Supreme Court - Daily Orders
Mrs. Zohra Abooobacker Sait vs Dir.General Of Foreign Trade . on 21 February, 2014
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ITEM NO.3 COURT NO.11 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.No.1 In TRANSFER CASE (CIVIL.) NO.122 OF 2013
MRS. ZOHRA ABOOOBACKER SAIT Petitioner(s)
VERSUS
DIR.GENERAL OF FOREIGN TRADE AND ORS. Respondent(s)
(For vacating interim order and office report)
Date: 21/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Ms. Meenakshi Arora,Sr.Adv.
Mr. Abhinav Mukerji,Adv.
Ms. Bihu Sharma,Adv.
Ms. Purnima Krishna,Adv.
Ms. Priya Rao,Adv.
For Respondent(s) Mr. Monish Panda,Adv.
Mr. Praveen Kumar,Adv.
Mr. S.K. Bagaria,ASG
Mr. K. Radhakrishnan,Sr.Adv.
Mr. R.K. Verma,Adv.
Mr. B. Krishna Prasad,Adv.(Not present)
Mr. Atul Jha,Adv.
Mr. Sandeep Jha,Adv.
Mr. Dharmendra Kumar Sinha,Adv.
UPON hearing counsel the Court made the following
O R D E R
Though served, none appears for the original writ petitioner.
..2/-
.2.
8Looking at the facts of the case, the interim order is modified to the effect that the exporter of peanuts who could comply with the Second Respondent’s "Agricultural and Processed Food Products Export Development Authority Act, 1985" (’APEDA’, for short), would be permitted to export the peanuts.
The order stands modified accordingly. With the above observations, I.A.No.1 for vacating interim order is disposed of.
|(Sarita Purohit) | |(Sneh Bala Mehra) | |Court Master | |Assistant Registrar |