TARINI MINERALS (P) LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Under challenge in this appeal and the connected application is the order of the Hon 'ble Single Bench dated 24th March, 2021. The Hon 'ble Single Bench recorded that both the parties were heard on merits of the writ petition as well as the restoration application filed by the present writ petitioners/appellants. The Hon 'ble Single Bench thereafter directed the parties to file their Written Notes of Submissions pertaining to the merits of the writ petition.

(2.) he matter was so directed to be listed on the next date.

(3.) Mr. Majumdar, learned Counsel, appears for the appellants/writ petitioners and submits that the prayer for an interim order moved by the appellants/writ petitioners, was not considered by the Hon 'ble Single Bench and, therefore, the appellants/writ petitioners are prejudiced by the order impugned dated 24th March, 2021. The failure on the part of the Hon 'ble Single Bench to consider the prayer for interim order, affects the rights of the appellants in the proceedings.