Helu Nag vs M/S Bharat Coking Coal Limited & ...
2021 Latest Caselaw 333 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       W.P. (S) No.1672 of 2020
                                   ------

           Helu Nag                            .... .... ....   Petitioner
                                        Versus
           M/s Bharat Coking Coal Limited & Others
                                               .... .... .... Respondents

          CORAM       : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

           For the Petitioner      : Mr. Abhay Kumar Mishra, Advocate

For the Respondent-BCCL : Mr. Amit Kumar Sinha, Advocate

------

06/21.01.2021 Heard Mr. Abhay Kumar Mishra, learned counsel for the petitioner and Mr. Amit Kumar Sinha, learned counsel for the respondent-BCCL.

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. Abhay Kumar Mishra, learned counsel for the petitioner submits that the case of the petitioner is fully covered in view of the judgment delivered by Division Bench of this Court in L.P.A. No.617 of 2017.

Mr. Amit Kumar Sinha, learned counsel for the respondent-BCCL submits that the said order has been challenged by the respondent-BCCL before the Hon'ble Supreme Court and the judgment is still awaited.

In view of submission of learned counsel for the BCCL, the matter is adjourned for three months to apprise the Court about the fate of S.L.P.

Let this matter appear in 1st week of May, 2021.

(Sanjay Kumar Dwivedi, J.)

Anit