Their Workmen Being Represented ... vs Employers In Relation To The ...
2022 Latest Caselaw 3399 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
               (Letters Patent Appellate Jurisdiction)
                         L.P.A. No. 439 of 2016

Their workmen being represented by the President, NCW, Dhanbad
                                                          ...... Appellant
                             Versus
Employers in relation to the management of Godhar Colliery, Dhanbad
                                                       ...... Respondent

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
        HON'BLE MR. JUSTICE RATNAKER BHENGRA

For the Appellant        : Mr. Mahesh Tewari, Advocate
For the Respondent       : Mr. Anoop Kumar Mehta, Advocate
                                 ---------

Order No. 12 /Dated: 25th August 2022

Mr. Mahesh Tewari, the learned counsel appears for the appellant and Mr. Anoop Kumar Mehta, the learned counsel appears for the respondent-BCCL.

Post this matter on 26th September 2022. On the next date of hearing, the learned counsels appearing for the parties shall file short synopsis, list of dates alongwith compilation of judgments, if any.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.)

RKM