Delhi High Court - Orders
Agriculture And Processed Food ... vs Mlgt Holding Limited & Ors on 20 July, 2020
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 177/2020
AGRICULTURE AND PROCESSED FOOD PRODUCTS
EXPORT DEVELOPMENT AUTHORITY .....Petitioner
Through: Mr. Amit Meharia, Ms. Tannishtha
Singh and Mr. Abinash Agarwal,
Advocates
versus
MLGT HOLDING LIMITED & ORS. .....Respondents
Through: Mr. Sanjeev Puri, Senior Advocate
with Mr.Rohan Anand, Mr.Apurv
and Ms.Divya Kapur, Advocates.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 20.07.2020 The present matter has been taken-up for hearing by way of Video Conferencing on account of COVID-19.
Issue notice. Counsel as above accepts notice on behalf of the respondents.
At the outset it is observed that the present appeal assails an ad- interim order passed by the learned Single Judge on 14.05.2020 in writ petition No. 3133/2020 titled as MLGT Holding Limited vs. Union of India& Ors.
It is further observed that the impugned order dated 14.07.2020 was predicated on the order dated 19.03.2020 in writ petition No.2796/2020 staying operation of the notification dated 17.02.2020, which is also subject matter of the present writ petition.
LPA 177/2020 Page 1 of 1Despite lengthy arguments learned counsel Mr. Abhinash Agarwal appearing on behalf of the appellant, has been unable to point out any error in the impugned order dated 14.05.2020 so as to warrant interference by this Court at the interlocutory stage.
The appeal is accordingly dismissed for the above reasons.
SIDDHARTH MRIDUL, J TALWANT SINGH, J JULY 20, 2020 mr LPA 177/2020 Page 2 of 2