PUKASH N. SANGMA Vs. PAHAL COAL TRADERS PVT. LTD & 10 ORS.

JUDGEMENT

(1.) Heard.

(2.) The respondent No.1 filed W.P (C) No. 10 of 2020 before the learned Single Judge of this Court. By the said petition, respondent No.1 challenged the auction notice dated 14-11-2019, the sale pursuant to the auction conducted on 29-11-2019, as well as subsequent orders passed by the respondent authority relating to auction notice dated 14-11-2019. Directions were also sought for issuance of the fresh tender for auction of unclaimed seized coal in accordance with the due process. The said writ petition came to be disposed of by the learned Single Judge by a speaking order dated 18- 03-2020. The operative part of the order runs as follows:-

(3.) The appellant in whose favour earlier auction was granted, feeling aggrieved has approached this Court by way of aforesaid appeal. Learned counsel for the appellant submits that he has no objection so far as the directions of the learned Single Judge, contained in clause (a) and (c) as mentioned above are concerned. He submits that the present appeal is filed being aggrieved by the order containing in the operative part of the clause (b).