ASHA OIL INDUSTRIES Vs. STATE OF M. P

JUDGEMENT

(1.) THIS court has passed a detailed order in W.P.No.1491/2012 (M/s C.P.Industries Vs. State of M.P. and another). Hence, in view of the order passed by this court and the reasoning assigned in detail in W.P.No.1491/2012, the impugned orders dt.26.12.2011 (Annexure P/1 and P/2) are hereby quashed. Writ Petition is disposed of accordingly. No order as to costs.

(2.) OFFICE is directed to place a copy of the order passed by this court in W.P.No.1491/2012 in the file of the present case.