GOVERNMENT OF ANDHRA PRADESH Vs. NIZAM SUGARS LIMITED

JUDGEMENT

(1.) These applications for review have been taken out by the State as well as by the Nizam Sugars Limited respectively after dismissal of the application for special leave to appeal against the self-same judgment. We have noted the dismissal order of the Hon'ble Supreme Court, which reads as follows:

(2.) Therefore, it appears, the Hon'ble Supreme Court refused to grant leave to file special leave petitions.

(3.) Learned counsel for the respondent - writ petitioner says that the aforesaid order will stand in the way in entertaining the review applications.