Vijay Kumar Mitra vs Chief Managing Director
2021 Latest Caselaw 144 Jhar

              IN THE HIGH COURT OF JHARKHAND, RANCHI
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W.P.(S) No. 5319 of 2018

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Vijay Kumar Mitra ..... Petitioner

-- Versus --

Chief Managing Director, Jharkhand Urja Vikas Nigam Limited and Others ...... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mrs. Nitu Sinha, Advocate For Resp.-JUVNL :- Mr. Manoj Kumar, Advocate

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8/11.01.2021 Heard Mrs. Nitu Sinha, the learned counsel for the petitioner

and Mr. Manoj Kumar, the learned counsel for the respondent JUVNL.

This writ petition has been heard through Video

Conferencing in view of the guidelines of the High Court taking into

account the situation arising due to COVID-19 pandemic.

Mr. Manoj Kumar, the learned counsel relied in the case of

'State of Karnataka and Others v. N. Ganguraj' in Civil Appeal No.8071 of

2014.

Mrs. Nitu Sinha, the learned counsel for the petitioner

submits that this matter may be taken up after sometime to enable her

to go through the judgment relied by Mr. Manoj Kumar, the learned

counsel for the respondent-JUVNL.

Mr. Manoj Kumar, the learned counsel submits that he will

supply the said judgment to the learned counsel appearing for the

petitioner on her e.mail by tomorrow.

Post on 09.02.2021.

( Sanjay Kumar Dwivedi, J) SI/