M/S Tripura Ispat vs The Union Of India & 4 Ors
2021 Latest Caselaw 259 Tri

                                           Page - 1 of 1




                                 HIGH COURT OF TRIPURA
                                       AGARTALA
                                        WP (C) 88 of 2016
       M/s Tripura Ispat                                        ............Petitioner(s)
                                           Versus
       The Union of India & 4 Ors.                              ............Respondent(s)

For Petitioner(s) : Mr. M. Sahewalla, Advocate. For Respondent(s) : Mr. P. Datta, Advocate.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY Order 01/03/2021

The petitioner has challenged the liability of the notifications dated

27.03.2008 and 10.06.2008. Learned counsel for the petitioner fairly stated that a

similar challenge has already been decided by the Supreme Court in Union of

India & Another Etc. Etc. Vs. M/s V.V.F Limited & Another Etc. Etc. (Civil Appeal

Nos. 2256-2263 of 2020 arising out of S.L.P.(C) Nos. 28194-28201/2010). These

notifications are held to be legal and valid. In view of the said judgment, no further

orders are required to be passed in this petition and the same is disposed of

accordingly.

(S.G.CHATTOPADHYAY),J (AKIL KURESHI ),CJ

Rudradeep