Supreme Court - Daily Orders
Mrs. Zohra Abooobacker Sait vs Dir.General Of Foreign Trade . on 28 February, 2014
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ITEM NO.MM-2 COURT NO.11 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.No. 1
IN
TRANSFER CASE (CIVIL.) NO. 122 OF 2013
MRS. ZOHRA ABOOOBACKER SAIT Petitioner(s)
VERSUS
DIR.GENERAL OF FOREIGN TRADE AND ORS. Respondent(s)
(With appln(s) for vacating interim order and office report)
Date: 28/02/2014 This Petition was mentioned today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mrs. Meenakshi Arora, Sr. Adv.
Mr. Abhinav Mukherji, Adv.
Ms. Priya Rao, Adv.
For Respondent(s) Mr. S.K. Bagaria, ASG
Mrs. Ravinder Kumar Verma, Adv.
Mr. B. K. Prasad, Adv.
UPON being mentioned by counsel the Court made the following
O R D E R
Taken on board.
The order dated 21.02.2014 may be read (with underlined modification) as follows :-
" Though served, none appears for the original writ petitioner.
Looking at the facts of the case, the interim order is modified to the effect that the exporter of peanuts who could comply with the provisions of the Agricultural and Processed Food Products Export Development Authority Act, 1985 (’APEDA’, for short) and regulations dated 09.01.2013, would be permitted to export the peanuts.
The order stands modified accordingly. With the above observations, I.A.No.1 for vacating interim order is disposed of."
|(Jayant Kumar Arora) | |(Sneh Bala Mehra) | |Sr. P.A. | |Assistant Registrar |