M/S Crystal Crop. Protection ... vs Union Of India & Anr
2017 Latest Caselaw 2449 Del

$~11
   IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                      Judgment delivered on: 16.05.2017
+       W.P.(C) 4188/2017

M/S CRYSTAL CROP. PROTECTION
PRIVATE LIMITED                                               ..... Petitioner

                             versus

UNION OF INDIA & ANR                                          ..... Respondents
Advocates who appeared in this case:

For the Petitioner    : Mr Gaurav Barathi and Mr Vikramjeet

For the Respondents   : Mr Amit Mahajan for UOI

CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                   JUDGMENT

16.05.2017 SANJEEV SACHDEVA, J. (ORAL)

CM No.18347/2017 (exemption)

Allowed, subject to all just exceptions.

W.P.(C) 4188/2017 & CM No.18346/2017(interim relief)

1. The petitioner, by the present petition, seeks a direction to the respondents to consider and decide the pending application for

registration made by the petitioner under Section 9 of the Insecticides Act, 1968.

2. Issue notice. Notice is accepted by the learned counsel appearing for respondent No.1.

3. Learned counsel for the respondent No.1 submits that there are certain deficiencies in the application and till the deficiencies are cured, the applications cannot be considered.

4. The petition is disposed of directing the respondents to communicate the deficiencies to the petitioner within a period of two weeks from today.

5. On the deficiencies being pointed out, the petitioner shall rectify the same within two weeks thereafter to the satisfaction of the respondents.

6. On the petitioner rectifying all the deficiencies, the respondents shall dispose of all the applications expeditiously in accordance within law.

7. The Writ Petition is disposed of in the above terms.

SANJEEV SACHDEVA, J MAY 16, 2017/'Sn'