Chattisgarh High Court
M/S Bharat Aluminium Co. Ltd vs State Of Chhattisgarh 25 Wpt/11/2018 ... on 18 January, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPT No. 12 of 2018
M/s.Bharat Aluminum Co.Ltd. Versus State of Chhattisgarh & Ors.
18.01.2018 Shri Raja Sharma along with Shri Abhishek Anand, Advocate
for the petitioner.
Shri Anand Dadariya, Dy.G.A. for State.
The counsel for the petitioner submits that, the issue involved
in the present Writ Petition is already seized by this Court in WPT
No.105/2016. He further submits that, except for the assessment
years, the issues involved in the case are identical and therefore the
present Writ Petition may also be tagged along with the same for an
analogous hearing. He further submits that, there is already an interim
protection granted by this Court in the earlier petition i.e. WPT
No.105/2016 vide order dated 16/08/2016 and the same protection
may also be continued in the present petition. In the present case
also, the respondent issued an RRO-annexure-P/1 attached with the
present Writ Petition.
The State counsel on verification of the facts does not dispute the contention put forth by the counsel for the petitioner.
Accordingly, list this matter for further hearing along with WPT No.105/2016 on 22/02/2018.
Meanwhile, the State counsel may file reply if, they so desire. Meanwhile, as an interim measure, no co-ercive steps shall be initiated by the respondent for the execution of the imugned RRO- annexure-P/1 attached with the present Writ Petition.
Sd/-
(P. Sam Koshy) JUDGE Sumit