The Management Of Tata ... vs Sumitra Devi & Ors
2021 Latest Caselaw 1486 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                        W.P (L) No. 4845 of 2008
                The Management of Tata Engineering & Locomotive Company Ltd. Jamshedpur
                                                            .... .... Petitioner (s).
                                              Versus
                Sumitra Devi & Ors.                                .... .... Respondent(s)
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN. THROUGH : VIDEO CONFERENCING

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FOR THE PETITIONER(S) : Mr. V.P Singh, Sr. Advocate Mr. Amit Das, Advocate Ms. Rashmi Kumari, Advocate FOR THE RESPONDENT(S) : Ms. Amrita Sinha, Advocate

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21/23.03.2021 This case has been admitted. This is a case of labour dispute where several documents have to be seen, analysed and on the basis of those documents, this case has to be adjudicated.

Mr. V.P Singh, learned senior counsel submits that this case be listed in physical hearing so that several judgments and documents including LCR has to be referred to, as LCR has already called for in this case.

Considering the aforesaid submission, this Court also feels that it is not possible to hear this case virtually in view of the voluminous documents which are to be referred to.

List this case immediately in the week when the Court will start functioning physically.

(ANANDA SEN , J) anjali/