Bombay High Court
Itarsi Oils, Unit Of Kn Agri Resources ... vs Union Of India, Thr. Secy., Ministry Of ... on 28 November, 2025
Author: Anil S. Kilor
Bench: Anil S. Kilor
1 115wp7409.2025..doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, AT NAGPUR.
WRIT PETITION NO. 7409 OF 2025
(Khandwa Oils, Unit of KN Agri Resources Ltd Vs. Union of India and others)
WITH
WRIT PETITION NO. 7410 OF 2025
(Itarsi Oils, Unit of KN Agri Resources Ltd Vs. Union of India and others)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. S.P. Bodalkar, Advocate for petitioners.
CORAM : ANIL S. KILOR & RAJNISH R. VYAS,JJ.
DATED : 28-11-2025.
Heard learned counsel for petitioners.
2. Prayer made in these petitions is for grant of declaration that there is a failure on the part of respondents in refunding the excess amount collected from the petitioners towards supply of coal at e-auction process.
3. Learned counsel for petitioners has invited our attention to the order of this Court, dated 5.3.2025, passed in Writ Petition No. 936/2022. He thus, submits that issue raised in these petitions can be decided in light of aforesaid order.
4. Be that as it may, we are of the opinion that the issue can be decided by respondent No. 3 Western Coalfields Limited and accordingly, we direct that these petitions be treated as representation of respective petitioner and all issues raised in the petitions be decided by the respondents within a period of eight weeks from today. Due regard shall be given to the order Belkhede, PS 2 115wp7409.2025..doc dated 5.3.2025, passed in Writ Petition No. 936/2022, while deciding the same.
5. Learned counsel for petitioners undertakes to furnish a copy of the present petition along with a copy of this order before the concerned authority, within a period of one week from today.
6. Accordingly, the petitions are disposed of in the above terms.
(RAJNISH R. VYAS, J) (ANIL S. KILOR, J) Belkhede, PS