Shree Balaji Enterprises vs The Union Of India & Others
2023 Latest Caselaw 2749 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI

                        W.P.(C) No. 6824 of 2016
           Shree Balaji Enterprises ...     ...     ...   ...    ...   Petitioner
                              Versus
           The Union of India & others              ...     ...      ...   Respondents
                                         With
                        W.P.(C) No. 6825 of 2016
           Shree Balaji Trading Co ...       ...     ...   ...  ...   Petitioner
                               Versus
           The Union of India & others               ...     ...    ...   Respondents
                               ---------
           CORAM: SRI SANJAYA KUMAR MISHRA, C.J.
                        SRI ANANDA SEN, J.

---------

For the Petitioner: Mr. Indrajit Sinha, Advocate For the UOI: Mr. Laxman Kumar, C.G.C. For the State: Mr. Piyush Chitresh, A.C. to A.G. For the CCL: Mr. Amit Kumar Das, Advocate

---------

19/Dated: 09.08.2023

This matter was heard and disposed of orally on 11.07.2023.

However, the judgment could not be typed out, corrected and

uploaded in the website because of unavoidable reasons. Hence, we

have listed the matter in "to be mentioned category" today. Further

hearing is taken up. The judgment is re-pronounced. Both the writ

petitions are allowed. This procedure has been adopted only to evade

any possibility of limitation for the aggrieved parties.

(Sanjaya Kumar Mishra, C.J.)

(Ananda Sen, J.) Manoj/MM