The High Court of Delhi has asked the Centre to inform it if e-commerce entities such as Flipkart, Amazon and Snapdeal, are complying with the requirement of displaying “country of origin” on products sold on their platforms.
On Wednesday, a bench of Chief Justice DN Patel & Justice Prateek Jalan directed the Centre to file a fresh affidavit after verifying the e-commerce sites claims of complying with relevant laws & to also keep in mind the objections raised by the petitioner, who has contended that there are still ambiguities in displaying country of origin on products sold by them.
The Court was hearing a Public Interest Litigation by Amit Shukla, a lawyer, seeking directions to the Centre to ensure that the name of the manufacturing country is displayed on products being sold on e-commerce sites.
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