Ametheus Commodities Private ... vs Union Of Inida & Ors
2020 Latest Caselaw 1784 Del

$~09
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P. (C) 3057/2020 & C.M. No.10639/2020

       AMETHEUS COMMODITIES PRIVATE LIMITED         ..... Petitioner
                      Through: Mr. Praveen Agrawal and Mr. Manish
                      Gandhi, Advocates.

                                 Versus

       UNION OF INIDA & ORS                             ....Respondents
                          Through: Ms. Maninder Acharya, ASG with
                          Mr. Rajesh Gogna, CGSC and
                          Mr. Viplav Acharya, Advocate for UOI.

CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD

                                 ORDER

% 06.05.2020

1. The matter has been heard through Video Conferencing.

2. Ms. Acharya, learned ASG, who appears for the Union of India, states that her briefing counsel, Mr. Gogna, CGSC is ready with advance instructions.

3. After addressing arguments on the maintainability of the present petition particularly, on the aspect of the alleged retrospectivity of the impugned Notification, Mr. Aggarwal, learned counsel for the petitioner had sought some time to obtain instructions from his client. The hearing was deferred to enable him to obtain instructions. He has returned with instructions to the effect that his client does not wish to press the present petition.

4. Leave as prayed for is granted. The present petition is disposed of as not pressed, along with the pending application.

HIMA KOHLI, J.

SUBRAMONIUM PRASAD, J.

MAY 06, 2020 NA