Bombay High Court
M/S Vitthal Agro Exports Through ... vs The Union Of India And Others on 18 February, 2019
Bench: S. V. Gangapurwala, A. M. Dhavale
1 109-WP-13654-2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY.
BENCH AT AURANGABAD.
WRIT PETITION NO. 13654 OF 2018
M/s Vitthal Agro Exports,
Through its Proprietor
Shri Vishnuas Vitthalrao Gurme and Ors. ...Petitioners
Versus
The Union of India and Ors. ...Respondents
Mr. V.D. Godbharle, Advocate for Petitioners
Mr. S.B. Deshpande, Assistant Solicitor General for Respondents
CORAM : S. V. GANGAPURWALA &
A. M. DHAVALE, JJ.
DATE : 18th FEBRUARY, 2019
ORAL ORDER:
1. Mr. Deshpande, the learned Assistant Solicitor General submitted that the Agricultural and Processed Food Products Export Development Authority (APEDA) has already sent claim of the petitioner to the Ministry recommending that the same cannot be sanctioned. Mr. Deshpande, submits that APEDA has taken a decision in respect of the claim of the petitioner and has referred it to the Ministry. The learned A.S.G. shall take further instructions as to whether the Ministry has taken a decision or not.
2. Stand over to 11.03.2019.
[ A. M. DHAVALE ] [ S. V. GANGAPURWALA ]
JUDGE JUDGE
mta
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