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Jharkhand State Electricity ... vs M/S Vikromatic Steels Pvt. Ltd
2021 Latest Caselaw 4667 Jhar

Citation : 2021 Latest Caselaw 4667 Jhar
Judgement Date : 7 December, 2021

Jharkhand High Court
Jharkhand State Electricity ... vs M/S Vikromatic Steels Pvt. Ltd on 7 December, 2021
               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              [Civil Writ Jurisdiction]
                              W.P.(C) No. 6694 of 2010
       Jharkhand State Electricity Board                           .... .. ... Petitioner
                                     Versus
       M/s Vikromatic Steels Pvt. Ltd.                            .. ... ... Respondent
                                      ...........

CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO .........

For the Petitioner : Mr. Mrinal Kanti Roy, Advocate For the respondent : Mr. Dhananjay Kr. Pathak, Advocate ......

07/ 07.12.2021.

Learned counsel for the petitioner has placed an order dated 17.08.2021, passed by the Apex Court in SLP (C) No.27764 of 2016.

Let the same be kept on record.

Learned counsel for the petitioner, Mr. Mrinal Kanti Roy has submitted that against the final judgment and order dated 05.05.2016, passed in LPA No.333 of 2015, passed by this Court, Jharkhand Urja Vikas Nigam Ltd. has preferred SLP (C) No.27764 of 2016 which is pending before the Apex Court as it appears from order dated 17.08.2021 passed by the Apex Court, as such, matter may be listed after disposal of SLP(C) No.27764 of 2016 as the matter is analogous and squarely covered with the matter pending before the Apex Court.

Learned counsel for the respondent, Mr. Dhananjay Kumar Pathak has submitted that writ petition may also be disposed of so as to give an opportunity to appear in SLP (C) No(s).27764 of 2016 pending before the Apex Court.

After hearing, learned counsel for the parties, it appears that respondent even has locus to intervene in SLP by filing an application, but it could not be proper for this Court to decide the matter, once the matter is pending rather it would be proper to await the order to be passed by the Hon'ble Supreme Court.

Let the matter be appeared just after disposal of SLP(C) No.27764 of 2016.

(Kailash Prasad Deo, J.)

R.S.

 
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