Palok Basu and D.K. Seth, JJ. - (1.) These two writ petitions raise common questions and, therefore, when they were entertained on 24.11.1997, counter-affidavits were called from the respondents and in the meantime it was directed by the said interim order that the molasses in stock which was subject-matter of the petitioners, contract shall be maintained intact as it is, until further orders of this Court.
(2.) On behalf of the petitioners Sri S. P. Gupta assisted by Sri K. D. Mishra has been heard at considerable length in support of these two writ petitions.
(3.) Sri Ashok Mehta has been heard on behalf of opposite parry Nos. 1, 2 and 4 whereas Sri R. D. Khare has been heard on behalf of O. P. No. 3. Le., U. P, State Sugar Corporation Ltd. Likewise in the Petition No. 39629 of 1997, Sri A. K. Mishra has been heard on behalf of opposite party No. 3 which is U. P. Sahakari Chini Mill Sangh Ltd. Counter-affidavit as well as Supplementary counter-affidavit has been filed by the respondents to which suitable rejoinder-affidavit and supplementary rejoinder-affidavits have been filed by the petitioners.;