M/s. Jai Bhole Shankar Vs. State of Chattisgarh & Ors.
[Civil Appeal No. 5091 of 2012 (@ Special Leave Petition(C) No.14752 of 2012]
[C.A. No. 5099 of 2012 @ SLP(C) No.14573 of 2012]
O R D E R
1. Leave granted.
2. Delay condoned.
3. Shri Atul Jha, learned counsel appears and accepts notice on behalf of the State of Chhattisgarh.
4. We have heard learned counsel for the parties to the lis.
5. Both sides would agree that the issues raised and the relief sought for in these appeals are identical with the issues raised and considered by this Court in the case of M/s. Zunaid Enterprises & Ors. Vs. State of Chhattisgarh & Ors. in Civil Appeal No.2288 of 2012 etc. on February 23, 2012.
6. In view of the above, the appeals are also disposed of, in the same terms, observations and directions contained in the aforesaid order.
Ordered accordingly.
.......................J. (H.L. DATTU)
.......................J. (CHANDRAMAULI KR. PRASAD)
NEW DELHI;
JULY 09, 2012
ITEM NO.65 COURT NO.8 SECTION III
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil) No(s).14752/2012(From the judgment and order
dated 23/08/2011 in WA No.376/2011 of The HIGH COURT OF CHATTISGARH AT BILASPUR)
M/S. Jai Bhole Shankar Vs State of Chhattsigarh & Ors.
WITH SLP(C) NO. 14753 of 2012 (With appln(s) for c/delay in filing SLP and office report)
Date: 09/07/2012
These Petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE H.L. DATTU
HON'BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
For Petitioner(s)
Mr. Nikhil Nayyar,Adv.
For Respondent(s)
Mr.Atul Jha, Adv.
Mr.Sandeep Jha, Adv.
For Mr.D.K.Sinha, Adv.
UPON hearing counsel the Court made the following
O R D E R
Leave granted.
Delay condoned.
Shri Atul Jha, learned counsel appears and accepts notice on behalf of the State of Chhattisgarh.
We have heard learned counsel for the parties to the lis.
The appeals are disposed of, in terms of the signed order.
Court Master
Court Master
(G.V.Ramana)
(Vinod Kulvi)
(signed order is placed on the file)
