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M/S Sarda Energy And Minerals Ltd vs Union Of India
2025 Latest Caselaw 4100 Chatt

Citation : 2025 Latest Caselaw 4100 Chatt
Judgement Date : 29 August, 2025

Chattisgarh High Court

M/S Sarda Energy And Minerals Ltd vs Union Of India on 29 August, 2025

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                            HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                 WPC No. 1619 of 2016

                                  M/s Sarda Energy and Minerals Ltd. versus Union Of India

                                                       Order Sheet



                     29/08/2025           Mr. Amrito Das, Advocate for the Petitioner.
                                          Mr. Vaibhav Shukla, Mr. Himanshu Yadu,               and Ms
                                   Vaishali     Jeswani,     Advocates       for    the      respective
                                   Respondents.

Mr. Ajay Khumrani, PL for the State. Counsel for the petitioner would refer the judgment passed by Coordinate Bench of this High Court in WPC No. 1504 of 2016 on 24.11.2017 wherein learned Single Judge has taken note of the fact that unless and until National Mineral Exploration Trust is constituted or the date of promulgation of the NMET Rules, the contribution is not payable whereas in the subsequent judgment the Hon'ble Supreme Court in the case reported 2016(1) SCC 600 has taken a view that beneficial which has been inserted in the legislation should have been given effect from the date it has been enacted. It is also informed by the counsel for the petitioner that the matter is pending before larger Bench of Hon'ble Supreme Court in Civil Appeal No. 7141 of 2012

Digitally signed by SANTOSH SANTOSH KUMAR KUMAR SHARMA SHARMA Date:

2025.08.30 12:05:00 +0530

and would pray for kept in abeyance of the proceedings of the Case.

When this Court posed specific query to the counsel for the petitioner as to which judgment is to be followed by this court subsequent or later judgment and there is no stay by the Hon'ble Supreme Court.

He seeks time to make submission on this aspect also.

List this case on 15.10.2025.

Sd/-

(Narendra Kumar Vyas) Judge

santosh

 
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