Arun Kumar & Ors vs Agricultural Produce Marketing ...
2015 Latest Caselaw 7490 Del

$~21
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 2600/2014
       ARUN KUMAR & ORS                           ..... Plaintiffs
                     Through : Mr. Nikhil Malhotra, Advocate
                        versus

       AGRICULTURAL PRODUCE MARKETING COMMITTEE & ANR
                                                   ..... Defendants
                     Through : Ms. Latika Chaudhary, Advocate
       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 30.09.2015

1. On 16.9.2015, last opportunity of two weeks was granted to the

defendant to place on record the policy framed by APMC in the months

of March-April, 2015 in respect of the unallotted phars. Further, the

defendant was directed to inform the Court as to the timeline within

which it shall implement the policy framed by it. However, the said

affidavit has not been filed by the defendant.

2. Counsel for the defendants states that the affidavit was prepared

and filed in the Registry only yesterday, with an advance copy to the

other side. She hands over a copy thereof, which is taken on record.

3. The said affidavit has been filed by the Deputy Secretary, APMC,

Azad Pur, Delhi, who has stated therein that temporary allotment of

phars will be made strictly as per the rules of allotment framed by

APMC, as enclosed with the affidavit.

4. In view of the aforesaid affidavit, counsel for the plaintiff seeks

leave to withdraw the present suit, which is accordingly disposed of.

5. File be consigned to record room.

HIMA KOHLI, J SEPTEMBER 30, 2015 sk/ap