- (1.) Heard Sri R.C. Pathak learned Counsel for the Petitioner, Sri H.P. Srivastava, learned additional chief standing counsel for the State of U.P. and Sri Pratyush Tripathi learned Counsel for the Union of India. With the consent of parties, we proceed to decide the present writ petition finally at the admission stage.
(2.) The brief matrix of the present controversy relates to a pending appeal filed by the Petitioner before the Cold Storage Tribunal, U.P., Lucknow established in pursuance to provision contained in U.P. Regulation of Cold Storages Act, 1976.
(3.) Submission of the Petitioner's counsel is that he has preferred a statutory appeal before the Tribunal on 5.1.2010 under the U.P. Regulation of Cold Storages Act, 1976. However, the application for interim relief could not be taken up since the members of the Tribunal are not available.;