Castron Technologies Ltd vs The Damodar Valley Corporation ...
2022 Latest Caselaw 5144 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       W.P. (C) No. 3704 of 2012
         Castron Technologies Ltd.        ...   ...     ...   ...  Petitioner
                                  Versus
         The Damodar Valley Corporation and others...       ...  Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioner: Mr. Dhananjay Kumar Pathak, Advocate For the Respondents: Mr. R.N. Sahay, Senior Advocate Mr. Prashant Kumar Singh, Advocate

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Oral Order 13/Dated: 19.12.2022

This matter was disposed of vide CAV judgment pronounced on

16.12.2022, however, this has been placed before us on the instruction

of the Court in view of a sentence which could not be mentioned in the

judgment, in particular, in paragraph 26 (page no.55) thereof. In the

sub-paragraph of paragraph 26 this Court has already held that the

demand notice requires interference, however, the following sentences

would be added in paragraph 26 by way of last sentence:-

"Accordingly, the demand notice dated 02.07.2012 stands

quashed and set aside."

Accordingly, the order dated 16.12.2022 stands modified to the

extent indicated above.

(Dr. Ravi Ranjan, C.J.)

(Sujit Narayan Prasad, J.) Manoj/