SARKAR FLOUR & RICE MILLS LTD. Vs. BANGLADESH

JUDGEMENT

(1.) These civil petitions for leave to appeal are directed against the judgment and order dated 03.06.2010 passed by the High Court Division in Writ Petition Nos. 4334 and 4339 of 2008 discharging the Rules in both the writ petitions. Both the civil petitions for leave to appeal involving similar questions of laws and almost identical facts having been heard together are now disposed of by this common judgment.