Debabrata Kundu vs The Chairman
2022 Latest Caselaw 3349 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 W.P.(S) No. 1569 of 2013

                 Debabrata Kundu                               ...      ...     Petitioner
                                         Versus
                 The Chairman, Coal India Limited, Coal Bhawan and Ors.
                                                     ...      ...       Respondents
                                         ---

CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

For the Petitioner : Mrs. Aanya, Advocate For the Resp. - CCL : Mrs. Swati Shalini, Advocate

---

10/23.08.2022 Learned counsels for the parties are present.

2. In spite of order dated 07.06.2022, the rejoinder to the counter- affidavit has not been filed. The rejoinder, if any, should be filed by 07.09.2022, failing which no further time will be granted and the case will be taken up on the basis of materials available on record.

3. Post this case under the heading for 'Final Disposal' on 12.09.2022.

4. The parties may file their list of dates, synopsis of argument and the judgments on which they seek to rely upon latest by 09.09.2022.

(Anubha Rawat Choudhary, J.) Saurav