Delhi High Court - Orders
Jomi Kudiyiruppil Jose Sole Proprietor ... vs Ms Shubhra Addl Directorate General Of ... on 24 July, 2025
Author: Amit Sharma
Bench: Amit Sharma
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 740/2025&CM APPL. 28249/2025
JOMI KUDIYIRUPPIL JOSE SOLE PROPRIETOR
VALMARK INTERNATIONAL ....Petitioner
Through: Mr. Dhruv Sharma, Mr. U.K.
Shandilya, Ms. Garima Payla and
Uday Sharma, Advocates (through
VC).
versus
MS SHUBHRA ADDL DIRECTORATE GENERAL
OF FOREIGN TRADE AND ANR .....Respondents
Through: Mr. P.S. Singh, CGSC with Ms.
Minakshi Singh, Mr. Ashutosh Bharti,
Advocates with Mr. Chetan J.,
Government Pleader.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 24.07.2025
1. This hearing has been done through hybrid mode.
2. The present petition under Section 12 of the Contempt of Courts Act, 1971, seeks following prayers:-
"a. Initiate contempt proceedings against the contemnor for their refusal to comply with this Hon'ble Court's order dated 10.02.2025 in WP(C) 1608/2025.
b. Pass orders to ensure that the undertaking given below this Hon'ble Court as recorded in the order dated 10.02.2025 WP(C) 1608/2025 is complied with and the representation dated Jan 02, 2025 is decided by the contemnor immediately.
c. Take any other action as the Honourable Court may deem just and necessary."
3. Vide order dated 09.05.2025, learned Predecessor Bench of this Court This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/07/2025 at 21:41:25 had observed as under:-
"1. Pursuant to some deliberations before the Court, regarding compliance of order dated 10th February 2025, particularly para 13 and 14 thereof, it is mutually agreed that a meeting will be convened between the parties, at the office of DGFT, within the next week.
2. Mr Chetan Jadaun, counsel for respondent confirms the same.
3. Petitioner can place their issue of inaccessibility of the portal, where guidance will be provided to access the portal and upload their application on the portal.
4. Counsel for respondent has handed up an order of 24th March 2025, where certain decisions have been taken with respect to the application; the same now forms part of Court record.
5. List on 24th July 2025.
6. Order be uploaded on the website of this Court."
4. Learned counsel appearing on behalf of the respondent has handed up in Court today, Minutes of the 27th Meeting of the Inter-Ministerial Committee (IMC) dated 26.06.2025 to consider the applications for recognition as Pre-shipment Inspection Agency (PSIA). The said minutes of the meeting are taken on record.
5. It is pointed out that at serial No. 18, the case of the present petitioner was considered and the committee decided to "approve the case subject to submission of updated Calibration Certificate".
6. In view of the above, learned counsel appearing on behalf of the petitioner does not wish to press the present petition.
7. In view thereof, the present petition is disposed of as not pressed.
8. Pending application(s), if any, also stands disposed of.
AMIT SHARMA, J JULY 24, 2025/sn This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/07/2025 at 21:41:25