Crop Care Federation Of India & Anr vs Union Of India & Ors
2017 Latest Caselaw 2676 Del

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

%                             Judgment delivered on: 25.05.2017
+       W.P.(C) 4399/2017 & CM No. 19196/2017

CROP CARE FEDERATION OF INDIA & ANR ..... Petitioners

                                versus

UNION OF INDIA & ORS                                            ..... Respondents
Advocates who appeared in this case:
For the Petitioner  : Mr. Rajeev K. Virmani, Sr. Adv. with Ms. Ashish Kothari, Advs.

For the Respondents     : Mr. Gaurang Kanth, Adv. for R-1,2
                          Mr. Dhruv Mohan, Adv. for RG
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                   JUDGMENT

25.05.2017

SANJEEV SACHDEVA, J. (ORAL)

1. The petitioner by the present petition seeks a direction to respondent no. 2 to expeditiously hear and dispose of the appeal filed by the petitioner being Appeal No. 15/2016.

2. Learned Senior Counsel for the petitioner submits that the appeal was listed for 17.04.2017, however on a request received on behalf of respondent no. 4, the date of hearing was cancelled and no fresh date has been fixed.

3. The petitioner has prayed for expeditious disposal of the appeal and even made an application to respondent no. 2. However, the appeal has not been taken up for hearing. Learned Senior Counsel for the petitioner submits that respondent no. 4 has not yet filed a response to the appeal.

4. The Writ Petition is disposed of directing that the Respondent no. 3 and 4 may file, with respondent No. 2, their responses, if any, to the appeal within a period of two weeks. Rejoinder to the responses, if any, be filed within two weeks thereafter.

5. Respondent no. 2 is directed to dispose of the appeal within a period of two months from the date of completion of pleadings. The parties shall be afforded an opportunity of personal hearing. The parties shall appear before the respondent no. 2 for directions on 11.07.2017 at 3.30 p.m.

6. The writ petition is disposed of in terms of above.

7. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J MAY 25, 2017/'rs'