Jammu & Kashmir High Court
M/S Amar Roller Flour Mills & Ors vs Food Corporation Of India & Ors on 30 September, 2022
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
Sr.No. 90
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP (C) No. 1651/2022
CM No. 4651/2022
CAV No. 621/2022
M/S Amar Roller Flour Mills & Ors. .... Appellant(s)/ Petitioner(s)
Through :- Mr. Sunil Sethi, Sr. Advocate with
Mr. Paras Gupta, Advocate
V/s
Food Corporation of India & Ors. ....Respondent(s)
Through :- Mr. Ahtsham Hussain, Advocate
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
30.09.2022 CAV No. 621/2022 Heard learned counsel for the caveators. Caveat stands discharged.
WP (C) No. 1651/2022 & CM No. 4651/2022 Issue notice in the main as well as in the CM, returnable within three weeks upon taking steps within one week.
At this stage, Mr. Ahtsham Hussain, learned counsel waives notice on behalf of the respondents upon consideration o f the matter.
Having regard to the facts and circumstances of the case, coupled with the submissions made by the appearing counsel for the petitioners, a case for grant of indulgence and interim relief is carved out, at this stage.
List on 07.11.2022.
Meanwhile, the operation of impugned order bearing No. ROJ/Coml/ Audit Para 2017/428 dated 05.07.2022 shall remain stayed, however, subject to the submitting of a bank guarantee equivalent to the amount covered in the impugned orders before the Registrar Judicial of this Court within four weeks time.
Alteration/modification & vacation on motion.
(Javed Iqbal Wani) Judge Jammu:
30.09.2022 Manan