M/s Polybond Insulation Pvt. Ltd Vs Union Of India And Ors

Chhattisgarh High Court 14 Aug 2018 Writ Petition (C) No. 2296 Of 2018 (2018) 08 CHH CK 0188
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (C) No. 2296 Of 2018

Hon'ble Bench

Sanjay K. Agrawal, J

Advocates

Amrito Das, P. K. Bhaduri, Jyoti Singh, B. Gopa Kumar

Final Decision

Disposed Of

Judgement Text

Translate:

Sanjay K. Agrawal, J

1. Learned counsel for the petitioner submits that the Central Government has remanded the matter to the State Government for reconsideration by its

order dated 09.01.2017 but till date the State Government has not taken any decision.

2. Per contra, learned State counsel would submit that petitioner's case will be considered as directed by the Central Government, expeditiously.

4. Be that as it may, the competent authority is directed to consider the case of the petitioner in accordance with law, expeditiously, after hearing the

affected parties.

5. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).

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