Sudhir Kumar vs Shri T.B. Singh
2021 Latest Caselaw 4306 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    Cont. Case (Civil) No. 543 of 2007
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             Sudhir Kumar                                   ---    ---   Petitioner
                                                Versus

Shri T.B. Singh, Chairman, National Institute of Foundry & Forge Technology, New Delhi & others --- --- Opp. Parties

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CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Through: Video Conferencing

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For the Petitioner: None For the Opp. Party: None

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05 / 20.11.2021 It appears that Letters Patent Appeal bearing no. 522/2006 was preferred by the Opposite party herein and another Letters Patent Appeal No. 483/2006 was preferred by one of the writ petitioner Chandan Kumar against the judgment under offence. It further appears that no one is appearing for the petitioner today since, the learned counsel representing him has been elevated to the Bench. For the opposite party also, no one appears as perhaps the erstwhile Assistant Solicitor General of India representing the opposite party nos. 1 to 4 is no longer representing the Union of India. It appears from the office note that the both the LPAs have been dismissed on 01.05.2014.

Let the name of Mr. Rajiv Sinha, learned ASGI appear in the cause list henceforth for the Union of India. Learned ASGI shall seek instruction as to whether order has been complied or not. Let copy of this order be served upon the learned ASGI.

Matter be listed after three weeks.

(Aparesh Kumar Singh, J) Ranjeet/