P R SINHA Vs. INDER KRISHAN RAINA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed on behalf of Managing Director, Chief General Manager, Bharat Coking Coal Ltd. , a government of India undertaking, against an order dated 4/12/1990 passed by a learned Judge of Jammu and Kashmir High court directing the appellants to implement the order dated 27/8/1990 passed by the said High Court.

(3.) It appears that a writ petition was filed on behalf of the respondents making a grievance regarding non-supply of coal in spite of the deposit having been made so far as the price of the coal was concerned. The stand of the appellants before the High court was that the Income Tax Department had attached the money which had been deposited by the respondents for the supply of the coal.