RATHI PLASTIC INDUSTRIES Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the learned counsel for the State.

(2.) DESPITE repeated adjournments no instructions have been forthcoming to the State Counsel. The Court thus has no alternative left but to decide the present application on the basis of the pleadings as contained in this quashing application.

(3.) THE allegation was that the thickness of these plastic bags was less than 20 Microns and its storage and uses was thus illegal.