Chattisgarh High Court
M/S S.J. And S.P. Family Trust vs Chhattisgarh State Minor Forest ... on 18 May, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
Writ Petition (T) No. 101 of 2018
M/s Shree Prahlad Trading Company Versus Chhattisgarh State Minor Forest Produce
(T and D) Coooperative Federation Limited
WPT No. 102 of 2018
SB
Hon'ble Shri Justice Sanjay K. Agrawal
Motion
18/05/18 Mr. Siddharth Dubey, counsel for the petitioners.
Mr. Anand Dadariya, Dy. G. A. for respondent / State.
Smt. Pushpa Dwivedi on behalf of Mr. A.S. Kachhawaha, counsel for the respondent No. 1.
Learned counsel for the petitioner submit that the issue involved in this writ petition is squarely covered by the decision rendered by this Court in WPT No. 126 of 2014; M/s Wasay's Sons & Others v. Chhattisgarh State Minor Forest Produce (T and D) Cooperative Federation Ltd.
The respondents are directed to file an affidavit within two weeks from today as to whether the issue involved in this writ petition is covered by the decision of this Court in M/s Wasay's Sons & Others (supra).
List the matter on 26.06.2018.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka