Chattisgarh High Court
Drolia Electro Steel P. Ltd vs State Of Chhattisgarh 79 Mcc/883/2018 ... on 28 November, 2018
Bench: Ajay Kumar Tripathi, Parth Prateem Sahu
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 882 of 2018
Drolia Electro Steel P. Ltd. A Company Under The Companies Act, 1956 And
The Companies Act, 2013 As Applicable, Having Its Registered Office At 620
Makers Chambers, Nariman Points, Mumbai 400021, Maharastra, And Its
Corporate Office At B-9, Anupam Nagar, Raipur, 492007, Chhattisgarh, Through
Its Authorized Signatory Prem Shankar Dubey, Aged About 44 Years, S/o Late
Jamuna Prasad Dubey, R/o E-2/9, Sector - 2, Udaya Society, Tatibandh, Post
And Police Station Telibandha, District Raipur, Chhattisgarh.
---- Applicant
Versus
1.State of Chhattisgarh Through Its Secretary, Department of Industries, Naya Mantralaya, Naya Raipur, Raipur, Chhattisgarh.
2. The Chief Electrical Inspector, State of Chhattisgarh, B Block, 2 nd Floor, Indrawati Bhawan, Naya Raipur, Raipur, Chhattisgarh.
3. The Chief General Manager, District Industries and Trade Centre, Raipur, Chhattisgarh.
4. Additional Director, Industries Department, Government of Chhattisgarh, Udyog Bhawan, Ring Road, No. 1, Telibandha, Raipur, Chhattisgarh.
5. State of Chhattisgarh, Department of Power, Through Its Secretary, Mahanadi Bhawan, Mantralaya, Raipur, Chhattisgarh.
---- Non-applicants For Applicant : Shri Aman Kesharwani, Advocate. For Non-applicants/State : Shri Prasun Bhaduri, Government Advocate.
Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Justice Parth Prateem Sahu Order on Board Per Ajay Kumar Tripathi, Chief Justice 28.11.2018
1. Heard counsel for the Applicant and learned Government Advocate for the State.
2. Even though we are not satisfied with the reasons indicated in the petition for restoration, however, in the interest of justice WPC No.1979 of 2014 is restored its original.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Parth Prateem Sahu)
Chief Justice Judge
Brijmohan