M/S. Swastik Gas Distributors vs Union Of India And Ors
2024 Latest Caselaw 9829 Jhar

Jharkhand High Court

M/S. Swastik Gas Distributors vs Union Of India And Ors on 3 October, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

          IN THE HIGH COURT OF JHARKHAND AT RANCHI

                            W.P.(C) No. 5781 of 2016
M/s. Swastik Gas Distributors                        ....   ....   Petitioner
                             Versus
Union of India and Ors.                              ....   .... Respondents
                                   With
                            W.P.(C) No. 3952 of 2011
M/s. Tara Enterprises                                ....   ....   Petitioner
                             Versus
Union of India and Ors.                              ....   .... Respondents
                                   With
                            W.P.(C) No. 6663 of 2011
M/s. Kusum Gas Agency                                ....   ....   Petitioner
                                   Versus
Union of India and Ors.                              ....   ....   Respondents
                                   With
                            W.P.(C) No. 1295 of 2014
M/s. Swastik Gas Distributors                        ....   ....   Petitioner
                                   Versus
Union of India and Ors.                              ....   ....   Respondents


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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Rupesh Singh, Advocate For the Resp.-IOCL : Mr. Rahul Gupta, Advocate Mr. Rahul Lamba, Advocate Mr. Nilesh Modi, Advocate Ms. Swati Singh, Advocate Mr. Aditya M. Khandelwal, Adv.

For the U.O.I.              :
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    rd
06/3 October 2024

1. Learned counsel for the parties are present.

2. Arguments concluded.

3. The parties shall file their short synopsis of arguments on the basis of whatever has been referred to during the court proceedings, list of dates and the judgments which have been cited by the learned counsel for the respective parties in the court proceedings and also any other judgement which may be relevant .

4. The needful be done by 15.10.2024.

5. Judgment is reserved.

(Anubha Rawat Choudhary, J.) Mukul