Narottamka Mercantile Pvt. Ltd vs The State Of Jharkhand & Anr
2021 Latest Caselaw 481 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
              L. P. A. No. 758 of 2018

Narottamka Mercantile Pvt. Ltd.         ....   ....   .... Appellant
                         Versus
The State of Jharkhand & Anr.         ....   .... .... Respondents
                              with
                    L. P. A. No. 760 of 2018
M/s Laxminarayan Ram Swaroop Shivhare & Company .... Appellant
                           Versus
The State of Jharkhand & others       ...   .... .... Respondents
                           with
                    L. P. A. No. 761 f 2018
M/s Laxminarayan Ram Swaroop Shivhare & Company .... Appellant
                           Versus
The State of Jharkhand & Anr.         ....   ....     .... Respondents
                           with
                    L. P. A. No. 762 of 2018
K.D. Liquor and Fertilizer Pvt. Ltd.  ....      ....         Appellant
                           Versus
The State of Jharkhand & Anr.         ....   ....     .... Respondents
                           with
                    L. P. A. No. 763 of 2018
Abu Sama alias Abbu Sama              ....      ....         Appellant
                           Versus
The State of Jharkhand & Anr.         ....   ....     .... Respondents
                           with
                    L. P. A. No. 764 of 2018
Radhey Biscuits Pvt. Ltd.             ...       ....         Appellant
                           Versus
The State of Jharkhand & Anr.         ....   .... .... Respondents
                           with
                    L. P. A. No. 765 of 2018
M/s Laxminarayan Ram Swaroop Shivhare & Company .... Appellant
                           Versus
The State of Jharkhand & Anr.         ....   .... .... Respondents
                           with
                    L. P. A. No. 766 of 2018
M/s Laxminarayan Ram Swaroop Shivhare & Company .... Appellant
                           Versus
The State of Jharkhand & Anr.           ....   ....   .... Respondents
                          with
                    L. P. A. No. 769 of 2018
M/s Laxminarayan Ram Swaroop Shivhare & Company .... Appellant
                          Versus
The State of Jharkhand & Anr.           ....   ....   .... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Appellant : Mr. Satyabir Bharti, Advocate Mr. Abhishek Kumar, Advocate For the State : Mr. Sachin Kumar, A.A.G.-II Mr. Rakesh Kr. Shahi, A.C. to S.C. (L&C)-I

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Oral Order

07 / Dated : 02.02.2021

As prayed on behalf of the State, let these matters be posted on

23.02.2021.

In the meantime, let a proper affidavit be filed on behalf of the

State regarding the approval taken from the State Government to file

the writ petition. Let the concerned license granted to the appellant be

also brought on record in view of the statement made in paragraph-5 in

the memo of appeal as well as in paragraph-6(c) of the impugned

judgment.

(Dr. Ravi Ranjan, C.J.)

(Sujit Narayan Prasad, J.) Manoj/AKT