M/S Chefs Choice vs Union Of India And Ors.
2019 Latest Caselaw 5137 Del

$~27
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                       Date of decision: 22nd October, 2019

+      W.P.(C) 8641/2019 and CM No. 35723/2019 (stay)

       M/S CHEF'S CHOICE                      ..... Petitioner
                     Through: Mr. Siddharth Mittal and
                     Ms. Shilpa G. Mittal, Advs.


                           versus



       UNION OF INDIA AND ORS.               ..... Respondents
                     Through: Ms. Shiva Lakshmi, CGSC for R-1
                     and 2
                     Ms. K. Enatoli Sema, Mr. Amit Kr. Singh and
                     Mr. Gaurav Prakash, Advs. for R-3

       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR

                           ORDER

%                          22.10.2019

D.N. PATEL, CHIEF JUSTICE (ORAL)
W.P.(C) 8641/2019

1. Counsel appearing for the Respondent Nos. 1 and 2 submits that authorisation has now been granted to the petitioner.

2. Counsel appearing for the petitioner submits that as per law, such authorisation is not at all required by the petitioner.

3. Nonetheless, it has been given now, Respondent No.3 will have to pass an order.

4. We, therefore, direct the petitioner to prefer a fresh application alongwith the aforesaid authorisation to the Respondent No.3 and the Respondent No.3 will decide such application and release the goods - maize corn within a period of two weeks after receipt of the application preferred by the petitioner alongwith authorisation granted by Respondent Nos. 1 and 2.

5. With these observations, this writ petition is hereby disposed of.

CM No. 35723/2019 (stay)

1. In view of the disposal of the writ petition, this application also stands disposed of.

CHIEF JUSTICE

C.HARI SHANKAR, J.

OCTOBER 22, 2019/kr