Grm Overseas Limited vs Agricultural And Processed Food ... on 5 December, 2022

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Delhi High Court - Orders

Grm Overseas Limited vs Agricultural And Processed Food ... on 5 December, 2022

Bench: Prathiba M. Singh

                          $~41 & 42
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    W.P.(C) 2796/2020& CM APPLs.           9769/2020,    11942/2020,
                               14731/2020, 14745/2020, 10915/2021
                               GRM OVERSEAS LIMITED                          ..... Petitioner
                                               Through:    Ms. Kirti Gupta, Mr. Prithu Garg,
                                                           Advs.

                                               versus

                               AGRICULTURAL AND PROCESSED FOOD PRODUCTS
                               EXPORT DEVELOPMENT AUTHORITY                  ..... Respondent
                                               Through:    Mr. Kirtiman Singh, CGSC with Ms.
                                                           Vidhi Jain, Advocate for R-1 & 3.
                                                           (M:9999359235)
                                                           Mr. Amit Meharia, Mr. Abinash
                                                           Agarwal & Mr. Sambhav, Advocate.
                                                           (M:9953676030)
                                                AND
                          +    W.P.(C) 3133/2020& CM APPLs. 10887/2020, 14739/2020,
                               14743/2020, 14954/2020, 14955/2020, 10909/2021, 10910/2021,
                               10912/2021, 10911/2021, 10913/2021, 10916/2021
                               MLGT HOLDING LIMITED                          ..... Petitioner
                                               Through:    Ms. Kirti Gupta, Mr. Prithu Garg,
                                                           Advs.

                                               versus

                               UNION OF INDIA AND ORS.                       ..... Respondents
                                               Through:    Mr. Amit Meharia, Mr. Abinash
                                                           Agarwal & Mr. Sambhav, Advocate
                                                           for R-2.



Signature Not Verified
Digitally Signed
By:DEVANSHU JOSHI
Signing Date:09.12.2022
10:58:16
                                 CORAM:
                                JUSTICE PRATHIBA M. SINGH
                                             ORDER

% 05.12.2022

1. This hearing has been done through hybrid mode. CM APPLs. 10909-13/2021(for delay) & 10916/2021(for delay) in W.P.(C) 3133/2020

2. These are applications for condonation of delay. For the reasons stated in the application, the delay is condoned. Applications are disposed of. W.P.(C) 2796/2020 & CM APPLs. 9769/2020, 11942/2020, 14731/2020, 14745/2020 W.P.(C) 3133/2020 & CM APPLs. 10887/2020, 14739/2020, 14743/2020, 14954/2020, 14955/2020

3. The Petitioners impugn the notice dated 17th February, 2020 bearing reference no. CRL-2015-16-006 issued by Agricultural & Processed Food Products Export Development Authority (APEDA) blacklisting the Petitioner's 'Mohsen' and 'Avazah' brands. Vide order dated 14th May, 2020in W.P.(C) 3133/2020,the order passed by the Respondents blacklisting 'Mohsen' and 'Avazah' brands vide notification dated 17th February, 2020 was stayed.

4. Mr. Aman Nandrajog, ld. Counsel appearing for All India Rice Purchasers Association submits that it was on the Association's complaint that the Petitioners were not clearing dues of several suppliers in India, that the blacklisting orders were passed.

5. None appears for the Petitioners. Even on the last date, there was no appearance. The appearance on behalf of the Petitioners, as has been noticed from the order sheets, has been erratic.

Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:09.12.2022 10:58:16

6. In view of the non-appearance of the Petitioner, the petition is dismissed for non-prosecution. All pending applications are disposed of.

PRATHIBA M. SINGH, J DECEMBER 5, 2022 dj/sk Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:09.12.2022 10:58:16

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Delhi High Court - Orders