WEST U P SUGAR MILLS ASSOCIATION Vs. STATE OF U P
LAWS(ALL)-2002-11-140
HIGH COURT OF ALLAHABAD
Decided on November 13,2002

WEST U.P. SUGAR MILLS ASSOCIATION Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

M. Katju and Rakesh Tiwari, JJ. - (1.) Heard learned counsel for the parties.
(2.) The respondents may file counter-affidavit within 3 weeks. List thereafter.
(3.) The petitioners have prayed that the State Government be restrained from announcing any State Advised Cane Price for fixing the Statutory Minimum Cane Price.;


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