LAWS(DLH)-2021-7-47

JITARANI UDGATA Vs. UNION OF INDIA

Decided On July 09, 2021
Jitarani Udgata Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) This petition has been filed by the petitioner with the following prayers:

(2.) On April 16, 2021 when this matter was first listed, this Court raised an issue on the maintainability of this petition against respondent No.2 i.e., The Gem and Jewellery Export Promotional Council ('GJEPC' for short). Additionally, this Court directed the respondent No.1 to file an affidavit, clarifying the position/status of respondent No.2 as an entity being financed and controlled by respondent No.1 or not. An affidavit dated May 30, 2021 has been filed vide Diary No. 391834/2021 by respondent No.1, along with an application seeking exemption from filing affirmed affidavit, the said application is allowed and the affidavit is taken on record.

(3.) The Petitioner has also filed her response on the issue of maintainability vide Diary No. 392605 and is accompanied with an application for condoning delay. The application is allowed and the response is taken on record.