Atibir Industries Company Ltd vs State Of Jharkhand & Others ... ... Opp. ...
2026 Latest Caselaw 1476 Jhar

Jharkhand High Court

Atibir Industries Company Ltd vs State Of Jharkhand & Others ... ... Opp. ... on 24 February, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Cont. Case (Civil) No.785 of 2024
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Atibir Industries Company Ltd. ... ... Petitioner Versus State of Jharkhand & Others ... ... Opp. Parties

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CORAM:HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI

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For the Petitioner : Mr. Sumeet Gadodia, Advocate : Mrs. Shilpi Sandil Gadodia, Advocate : Mr. Ranjeet Kushwaha, Advocate : Mr. Nillohit Choubey, Advocate : Mr. Prakhar Harit, Advocate For the Respondents : Mr. Gaurav Raj, A.C. to A.A.G.-II

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Order No. 04/Dated 24 February, 2026 th

1. Learned counsel appearing for the opposite parties has

placed for perusal the order passed by Hon'ble Apex Court dated

30.09.2024 passed in Civil Appeal No.9930 of 2024 wherein the

part of the impugned judgment by which the appellants were

directed to release the amount towards reimbursement of SGST

subsidy has been stayed till further orders.

2. Considering the fact that the matter is subjudice before

the Hon'ble Apex Court, as such, the case is being deferred to be

listed after disposal of the Civil Appeal No.9930 of 2024.

3. Parties are at liberty to mention the case after the

disposal of Appeal No.9930 of 2024.

4. Copy of the order dated 30.09.2024 passed in Civil

Appeal No.9930 of 2024 be kept on record.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.) 24th February, 2026 Birendra/