Urmila Bauri vs M/S Bharat Coking Coal Ltd. & Ors
2021 Latest Caselaw 1728 Jhar

      IN THE       HIGH       COURT OF JHARKHAND                        AT    RANCHI
                              W.P.(S) No. 2986 of 2020

      Urmila Bauri                                      ....    ...        Petitioner
                                   Versus
      M/s Bharat Coking Coal Ltd. & Ors.      .... ...       Respondents
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CORAM : HON'BLE MR. JUSTICE Dr. S.N. PATHAK (Through: Video Conferencing)

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For the Petitioner : Mr. Sanjay Prasad, Advocate For the Respondents : Mr. A.K. Mehta, Advocate

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04/ 08.04.2021 Mr. Sanjay Prasad, learned counsel for the petitioner assails the impugned judgment, which is at Annexure-4 dated 13.5.2019 and argues that the same is not tenable in the eyes of law in view of the plethora of judgments of this Court as well as the Apex Court.

Mr. A.K. Mehta, learned counsel representing the Bharat Coking Coal Limited submits that the copy of the writ petition is not available with him and such direction be given to hand over the copy of the writ petition.

Mr. Sanjay Prasad, learned counsel is directed to hand over the copy of the writ petition to Mr. A.K. Mehta, learned counsel for the respondent-BCCL and thereafter, counter affidavit shall be filed within a period of four weeks.

Put up this case thereafter.

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

R.Kr.