Delhi High Court - Orders
Garda Chemicals vs Joint Secretary, Plant Protection & Ors on 26 February, 2019
Author: V. Kameswar Rao
Bench: Chief Justice, V. Kameswar Rao
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 114/2019
GARDA CHEMICALS
..... Appellant
Through: Mr. Rajiv Nayar, Senior Advocate
with Mr. Sunip Sen, Ms. Natasha
Saharwat, Ms. Neha Khandelwal and
Mr. Jasvir Singh Sabharwal,
Advocates
versus
JOINT SECRETARY, PLANT PROTECTION & ORS
..... Respondents
Through: Mr. Amit Mahajan, CGSC with Mr.
Randeep Sachdeva, Advocate for
UOI/Respondent No.3
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 26.02.2019 CM No. 7593/2019 (Exemption) Exemption allowed subject to all just exceptions. Application stands disposed of.
CM No. 7592/2019 (Delay) For the reasons stated in the application, delay of 82 days in filing present appeal is condoned.
Application stands disposed of. LPA 114/2019 and CM No. 7591/2019 (stay) Issue notice to the respondents. Mr. Amit Mahajan, CGSC accepts notice on behalf of UOI/Respondent no.3.
On appellant taking steps, let notice be issued to the other respondents, returnable on 22nd April, 2019.
CHIEF JUSTICE V. KAMESWAR RAO, J FEBRUARY 26, 2019/savita