M/S Bharat Coking Coal Limited vs The State Of Jharkhand
2021 Latest Caselaw 3692 Jhar

                IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 101 of 2008

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1.M/s Bharat Coking Coal Limited, through Sri K.K. Tewary @ Kamla Kant Tewary, son of late Vijai Narain Tewary, Company Secretary, Koyla Bhawan, Koyla Nagar, PO Koyla Nagar, PS Saraidhela, District Dhanbad

2.A.K.Gupta @ Anup Krishna Gupta, son of late K.P. Gupta, Director (Personnel), M/s Bharat Coking Coal Limited, Koyla Bhawan, PO, PS Saraidhela, Koyla Nagar, District Dhanbad

3.Shri V.P.Gupta @ Vishwanath Prasad Gupta, son of Jugal Kishore Gupta, General Manager (P), M/s Bharat Coking Coal Limited, Koyla Bhawan, PO, PS Saraidhela, Koyla Nagar, District Dhanbad

4.Shri M.Jha, son of late Balram Jha, General Manager, Bharat Coking Coal Limited, Area No.III, PO+PS Sonardih, District Dhanbad..... Petitioners

-- Versus --

1.The State of Jharkhand

2.Labour Enforcement Officer(Central), Baghmara at Mohuda, PO -PS Mohuda, District Dhanbad ...... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners :- Mr. Anoop Kumar Mehta, Advocate For the State :- Mrs. Ruby Pandey, APP

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12/29.09.2021 This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

Mr. Anoop Kumar Mehta, the learned counsel appearing on behalf of the petitioners submits that Hon'ble Supreme Court has already quashed the criminal proceeding against the B.C.C.L on the ground that the award substantially stands satisfied in Special Leave to Appeal (Crl.) No.3546 of 2008 by judgment dated 28.11.2016. He submits that in view of the order of Hon'ble Supreme Court which has been brought on record by way of filing supplementary affidavit, there is nothing survive to decide in this petition.

In view of the order of the Hon'ble Supreme Court, there is no need of passing any order in this case as it has become infructuous.

Disposed of as infructuous.

( Sanjay Kumar Dwivedi, J) SI/