Jharkhand High Court
Vision Hospitality Services And ... vs The Jharkhand State Beverages ... on 26 March, 2025
Author: Deepak Roshan
Bench: Deepak Roshan
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No.904 of 2025
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Vision Hospitality Services and Consultants Private Limited. ... ... Petitioner Versus The Jharkhand State Beverages Corporation Limited Through its Managing Director and Ors.
...... Respondents With W.P.(C) No.1053 of 2025
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Marshan Innovative Security Private Limited, through its authorized Signatory Yogendra Chari. ... ... Petitioner Versus The State of Jharkhand through the Secretary, Department of Excise and Prohibition, and Ors. ...... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Petitioner : Mr. Indrajit Sinha, Adv Mr. Chanchal Jain, Adv Mr. Arpan Mishra, Adv For the Res.-State : Mr. Rajiv Ranjan, AG Mr. Piyush Chitresh, A.C. to A.G For the Res.-JSBCL : Mr. Raunak Sahay, Adv
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3/26.03.2025 In these two writ petitions in spite of previous order to keep the bank guarantee alive on or before 31 st March 2025, it is brought to the notice of this Court that the said Bank guarantees have not been extended.
2. The learned Advocate General has produced letters from the respective bankers of the petitioners asserting to this fact.
13. In this view of the matter, the interim order granted in these matters in favour of the respective petitioners shall stand vacated.
4. Let these cases be listed in due course.
(M.S. Ramachandra Rao, C.J.) (Deepak Roshan, J.) Fahim/Amardeep 2