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Judgment
1. The matters are placed before us in view of the conflict in the decisions in State of Madhya Pradesh Vs. Jaora Sugar Mills Ltd., and others etc., and State of T.N. and Others Vs. Kothari Sugars and Chemicals Ltd. and Others, . These two judgments have been rendered by Benches composed of two Judges each. One of the judgments has been approved by a decision in S.K.G. Sugar Ltd. Vs. State of Bihar and Others, by a Bench composed of three Judges.
In this view of the matter it would be appropriate to refer these matters to a larger Bench of five Judges. We order accordingly.
A contention is sought to be raised by Mr. Harish N. Salve, learned Senior Advocate that Presidential assent has to be disclosed as per the judgment in Kaiser-I-Hind Pvt. Ltd. and Others Vs. National Textile Corporation (Maharashtra North) Ltd. and Others, . In that regard if appropriate pleadings are filed, the respondents may respond to it.
Issue notice on the application for intervention.
Dasti notice to Respondent 2.
Considering the nature of matters, it would be appropriate to expedite hearing. Liberty to mention for early date of hearing.