REGENT COMPUTRONICS PVT. LTD.

Shanti Construction Pvt. Ltd. Appellant

V/S

STATE OF ODISHA Respondents

Referred Judgements :-

TATA CELLULAR V. UNION OF INDIA [REFERRED TO]
B S N JOSHI AND SONS LTD VS. NAIR COAL SERVICES LTD [REFERRED TO]
DOIWALA SEHKARI SHRAM SAMVIDA SAMITI LTD VS. STATE OF UTTARANCHAL [REFERRED TO]
MICHIGAN RUBBER INDIA LTD VS. STATE OF KARNATAKA [REFERRED TO]
JAGDISH MANDAL VS. STATE OF ORISSA [REFERRED TO]
IN RE: SPECIAL REFERENCE NO. 1 OF 2012 VS. STATE [REFERRED TO]
AFCONS INFRASTRUCTURE LTD. VS. NAGPUR METRO RAIL CORPORATION LTD. & ANR. [REFERRED TO]
BHUSHAN POWER & STEEL LIMITED VS. MR. S.L. SEAL ADDL. SECRETARY (STEEL & MINES) GOVERNMENT OF ODISHA & ORS. [REFERRED TO]
UFLEX LTD VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
BANSHIDHAR CONSTRUCTION PVT. LTD. VS. BHARAT COKING COAL LIMITED [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Both these appeals emanate from the judgment dtd. 1/3/2023 passed by the High Court of Orissa in a writ petition. These appeals involved the issue of interpretation of the term 'previous Financial Year' as defined in Rule 27(4)(iv) of Odisha Minor Mineral Concession Rules, 2016 (hereinafter, referred to as 'the Rules').

(3.) The relevant facts leading to filing of these appeals are as under.

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SHANTI CONSTRUCTION PVT. LTD. Vs. STATE OF ODISHA

Referred Judgements :-

JUDGEMENT

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