WINSOME INTERNATIONAL LTD Vs. STATE OF BIHAR

JUDGEMENT

(1.) LEARNED counsel for the petitioner is permitted to correct the typographical error in paragraph -1 of the writ petition.

(2.) HEARD Mr. R.K. Agrawal for the petitioner, learned JC to Standing Counsel No. VI and Mr. Ahsanuddin Amanullah for respondent nos. 2 and

(3.) I have perused the materials on record and considered the submissions of learned counsel for the parties. It appears that the impugned order covers ten paragraphs. The case of the parties and the contentions have been set out from paragraphs 1 to 9, and the matter has been disposed of by paragraph 10 which is set out hereinbelow for the facility of quick reference: '' "Heard both the parties concerned and perused the connected records and papers submitted by both sides. Market Secretary is justified in his argument mentioned above. I hold the view that impugned order of appellate authority is not in accordance with the provisions of the Act, 1960 and Rules made thereunder, and as such it is dismissed." Lohri Kumhar Versus Ram Prasad Kumhar