Delhi High Court - Orders
The Fertilizer Association Of India And ... vs Union Of India And Ors on 29 January, 2019
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1861/2013
THE FERTILIZER ASSOCIATION OF INDIA
AND ORS ..... Petitioners
Through: Mr Arvind Nigam, Senior Advocate
with Ms Kaveeta Wadia and Mr
Shashank Tripathi, Advocates.
versus
UNION OF INDIA AND ORS ..... Respondents
Through: Mr Manish Mohan, CGSC for UOI.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 29.01.2019
1. Mr Mohan, learned counsel appearing for the respondents states that final approval from Cabinet in the matter of expenditure was not taken, as the Department of Expenditure has raised a question regarding mismatch of details of losses provided by the companies and data furnished by the Reserve Bank of India. He further states that the Department will take a final approval as soon as the details provided by the companies and the data is provided by the RBI is reconciled.
2. Mr Nigam, learned Senior Counsel appearing for the petitioners states, on instructions, that the petitioners and other members of petitioner no.1 have no objection if the loss is reimbursed on the basis of the data as provided by the RBI. He submits that this is to avoid any further delay that may be involved in reconciliation of the data provided by the companies. Mr Mohan seeks time to take instructions.
3. At his request, list on 28.02.2019.
VIBHU BAKHRU, J JANUARY 29, 2019/RK