WPMB/456/2006
2022 Latest Caselaw 1945 UK

       IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL

                       SRI JUSTICE VIPIN SANGHI, C.J.
                                   AND
                        SRI JUSTICE S.K. MISHRA, J.

1st JULY, 2022

WRIT PETITION (M/B) No. 456 OF 2006 Between:

M/s Steel Point and another. ....Petitioners

and

Government of India and others. ...Respondents

Counsel for the petitioners. : Mr. P.R. Mullick and Mr. Rohit Arora, learned counsel.

Counsel for the respondents : Mr. BPS Mer, learned Brief Holder for the State / respondent No.2.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri Vipin Sanghi, C.J.)

The matter is listed before this Court in the light

of the order dated 15.01.2020 passed by the Hon'ble

Supreme Court in Civil Appeal No. 1414 of 2007 (Civil

Appeal No. 999 of 2007 being the leading case), whereby

the Hon'ble Supreme Court remanded, inter alia, the

present petition to this Court for proper adjudication in

accordance with law while leaving all questions open. The

writ petition had earlier been disposed of on 19.12.2006.

2. Mr. P.R. Mullick, the learned counsel for the

petitioners, has very fairly pointed out that the present case

is squarely covered by the judgment of this Court in Writ

Petition (M/S) No. 1073 of 2022, decided on 19.05.2022, in

relation to a sister concern of the present petitioners.

3. By the said judgment, this Court dismissed the

petition, wherein the same issues had been raised by the

petitioners' sister concern. We follow the said judgment

and, accordingly, dismiss the present petition.

________________ VIPIN SANGHI, C.J.

____________ S.K. MISHRA, J.

Dt: 1st July, 2022 Rathour