Kisan Sahkari Chini ... v. Member Secretary, Ce...

1. This application is for condonation of 44 days delay. For the reasons stated in the application, we condone the delay. The application is disposed of.

Appeal No. 50/2019

2. Learned counsel for the appellant states that the present matter is identical to the matter dealt with by the Tribunal vide order dated 29.07.2019 in Appeal No. 22/2019 etc. filed by the appellant.

3. In view of the above, we dispose of this appeal in terms of the above order and direct that till further order is passed, the impugned order may be treated as tentative. The appellant may furnish its view point to the CPCB within two weeks. It is made clear that we have not expressed any opinion on merits.