REGENT COMPUTRONICS PVT. LTD.

Surguja Bricks Industries Appellant

V/S

STATE OF CHHATTISGARH Respondents

Referred Judgements :-

NEW HORIZONS LIMITED VS. UNION OF INDIA [REFERRED TO]
DUTTA ASSOCIATES PRIVATE LIMITED VS. INDO MERCHANTILES PRIVATE LIMITED [REFERRED TO]
WEST BENGAL STATE ELECTRICITY BOARD VS. PATEL ENGINEERING COMPANY LIMITED [REFERRED TO]
RELIANCE ENERGY LIMITED VS. MAHARASHTRA STATE ROAD DEVLOPMENT CORPORATION LTD [REFERRED TO]
GANPATI RV-TALLERES ALEGRIA TRACK PVT LTD VS. UNION OF INDIA [REFERRED TO]
INDIAN RAILWAY CATERING AND TOURISM CORPORATION LIMITED VS. DOSHION VEOLIA WATER SOLUTIONS P LIMITED [REFERRED TO]
AFCONS INFRASTRUCTURE LTD. VS. NAGPUR METRO RAIL CORPORATION LTD. & ANR. [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by special leave is directed against the judgment and order dtd. 4/4/2025 passed by a Division Bench of the High Court of Chhattisgarh at Bilaspur (briefly, 'the High Court' hereinafter) in Writ Petition (Civil) No. 1745 of 2025 (M/s. Surguja Bricks Industries Company Vs. State of Chhattisgarh).

(3.) Aggrieved thereby, appellant preferred the related special leave petition before this Court. On 8/4/2025, this Court recorded the contention of the appellant as under:

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SURGUJA BRICKS INDUSTRIES Vs. STATE OF CHHATTISGARH

Referred Judgements :-

JUDGEMENT

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