Delhi High Court - Orders
Jomi Kudiyiruppil Jose Sole Proprietor ... vs Ms Shubhra Addl Directorate General Of ... on 9 May, 2025
$~81
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 740/2025 & CM APPL. 28272/2025
JOMI KUDIYIRUPPIL JOSE SOLE PROPRIETOR VALMARK
INTERNATIONAL .....Petitioner
Through: Mr. J. Said Deepak, Sr. Adv. with
Mr. Dhruv Sharma, Ms. Purnima &
Mr. Udya Sharma, Advs.
versus
MS SHUBHRA ADDL DIRECTORATE GENERAL OF FOREIGN
TRADE AND ANR .....Respondents
Through: Mr. P S Singh CGSC with Mr. Chetan
Jadaun GP for the respondents UOI
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 09.05.2025 CM APPL. 28249/2025
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CONT.CAS(C) 740/2025
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.
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 30/06/2025 at 00:04:55
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.
ANISH DAYAL, J MAY 9, 2025/sm/kp 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 30/06/2025 at 00:04:55