Delhi High Court - Orders
Arushi Exports vs Union Of India And Anr on 23 March, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Jasmeet Singh
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8610/2019 and CM APPL. 3612/2022
ARUSHI EXPORTS ......Petitioner
Through: Mr Kushagra Pandit with
Mr Ghanshyam Jha and Mr Vaibhav
Sharma, Advocates.
versus
UNION OF INDIA AND ANR. ......Respondents
Through: Mr Vivek K. Goyal with Mr Bibhash
Kumar, Advocates for UOI.
Mr Harpreet Singh, Sr. Standing
Counsel with Ms Suhani Mathur,
Advocate for respondent no.2.
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MR JUSTICE JASMEET SINGH
ORDER
% 23.03.2022 [Physical Hearing/Hybrid Hearing (as per request)]
1. The above-captioned matter has been received on transfer.
2. We are told that Division Bench (DB)-III is adjudicating upon a matter in which the issue that arises for consideration, is similar to the issue which obtains in the above-captioned writ petition. 2.1 The matter, which is heard by DB-III, we are told, is a writ petition numbered as W.P (C) 2138/2019, titled M/s T.R. Sawhney Motors Pvt. Ltd. v. Union of India & Anr. We are informed that the matter is now listed before DB-III on 19.04.2022.
W.P.(C) 8610/2019 page 1 of 2 Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:30.03.2022 08:54:17
3. Accordingly, at the request of counsel for the parties, list the above- captioned matter on 01.08.2022.
RAJIV SHAKDHER, J JASMEET SINGH, J MARCH 23, 2022 tr Click here to check corrigendum, if any W.P.(C) 8610/2019 page 2 of 2 Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:30.03.2022 08:54:17