Excel Industries Ltd. Ors vs Union Of India
2017 Latest Caselaw 4487 Bom

                                              1                         wp4908.99

ssp

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION
                     WRIT PETITION NO.4908 OF 1999


   Excel Industries Limited & Ors.                    Petitioner
        vs.
   Union of India, 
   through the Secretary,
   Ministry and Co-operation.                         Respondent

   Mr.Jas Sanghavi i/b PDS Legal for the Petitioner  
   Mr.Y.S.Bhate   a/w   Mr.A.R.Varma   and   Mr.D.P.Singh   for 
   the Respondent.

                            CORAM : A.S.OKA, &
                                    SMT.VIBHA KANKANWADI, JJ. 

DATE : JULY 13, 2017

ORAL JUDGMENT: (Per A.S.Oka, J)

1 Called out for final hearing. By order dated 26th April 2013, this petition was admitted confined to challenge to the clauses (vi) and (vii) of sub- Rule 3 of Rule 9 of Insecticides Rules, 1971.

2 The learned counsel for the petitioner has placed on record a copy of the Insecticide (second amendment) Rules 2016 which came into force on 13th August 2016. By the said amendment Rules, clauses

(vi) and (vii) of sub-rule 3 of Rule 9 of the Insecticide Rules,1971 have been omitted.

3 Hence, challenge in this petition does not survive. Writ petition is disposed of. Rule is discharged.

(VIBHA KANKANWADI,J.) (A.S.OKA,J.)