Central Coalfields Ltd vs Shyamlal Mahto & Others
2022 Latest Caselaw 1508 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            F.A. No.146 of 2008
                                   ------

Central Coalfields Ltd. .... .... .... Appellant Versus Shyamlal Mahto & Others .... .... .... Respondents

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Appellant : Mr. Amit Kumar Das, Advocate For the Respondents :

Oral Order 22/ Dated : 12.04.2022

In view of the fact that F.A. No.144 of 2008, F.A. No.145 of 2008 and F.A. No.147 of 2008 all arise out of the common judgment dated 22.04.2008 passed in L.R. Case No.95 of 1993 to 99 of 1993 respectively, have been disposed by a co-ordinate Bench of this Court vide order dated 24.10.2019, therefore, the instant appeal should also be heard and disposed of by the same Bench in order to avoid any inconsistency in the orders.

Under the circumstances, the matter may be placed before Hon'ble the Chief Justice for assignment of this appeal before appropriate Bench.

(Gautam Kumar Choudhary, J.) Anit