Delhi High Court - Orders
Aps Hydro Pvt Ltd vs Union Of India on 11 July, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10426/2022
APS HYDRO PVT LTD ..... Petitioner
Through: Mr. Prabhat Kumar and Ms. Ekta
Kumari, Advs.
versus
UNION OF INDIA ..... Respondent
Through: Ms. Arunima Dwivedi, CGSC with
Ms. Ashi Sharma and Mr. Ved
Prakash, Advs. for UOI
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 11.07.2022 Notice. Let the noticed respondent file a reply on the writ petition within the period of eight weeks.
Prima facie, the Court finds merit in the submission of learned counsel for the petitioner who contends that the position as taken that the contractor should have been in possession of Importer-Exporter Code [IEC] registration prior to commencement of supply as a mandatory requirement would not sustain. Matter requires consideration.
List again on 25.11.2022.
YASHWANT VARMA, J.
JULY 11, 2022/neha Signature Not Verified Digitally Signed By:NEHA Signing Date:12.07.2022 11:17:27