Numaligarh Refinery Ltd vs Union Of India And 2 Ors
2021 Latest Caselaw 363 Gua

                                                                  Page No.# 1/2

GAHC010032472020




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : WP(C)/965/2020

            NUMALIGARH REFINERY LTD.
            NRL COMPLEX, NUMALIGARH, REP. THROUGH ITS DGM (DM) AND E-IN-
            C, ASSAM.



            VERSUS

            UNION OF INDIA AND 2 ORS.
            REP. BY MINISTRY OF MICRO, SMALL AND MEDIUM ENTERPRISES,
            UDYOG BHAWAN, RAFI MARG, NEW DELHI, PIN-110011.

            2:MEMBER SECRETARY
             MICRO AND SMALL ENTERPRISES FELICITATION COUNCIL
             MMR REGION
             MUMBAI
             PIN-400074.

            3:M/S METMECH RADIOGRAPHIC INSPECTION PVT. LTD.
             REGD. OFFICE AT 601 EL-TARA
             OPPOSITE ODYSSEY-II
             HIRANANDANI GARDEN
             POWAI
             MUMBAI-400076

Advocate for the Petitioner   : MR. JYOTIRMOY ROY

Advocate for the Respondent : ASSTT.S.G.I.




                                         BEFORE
              THE HON'BLE MR. JUSTICE PRASANTA KUMAR DEKA
                                                                                  Page No.# 2/2

                                           ORDER

03.02.2021.

Mr. J. Roy, the learned counsel for the petitioner is present. Mr. H. Gupta, the learned CGC is also present.

It is submitted by Mr. Roy that in view of the conflicting judgments passed by the various High Court, the issue before this court is pending before the Hon'ble Supreme Court of India. In view of the same, Mr. Gupta shall take necessary instruction and let this matter be listed after three weeks on a date to be fixed by the Registry.

Interim order is extended until disposal of the writ petition.

JUDGE

Comparing Assistant