Citation : 2021 Latest Caselaw 1658 Chatt
Judgement Date : 9 August, 2021
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
ARBA No.56 of 2021
1. South Eastern Coalfields Limited Seepat Road, Bilaspur (CG), Through The
Chairman Cum Managing Director, SECL , Seepat Road, Bilaspur
Chhattisgarh.
2. The General Manager Kusmunda Area, PO Kusmunda, District Korba
Chhattisgarh.
3. The Staff Officer (Mining) SECL, Kusmunda Area, Po Kusmunda, District
Korba Chhattisgarh ---- Appellants
Versus
M/s Sri Balaji Metals And Minerals Pvt. Ltd. Through Raghav Lakhotia,
Director 23-A, Netaji Subhas Road, 3rd Floor, Kolkata West Bangal
---- Respondent
For Appellants : Shri Kishore Bhaduri Senior Advocate with Shri Vivek Chopda, Advocate For Respondent : Shri Ankit Pandey, Advocate
DB : Hon'ble Shri Justice Manindra Mohan Shrivastava
Hon'ble Smt. Justice Vimla Singh Kapoor
Order On Board
09/08/2021
Heard.
1. Faced with the objection with regard to maintainability of the appeal, in view of the judgment of the Hon'ble Supreme Court in the case of BGS SGS SOMA JV. V. NHPC, 2020(4) SCC 234, learned counsel for the appellants seeks to withdraw this appeal with liberty to challenge the impugned order in appropriate Forum as is available to him under the law.
2. In view of the above submission, this appeal is dismissed as withdrawn with liberty to approach the appropriate Forum available to the appellant under the law.
3. Certified copy of the impugned order, if any filed, may be returned to learned counsel for the appellant after retaining photocopy of the same.
Sd/- Sd/-
(Manindra Mohan Shrivastava) (Vimla Singh Kapoor)
Judge Judge
Rekha
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