FARIYAAD FOUNDATION Vs. GOVERNMENT OF JHARKHAND

JUDGEMENT

(1.) With consent of the parties, hearing of the matter has been done through video conferencing and there is no complaint whatsoever regarding audio and visual quality.

(2.) The instant Interlocutory Application has been filed by one of the CNF agents dealing with Plain Gutkha products.

(3.) Learned counsel appearing for the applicant has submitted that, since in order dated 12.01.2021 passed by the respondents-State, there is no ban on plain Gutkha products as such the applicant does not want to press the instant Interlocutory Application.