Smokeless Tobacco Association vs Union Of India Through The
2023 Latest Caselaw 3024 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 W.P.(C) No. 1187 of 2021
                                             ----
                   Smokeless Tobacco Association
                   through its President, namely,
                   Mr. Jayesh Dolatrai Desai           ...  Petitioner
                                                Versus
                   Union of India through the
                   Secretary, Ministry of Health
                   and Family Welfare & Others         ...  Respondents
                                             ----

                   CORAM :     SRI SANJAYA KUMAR MISHRA, C.J.
                               SRI ANANDA SEN, J.

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For the Petitioner : Mr. Sanjay Kumar Pathak, Advocate Mr. Ashish Kaushik, Advocate Mr. Indrajit Sinha, Advocate Ms. Prerna Jhunjhunwala, Advocate Mr. Sagar Kumar, Advocate For the Respondents : Mr. Anil Kumar, ASGI Mr. Prabhat Kumar Sinha, Advocate, CGC Mr. Indranil Bhaduri, SC IV Mr. Suman Marandi, AC to SC IV

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14/ 19.08.2023 Further hearing of the case is taken up.

Heard Mr. Sanjay Kumar Pathak, learned counsel assisted by Mr. Ashish Kaushik and Ms. Prerna Jhunjhunwala for the petitioner; also heard Mr. Anil Kumar, learned A.S.G.I. assisted by Mr. Prabhat Kumar Sinha for the Union of India; and Mr. Indranil Bhaduri, learned S.C.IV assisted by Mr. Suman Marandi.

Hearing is concluded. Judgment is reserved. However, respective counsel may file their respective written notes of arguments within two weeks.

(Sanjaya Kumar Mishra, C.J.)

(Ananda Sen, J.) Kumar/Cp-01