M/S Avani Industrial Machineries ... vs Union Of India

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                HIGH COURT OF CHHATTISGARH, BILASPUR

                                  Order Sheet
                              WA No. 277 of 2021
                Manisha Khatuja Versus Union of India & Others
                                   along with

   WPT/42/2022, WPT/48/2022, WA/386/2021, WA/311/2021, WPT/29/2022,
  WPT/78/2022, WPT/108/2022, WA/390/2021, WPT/247/2021, WA/291/2021,
 WPT/153/2021, WPT/190/2021, WPT/245/2021, WPT/54/2022, WPT/242/2021,
   WA/308/2021, WPT/43/2022, WPT/73/2022, WA/365/2021, WPT/45/2022,
  WA/281/2021, WA/318/2021, WA/275/2021, WPT/100/2022, WPT/151/2021,
  WPT/152/2021, WA/316/2021, WPT/53/2022, WPT/72/2022, WPT/68/2022,
  WA/315/2021, WA/374/2021, WPT/246/2021, WPT/241/2021, WA/387/2021,
  WPT/98/2022, WPT/243/2021, WPT/75/2022, WPT/95/2022, WPT/41/2022,
         WPT/55/2022, WPT/209/2021, WPT/44/2022, WPT/46/2022


26/04/2022

The learned counsel for the petitioners in this batch of writ petitions submit that against an order of the Allahabad High Court by which similar issue as raised in the present writ petitions had been decided, approach was made by the Revenue to the Hon'ble Supreme Court in Special Leave to Appeal (C) No. 1767 of 2022 and that the Hon'ble Supreme Court, after completion of hearing, had reserved the case for judgment on 20.04.2022. Mr. Amit Chaudhari as well as Ms. Naushina Afrin Ali, learned counsel, appearing for the Revenue and Ms. Anmol Sharma, learned Central Government counsel, appearing for the Union of India also endorse the above submission.

In that view of the matter, it is considered appropriate to direct the Registry to list these cases on 11.07.2022. Interim relief granted earlier shall continue till then.

                   Sd/-                              Sd/-
       (Arup Kumar Goswami)            (Rajendra Chandra Singh Samant)
            Chief Justice                           Judge




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