Intervener - Goel
International Pvt. Ltd.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 10.07.2020 This hearing has been held by video conferencing. CM Nos.14732/2020 and 14746/2020 (Exemption from filing notarized affidavit and affixing of court fee)
1. These applications have been filed seeking exemption from filing duly notarised affidavits and affixing requisite court fee. Binding the deponents of the affidavits to the contents of the applications, the exemption is granted.
2. Court fee shall be deposited online with the concerned authority within one week and physical stamp be filed within 72 hours from the date of resumption of regular functioning of the Court, as mandated in terms of Office Order dated April 04, 2020 issued by this Court.
3. Applications are disposed of.
CM No.14731/2020 (u/O 1 R 10 CPC for impleadment on b/o Goel International Pvt. Ltd.) and CM No.14745/2020 (for vacation of stay order dated 19.03.2020) List these applications alongwith the main petition on 14 th July, 2020, the date already fixed, alongwith WP(C) 3133/2020, MLGT Holding Limited v. Union of India & Ors.
NAVIN CHAWLA, J JULY 10, 2020/Arya