LAWS(JHAR)-2022-2-75

SURUCHI FOODS PRIVATE LIMITED Vs. STATE OF JHARKHAND

Decided On February 17, 2022
Suruchi Foods Private Limited Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

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

(2.) Both the intra court appeals have been listed under the heading for Orders (with defect).

(3.) Perused the office note.