M/S Rana G Power Co vs South Eastern Coalfiedls Limited
2022 Latest Caselaw 5362 Chatt

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                     HIGH COURT OF CHHATTISGARH, BILASPUR
                                        Order Sheet
                                   WPC No. 2968 of 2022
         M/s Rana G Power Co. Versus South Eastern Coalfiedls Limited & Others


23.08.2022        Mr. Aman Saxena, learned counsel for the petitioner submits that this

             case is covered by the judgment dated 17.08.2022 passed in Writ Petition

             (C) No.1914 of 2022 except the issue decided on penalty imposed. It is

             submitted by him that in Writ Petition (C) No.1914 of 2022, no notice

             proposing levy of penalty was issued and on that count, the order imposing

             penalty was set aside.

                  In the instant case, though a notice was issued, it is submitted by him

             that the imposition of penalty reflects total non-application of mind and that

             aspect of the matter is covered by the judgment dated 16.02.2021 passed in

             Writ Petition (C) No.2577 of 2020.

                  Mr. Vaibhav Shukla, learned counsel for the respondents would also

agree that the only issue to be decided in this case is with regard to the

penalty imposed. He prays that this case may be taken up after a week so

that the writ petition can be disposed of on that date.

List on 06.09.2022.

                        Sd/-                                            Sd/-
                 (Arup Kumar Goswami)                          (Deepak Kumar Tiwari)
   Anu                Chief Justice                                  Judge