UTTAM SUGAR MILLS LTD Vs. STATE

JUDGEMENT

(1.) HEARD.

(2.) MISC. Applications No. 1080/2008, 1081/2008 and 633/2008 are allowed to the extent the applicants in the applications are permitted to intervene but without filing any pleadings. The intervention means that at the stage of final hearing the learned counsel for the applicants shall be permitted to argue on all relevant points. Post this case on 17th March, 2008.