Orissa High Court
M/S. Bayer Crop Science Limited vs Union Of India And Others .... Opp. ... on 24 August, 2021
Author: B.P. Routray
Bench: B.P. Routray
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.25171 of 2021
M/s. Bayer Crop Science Limited .... Petitioner
Mr.B.P. Mohanty, Advocate
-versus-
Union of India and others .... Opp. Parties
Mr.P.K. Parhi, ASGI
Mr. Sunil Mishra, ASC, CT & GST
CORAM:
THE CHIEF JUSTICE
JUSTICE B.P. ROUTRAY
ORDER
Order No. 24.08.2021
02. 1. This matter is taken up through video conferencing mode.
2. Learned counsel for the Petitioner seeks leave to withdraw the writ petition with liberty to file an appeal as provided under law. If such an appeal is filed not later than 20th September, 2021 along with an application for condonation of delay explaining the delay on account of pendency in the present petition, such application be considered on its merits by the appellate authority in accordance with law. This Court clarifies that it has not expressed any opinion on merits or on the question of limitation. It will be open to the Petitioner to seek appropriate interim relief before the appellate authority in accordance with law.
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3. The writ petition is disposed of as withdrawn with the liberty as prayed for in the above terms.
4. An urgent certified copy of this order be granted as per rules.
(Dr. S. Muralidhar) Chief Justice (B.P. Routray) Judge KC Bisoi Page 2 of 2