Punjab-Haryana High Court
M/S Sampuran Agri Ventures Pvt. Ltd vs State Of Punjab And Others on 8 March, 2021
Bench: Rajan Gupta, Karamjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
LPA-54-2021 (O & M)
Date of decision: 08.03.2021
M/s Sampuran Agri Ventures Pvt. Ltd.
.... Petitioner
V/s
State of Punjab and ors. ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA
HON'BLE MR. JUSTICE KARAMJIT SINGH
Present: Mr. Anand Chhibbar, Sr. Advocate,
with Mr. Gaurav Mankotia, Advocate, for the appellant.
Mr. Avinit Awasthi, Asstt. A.G., Punjab.
Ms. Tanvi Jain, Central Govt. Counsel for respondent No.5-
UOI.
*****
Rajan Gupta, J. (Oral
Case has been heard through Video Conferencing in view of COVID-19 pandemic.
At the outset, Mr. Chhibbar submits that he has gone through notification dated 23.02.2021. He referred to order, Annexure P-10 passed by the authority. Relevant part thereof reads as under:-
"Since, the contents of the products lits into the definition of fertilizers. As per clause 19c(ii) of FCO 1985, it is an imitation of fertilizer, which is not included in the schedules of the FCO 1985. The firm shall approach Govt. of India for inclusion of the products under FCO 1985 so that the necessary permission can be considered".
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He submits that he would be satisfied if on a representation made by him, his case is considered afresh in light of aforesaid notification.
Ms. Tanvi Jain, learned counsel for UOI as well as learned State counsel have no objection to the aforesaid proposal in view of notification dated 23.02.2021.
Under the circumstances, no further adjudication of the matter is necessary. Petition is hereby disposed of.
(RAJAN GUPTA) JUDGE (KARAMJIT SINGH ) JUDGE March 08, 2021 sukhpreet Whether speaking/reasoned : Yes/No Whether reportable : Yes/No
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