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IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL     APPEAL     NO.      5091         OF     2012   (@ SPECIAL LEAVE PETITION(C)NO.14752 OF 2012)

M/S.JAI BHOLE SHANKAR ... APPELLANT

VERSUS

STATE OF CHATTISGARH & ORS. ... RESPONDENTS

WITH C.A.NO. 5099     OF 2012 @ SLP(C)NO.14573 OF 2012

O     R     D     E     R   

1. Leave granted.

2. Delay condoned.

3. Shri Atul Jha, learned counsel appears and accepts notice  

on behalf of the State of Chhattisgarh.

4. We have heard learned counsel for the parties to the lis.

5. Both sides would agree that the issues raised and the  

relief sought for in these appeals are identical with the issues  

raised and considered by this Court in the case of M/s.Zunaid  

Enterprises     &     Ors.   Vs. State     of     Chhattisgarh     &     Ors.   in Civil Appeal  

No.2288 of 2012 etc. on February 23, 2012.

6. In view of the above, the appeals are also disposed of, in  

the same terms, observations and directions contained in the  

aforesaid order.

Ordered accordingly.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; JULY 09, 2012

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ITEM NO.65               COURT NO.8             SECTION III

           S U P R E M E   C O U R T   O F   I N D I A                          RECORD OF PROCEEDINGS                      Petition(s) for Special Leave to Appeal (Civil)  No(s).14752/2012 (From the judgement and order  dated 23/08/2011 in WA  No.376/2011 of The HIGH COURT OF CHATTISGARH AT BILASPUR)

M/S. JAI BHOLE SHANKAR                            Petitioner(s)

                VERSUS

STATE OF CHHATTSIGARH & ORS.                      Respondent(s)

WITH SLP(C) NO. 14753 of 2012 (With appln(s) for c/delay in filing SLP and office report )

Date: 09/07/2012  These Petitions were called on for hearing  today.

CORAM :         HON'BLE MR. JUSTICE H.L. DATTU         HON'BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD

For Petitioner(s)  Mr. Nikhil Nayyar,Adv.

For Respondent(s)  Mr.Atul Jha, Adv.  Mr.Sandeep Jha, Adv.

 For Mr.D.K.Sinha, Adv.

          UPON hearing counsel the Court made the following                                O R D E R  

Leave granted.

Delay condoned.

Shri Atul Jha, learned counsel appears and accepts notice  on behalf of the State of Chhattisgarh.

We have heard learned counsel for the parties to the lis.

The appeals are disposed of, in terms of the signed  

order.

(G.V.Ramana)         (Vinod Kulvi)      Court Master         Court Master

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(signed order is placed on the file)