Kartik Mahto vs Central Coalfields Ltd. & Ors
2021 Latest Caselaw 1647 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 W.P.(S). No. 6122 of 2019
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Kartik Mahto ............ Petitioner.

Versus Central Coalfields Ltd. & Ors. .......... Respondents.

CORAM: HON'BLE MR. JUSTICE DR. S. N. PATHAK (Through: Video Conferencing)

For the Petitioner : Mr. Kumar Harsh, Advocate For the Respondents : Mr. Rajesh Lala, Advocate

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6/ 06.04.2021 It has been submitted by Mr. Kumar Harsh, learned counsel appearing for the petitioner that the case in hand is squarely covered by the Judgment of this Court in the case of "Shazad Alam Vs. C.C.L", which has been affirmed up to the Hon'ble Apex Court.

However, Mr. Rajesh Lala, learned counsel appearing for the C.C.L prays for some time to go through the Judgment and orders of the Court.

Put up this case on 22nd April, 2021 for 'Final Disposal'.

(Dr. S.N. Pathak, J.)

B.S/-