MEGHALAYA GLOBAL SERVICES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. G.N. Sahewalla, learned senior counsel assisted by Mr. M. Sahewalla, learned counsel for the applicant/petitioner. Also heard Mr. P. Shome, learned counsel for the respondents No. 1 to 4 and Mr. N. Mozika, learned counsel for the respondents No. 5 and 6.

(2.) In the instant Misc. application the applicant/petitioner has prayed for a direction to be issued to the respondent No. 5 to forthwith release the goods as mentioned at Para-9 of the Misc. application, extract whereof is quoted hereinbelow:

(3.) By the order dated 22.03.2019, the learned counsel for the respondents No. 5 and 6 had prayed for 1(one) week's time to obtain specific instructions with regard to the prayer made in the Misc. application. Today, learned counsel for the respondents No. 5 and 6 submits that he has not received any instructions with regard to the release of the goods of the applicant/petitioner. The situation being such that the goods are perishable, coupled with the fact that this Court had granted interim order on 28.11.2018 whereby the impugned Notifications have been stayed, there is no reason that the applicant/petitioner be not allowed to lift the goods which have arrived and for the goods which are yet to arrive.