GOYAL ENTERPRISES Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the order passed by a Division Bench of the Jharkhand High Court refusing to grant leave to appeal.

(3.) Stand of the appellant is that the order of the Division Bench summarily dismissing the application cannot be sustained. Learned counsel for respondent No.2, on the other hand, supported the order stating that though the order is non-reasoned, yet this is not a fit case for exercise of power under Article 136 of the Constitution of India, 1950 (for short 'The Constitution').