LAWS(DLH)-2006-4-71

J K SYNTHETICS Vs. UNION OF INDIA

Decided On April 15, 2006
J.K.SYNTHETICS Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) CM.No.4704/06(amendment of cause title) The application is allowed. The cause title is allowed to be changed as per the prayer made in Para 4 of this application. CM stands disposed of. WP(C) 717/1981 The issue involved in the present writ petition was the subject matter of an order dated 17th January, 2002 passed by the Hon'ble Supreme Court in Civil Appeal No. 2459 of 1991 entitled "Kanoria Industries Ltd. and Another Vs Union of India and Others". The said order dated 17th January, 2002 is reproduced as under:-

(2.) Thereafter on 11th March, 2004 the following order was passed by a Division Bench of this Court in WP(C) 2348/81:-

(3.) The learned counsel for the parties have suggested that similar orders be passed in this matter except to the terms of the amount to be deposited.