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Delhi High Court - Orders

Parle Agro Private Limited Others & Ors vs The Municipal Corporation Of Delhi on 14 July, 2025

                               $~22
                               *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                               +        W.P.(C) 2568/2023 & CM APPL. 9816/2023
                                        PARLE AGRO PRIVATE LIMITED OTHERS & ORS.
                                                                                                               .....Petitioners
                                                                     Through:          Mr. Rajiv Tyagi, Mr. Rohit Gupta,
                                                                                       Advocates (M: 9013070000 Email:
                                                                                       [email protected])
                                                                     versus

                                        THE MUNICIPAL CORPORATION OF DELHI        .....Respondent
                                                     Through: Ms. Ann Joseph for Ms. Beenashaw,
                                                              N. Soni, SC, MCD (M: 9810046611)
                                                                                       Mr. Amit Meharia, Ms. Tannishhta
                                                                                       Singh and Mr. Shashwat Roy
                                                                                       Advocates for the R-2/ FSSAI

                                        CORAM:
                                        HON'BLE MS. JUSTICE MINI PUSHKARNA
                                                                     ORDER

% 14.07.2025

1. Learned counsel appearing for the respondent-Municipal Corporation of Delhi ("MCD"), submits that further time may be granted to file the requisite documents, as per the liberty granted vide order dated 25th April, 2025.

2. Accordingly, let the needful be done by the respondent - MCD, within a period of six weeks, from today.

3. Re-notify on 10th October, 2025.

MINI PUSHKARNA, J JULY 14, 2025/sn This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/07/2025 at 21:43:35