MADAN LAL & CO. Vs. STATE OF H.P.

JUDGEMENT

(1.) DURING the course of arguments, Mr. J.L. Bhardwaj, Advocate for the petitioners has confined his submissions only to the issue whether the FDRs of Nalagarh unit can be forfeited for realizing the dues of Solan/Kandaghat unit.

(2.) THE brief facts necessary for the adjudication of this petition are that the petitioners' company was granted licence for Rs. 3,16,00,000/- for Nalagarh unit for the year 1997-98 on the basis of open auction held on 19.3.1997 at Solan for L14 and L-2 vends.

(3.) I have heard the parties and perused the record.