Hotel Meghdut Power House Bhilai And Ors Vs State Of Chhattisgarh And Ors

Chhattisgarh High Court 18 May 2018 Writ Petition (C) No. 1426 Of 2018 (2018) 05 CHH CK 0184
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (C) No. 1426 Of 2018

Hon'ble Bench

Sanjay K. Agrawal, J

Advocates

Awadh Tripathi, Arun Sao

Final Decision

Disposed Of

Judgement Text

Translate:

Sanjay K. Agrawal, J

1. Learned counsel appearing for the petitioners would submit that petitioners may be allowed to prefer an appeal against the impugned orders passed

by the respondent authorities.

2. I have heard learned counsel for the petitioner.

3. The prayer is fair and reasonable.

4. Be that as it may, petitioners are at liberty to prefer an appeal before the Appellate Authority within ten days from today. If such an appeal is

preferred by the petitioners, then the Appellate Authority shall consider and do well to dispose of the said appeal strictly in accordance with law

expeditiously, preferably within a period of 45 days from the date of receipt of copy of this order after hearing the parties.

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

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