Citation : 2021 Latest Caselaw 4175 Jhar
Judgement Date : 3 November, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Writ Jurisdiction)
W.P.(C) No. 5469 of 2015
........
Kohinoor Steel (P) Ltd. .... ..... Petitioner Versus The State of Jharkhand & Ors. .... ..... Respondents
CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ............
For the Petitioner : Mr. Ankit Vishal, Advocate. For the Respondents/State : Mr. Om Prakash Tiwari, G.P.-III ........
09/03.11.2021.
Learned counsel, Mr. Ankit Vishal has submitted that learned arguing counsel for the petitioner, Mr. Indrajit Sinha has some personal difficulties today, as such, this case may be listed after Diwali Holidays.
Learned counsel for the respondents/State, Mr. Om Prakash Tiwari, G.P.-III has submitted that case of the present petitioner is squarely covered by the judgment passed by Hon'ble Division Bench of this Court in L.P.A. No.211/2012.
Considering such submissions, let the matter be listed after Diwali Holidays.
(Kailash Prasad Deo, J.) Jay/-
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