7/05.01.2021 Mr. Sudarshan ... vs Let The
2021 Latest Caselaw 44 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                                W.P.(C). No. 7020 of 2006
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing)

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07/05.01.2021 Mr. Sudarshan Srivastava, learned counsel appearing for the petitioner assisted by Mr. M.B. Lal very humbly submits that the matter relates to royalty on the basis of Lease Deed. The issue has to be decided in view of celebrated Judgment of Oil and Natural Gas Corporation. Learned counsel further argues that for the ends of justice it would be proper to get a report about the material in question from the National Metallurgical Laboratory, Jamshedpur or Council for Scientific and Industrial Research (CSIR) or Bhabha Atomic Research Centre (BARC), Mumbai.

Let the respondents - State file its specific reply on the aforesaid contention of learned counsel for the petitioner.

Put up this case after four weeks in order to enable the respondents to file counter affidavit.

In the meantime, interim order dated 07.12.2006 shall remain in force.

(Dr. S.N. Pathak, J.) RC/Punit/-