Rajasthan High Court - Jaipur
Nikhil Pulses Pvt. Limited vs Union Of India on 11 May, 2020
Bench: Chief Justice, Satish Kumar Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 7880/2019
G.R. Enterprises
----Petitioner
Versus
Union Of India
----Respondent
Connected With
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2. D.B. Civil Writ Petition No. 23333/2018
3. D.B. Civil Writ Petition No. 24229/2018
4. D.B. Civil Writ Petition No. 24270/2018
5. D.B. Civil Writ Petition No. 24305/2018
6. D.B. Civil Writ Petition No. 25302/2018
7. D.B. Civil Writ Petition No. 25499/2018
8. D.B. Civil Writ Petition No. 25560/2018
9. D.B. Civil Writ Petition No. 27441/2018
10. D.B. Special Appeal Writ No. 1207/2019
11. D.B. Civil Writ Petition No. 9064/2019
12. D.B. Civil Writ Petition No. 9321/2019
13. D.B. Civil Writ Petition No. 9648/2019
14. D.B. Civil Writ Petition No. 9649/2019
15. D.B. Civil Writ Petition No. 9884/2019
16. D.B. Civil Writ Petition No. 10749/2019
17. D.B. Civil Writ Petition No. 10956/2019
18. D.B. Civil Writ Petition No. 11378/2019
19. D.B. Civil Writ Petition No. 11611/2019
20. D.B. Civil Writ Petition No. 11752/2019
21. D.B. Civil Writ Petition No. 11974/2019
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23. D.B. Civil Writ Petition No. 12283/2019
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29. D.B. Civil Writ Petition No. 13393/2019 (Downloaded on 11/05/2020 at 08:46:00 PM) (2 of 5) [CW-7880/2019]
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38. D.B. Civil Writ Petition No. 14137/2019
39. D.B. Civil Writ Petition No. 14840/2019
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41. D.B. Civil Writ Petition No. 14878/2019
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46. D.B. Civil Writ Petition No. 15774/2019
47. D.B. Civil Writ Petition No. 16067/2019
48. D.B. Civil Writ Petition No. 16127/2019
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52. D.B. Civil Writ Petition No. 16304/2019
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54. D.B. Civil Writ Petition No. 16422/2019
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59. D.B. Civil Writ Petition No. 16730/2019
60. D.B. Civil Writ Petition No. 16731/2019
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66. D.B. Civil Writ Petition No. 17100/2019 (Downloaded on 11/05/2020 at 08:46:00 PM) (3 of 5) [CW-7880/2019]
67. D.B. Civil Writ Petition No. 17201/2019
68. D.B. Civil Writ Petition No. 17433/2019
69. D.B. Civil Writ Petition No. 17438/2019
70. D.B. Civil Writ Petition No. 17904/2019
71. D.B. Civil Writ Petition No. 17940/2019
72. D.B. Civil Writ Petition No. 17952/2019
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77. D.B. Civil Writ Petition No. 19084/2019
78. D.B. Civil Writ Petition No. 21971/2019 For Petitioner(s) : Mr. Lokesh Kumar Sharma, Mr. Himanshu Sharma, Mr. Ankit Sethi, Mr. Harshal Tholia, Mr. Yuvraj Samant For Respondent(s) : Mr. R.D. Rastogi, Additional Solicitor General assisted by Mr. Anish Khandelwal Mr. Anand Sharma Mr. Kinshuk Jain HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SATISH KUMAR SHARMA Order 11/05/2020 Heard learned counsel for the parties through Video Conferencing.
Learned counsel for the petitioners submit that these matters involve imminent urgency and the same are pending for final hearing for long but as per order dated 13.02.2020, this Court is not inclined to entertain even the request for interim relief (Downloaded on 11/05/2020 at 08:46:00 PM) (4 of 5) [CW-7880/2019] of the petitioners because of the transfer applications submitted by the respondents before the Hon'ble Supreme Court.
Mr. Ankit Sethi, Counsel appearing for petitioner Nikhil Pulses Pvt. Limited submits that they have filed Petition for Special Leave to Appeal(C) No.5173/2020, Nikhil Pulses Pvt. Limited Vs. Union of India & Ors., before the Hon'ble Supreme Court against the order dated 13.02.2020 to get released the seized pulses and the matter was tentatively fixed for today but could not be listed and is likely to be listed very soon.
Learned counsel for the petitioner further submit that the Hon'ble Supreme Court has not stayed the proceedings pending before this Court. Huge quantity of pulses have been imported by the petitioner(s) under the interim orders of this Court. On earlier occasions such imported pulses were released to the importers on imposing certain conditions but this time the imported pulses have not been released and the same are lying in the godowns of the respondents. Being perishable in nature regular spray of insecticides is required to save the seized pulses but the respondents are not allowing the petitioner(s) even for making requisite treatment and the goods are about to become useless/worthless. Therefore, the seized pulses may be released by imposing appropriate conditions.
Mr. R.D. Rastogi, learned Additional Solicitor General submits that 102 Transfer Applications for transfer of similar petitions pending in various High Courts have been filed before the Hon'ble Supreme Court and in all the Transfer Applications notices have been issued. Same relief for release of pulses has been sought in the SLP (supra) filed by the Nikhil Pulses Pvt. Limited. In view of these Transfer Applications, this Court has adjourned the (Downloaded on 11/05/2020 at 08:46:00 PM) (5 of 5) [CW-7880/2019] matters till the outcome of the petitions pending before the Hon'ble Supreme Court and, therefore, the matters may be suitably adjourned.
Without expressing any opinion on the rival submissions, the matters are adjourned for two weeks in view of the earlier order dated 13.02.2020 to await further directions from the Hon'ble Supreme Court.
(SATISH KUMAR SHARMA),J (INDRAJIT MAHANTY),CJ /Kamlesh Kumar/s-5-83 (Downloaded on 11/05/2020 at 08:46:00 PM) Powered by TCPDF (www.tcpdf.org)