S. Chandrashekhar, J. - (1.) I.A. No. 356 of 2015
(2.) THIS application has been filed seeking permission to amend the prayer clause in the writ petition by incorporating the following prayer: "1(i) directing the respondents to refund a sum of Rs. 1,48,13,595.00 (Rupees One Crore Forty Eight Lacs Thirteen Thousand Five Hundred Ninety Five Only) which has been recovered upon encashment of the Bank guarantee furnished by the petitioner along with interest calculated @ 18% per annum from the date of its encashment to the date of its refund." Since this is the first listing of the writ petition, no prejudice would cause to the respondent -State of Jharkhand, if the present application is allowed.
(3.) ACCORDINGLY , I.A. No. 356 of 2015 is allowed. W.P.(C) No. 6129 of 2014 Seeking quashing of order contained in memo dated 20.10.2014 whereby the petitioner has been directed to deposit a sum of Rs. 1,48,13,594.28 and for a direction to the Excise Commissioner to grant exclusive privilege for manufacture and supply of spiced country liquor for the period 2014 -18 which has been arbitrarily withheld on account of demand made vide memo dated 20.10.2014, the present writ petition has been filed.;