Ms Jai Maa Jagdamba Flour Limited ... vs The State Of Jharkhand And Ors on 11 January, 2018

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Jharkhand High Court

Ms Jai Maa Jagdamba Flour Limited ... vs The State Of Jharkhand And Ors on 11 January, 2018

Bench: Shree Chandrashekhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                W.P.(C) No. 6990 of 2017

      M/s Jai Maa Jagdamba Flour Limited                        ...   ...  Petitioner
                           Versus
      The State of Jharkhand and others                           ... ... Respondents
                           -----------------
   CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

      For the Petitioner     : Mr. Indrajit Sinha, Advocate
                               Mr. Anil Kr. Jha, Advocate
      For the Resp. nos.1,2&4: Mr. Ajit Kumar, J.C. to S.C. (L&C)
      For the Resp. no. 3    : Mr. M. K. Roy, Advocate
                           ------------------


04/11.01.2018

I.A. No. 318 of 2018 This application has been filed seeking stay of operation of order dated 03.10.2017 by which distress warrant has been issued against the petitioner.

Opposing this application, Mr. M.K.Roy, the learned counsel for the respondent no. 3 submits that seeking stay of the distress warrant issued on 03.10.2017, the petitioner has already filed an application on 06.11.2017 and while so, I.A. No. 318 of 2018 may not be entertained.

It appears that the Original Suit No. 393 of 2016 was posted for hearing on the maintainability of the suit on 22.07.2017 and there are applications for injunction as well as application dated 06.11.2017 seeking stay of operation of the distress warrant, however, these applications were not taken up by the trial court which compelled the petitioner to file the instant interlocutory application.

In the writ petition the petitioner has averred issuance of distress warrant on 03.10.2017.

In view of the above facts and for the reasons stated in this application, I.A. No. 318 of 2018 is allowed.

2 W.P.(C) No. 6990 of 2017 Mr. Ajit Kumar, the learned J.C. to S.C. (L&C) appears for respondent nos. 1, 2 and 4 and Mr. M.K. Roy, the learned counsel appears for the respondent no. 3.

Mr. M. K. Roy, the learned counsel for the respondent no. 3 is seeking two weeks' time for filing response to the writ petition.

Post the matter on 29.01.2018.

In the meantime, operation of the distress warrant issued on 03.10.2017 shall remain stayed.

Let copy of the order be given to the learned counsels for the parties.

(Shree Chandrashekhar, J.) Tanuj/

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