Awtar Singh vs The Tata Iron & Steel Company ...
2021 Latest Caselaw 1555 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   (Civil Appellate Jurisdiction)
                       S.A. No. 229 of 2015
                                      ........

Awtar Singh                                   .... ..... Appellant
                             Versus

The Tata Iron & Steel Company Limited & Another .... ..... Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ............

For the Appellant : Mr. Manjul Prasad, Sr. Advocate.

Mr. Jitesh Kumar, Advocate.

For the Respondent No. 1 : Mr. Rohan Kashyap, Advocate. For the Respondent-State : Ms. Kumari Rashmi, A.C. to Mr. Neelam Tiwary, Sr. S.C.-II ........

06/25.03.2021.

Learned counsel, Mr. Rohan Kashyap on the instruction of learned counsel for the respondent no. 1, Mr. P.A.S. Pati, has submitted that this case may be passed over for the day and he has already informed learned counsel for the appellant.

Learned senior counsel, Mr. Manjul Prasad assisted by learned counsel for the appellant, Mr. Jitesh Kumar has submitted that both S.A. No. 179/2015 and S.A. No. 229/2015 may be heard together as common question is involved, which is covered by the judgment passed by the Apex Court in the case of P.T. Sreenarayanan Unni and others Vs. State of Kerala and others reported in AIR 2019 SC 3827 = (2019) 8 SCC 337.

He has further submitted that the said matter is still sub judice before the Supreme Court, as such, this appeal may also be kept pending.

Learned counsel for the appellant has also relied upon the judgment passed by the Apex Court passed in the case of P.T. Munichikkanna Reddy and Others Vs. Revamma and Others reported in AIR 2007 SC 1753 = (2007) 6 SCC 59.

Learned counsel, Ms. Kumari Rashmi, A.C. to Mrs. Neelam Tiwary, Sr.S.C.-II has no objection.

Considering the same, let the appeal be listed after Holi Vacation.

(Kailash Prasad Deo, J.) Sunil/-