Balco Captive Power Plant vs State Of Chhattisgarh
2022 Latest Caselaw 898 Chatt

                    HIGH COURT OF CHHATTISGARH, BILASPUR
                                       Order Sheet
                                    WPT No. 52 of 2016
     Bharat Aluminium Company Ltd. Versus State of Chhattisgarh and Ors
                                           with
                         WPT No. 59/2016, WPT No. 76/2016



21.02.2022          Mr. Brian D'Silva, Senior Advocate with Mr. Raja Sharma, Advocate
             for the petitioners.
                    Ms. Richa Shukla, Dy. Govt. Adv. for Respondent 1 & 2/ State.

Mr. B.D. Guru, Advocate for Respondent 3. Learned senior counsel appearing for petitioners submits that the issue involved in these writ petitions is squarely covered by the judgment passed by this Court in WA No. 481/2018 dated 13.03.2019.

Mr. B.D. Guru, learned counsel for Respondent 3 submits that he may be granted short time to ascertain the facts and also to verify whether the judgment passed in WA No. 481/2018 is further under challenge or not.

Learned senior counsel for petitioners submits that as he is an outside counsel a fixed date may be granted.

In view of submissions of learned counsel for the parties, list these matters on 15th March 2022.

Interim relief granted earlier shall continue till the next date of hearing.

Sd/-

(Parth Prateem Sahu) Judge

Pawan