M/S Sgs Teknik Manufacturing Pvt. ... vs Union Of India And Ors.
2020 Latest Caselaw 1571 Del

$~28
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                            Date of decision:11th March, 2020
+      W.P.(C) 2717/2020
       M/S SGS TEKNIK
       MANUFACTURING PVT. LTD.                  ..... Petitioner
                     Through: Ms. Sidharth Bhatnagar, Sr. Advocate
                              with Ms. Pallavi Pratap, Ms. Neena
                              and Mr. Aditya Sithra, Advs.

                          Versus

       UNION OF INDIA AND ORS.                    ..... Respondents
                     Through: Mr. Ripu Daman Bhardwaj, CGSC
                               with Mr. T.P. Singh, Adv. for
                               respondent nos. 1 and 2
                               Ms. Sonu Bhatnagar, Sr. Standing
                               Counsel with Mr. Anushree Narain
                               and Ms. Venus Mehrotra, Advs. for
                               respondent nos. 3 and 4

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

                          ORDER

       %                  11.03.2020

D.N. PATEL, CHIEF JUSTICE (ORAL)
W.P.(C) 2717/2020

1. Learned counsel for the petitioner submits that suffice it would be for disposal of this writ petition if a suitable direction is given to the respondent nos. 2 and 3 to decide the representations dated 20th September, 2018 (Annexure P-5 to the memo of this writ petition) and dated 15th November,

2019 (Annexure P-12 to the memo of this writ petition) preferred by this petitioner.

2. In view of the aforesaid limited submissions and looking to the facts and circumstances of the case, we hereby direct the respondent nos. 2 and 3 to treat this writ petition as representation of the petitioner and decide the claim of the petitioner as sought in the representations dated 20th September, 2018 and 15th November, 2019 in accordance with law, rules, regulations and Government policies as applicable to the facts of the case as expeditiously as possible and practicable.

3. With these directions, this writ petition is hereby disposed of. CM Appl. No. 9419/2020 In view of the order passed in the writ petition, this application is disposed of.

CHIEF JUSTICE

C.HARI SHANKAR, J.

MARCH 11, 2020 r.bararia