Chambal Fertilisers And ... vs Union Of India
2021 Latest Caselaw 7237 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      D.B. Civil Writ Petition No. 7091/2019
                                    Chambal Fertilisers And Chemicals Limited
                                                                                                            ----Petitioner
                                                                             Versus
                                    Union Of India
                                                                                                          ----Respondent

For Petitioner(s) : Mr. Sanjay Jhanwar For Respondent(s) : Mr. R.D. Rastogi, ASG through VC Mr. M.S. Singhvi, AG assisted by Mr. Sheetanshu Sharma Mr. Kinshuk Jain

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE UMA SHANKER VYAS Order

06/12/2021

Learned counsel for the petitioner states that the petitioner

is not pressing prayers 1 and 2 of paragraph 43 of the petition. So

far as the rest of the prayers are concerned he submitted that the

issue is covered by the order of Division Bench of the Gujarat High

Court in Mohit Minerals Private Limited Vs. Union of India

and Ors. (R/Special Civil Application No.726/2018) which

view has also been adopted by this Court in case of M/s Shree

Mahesh Oil Products Vs. Union of India and Ors. (D.B. Civil

Writ Petition No.14177/2019). Learned Additional Solicitor

General stated that the department has carried the judgment of

Gujarat High Court before the Supreme Court and final arguments

are going on virtually on day to day basis.

List on 03.01.2022.

(UMA SHANKER VYAS),J (AKIL KURESHI),CJ N. Gandhi /FR Bohra/18

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