M/S Rungta Mines Limited vs The State Of Jharkhand & Ors
2022 Latest Caselaw 5186 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            W.P.(T) No. 3311 of 2022
                                     With
                            W.P.(T) No. 3528 of 2022

          M/s Rungta Mines Limited                       --- Petitioner (in both cases)
                                              Versus
          The State of Jharkhand & Ors.                   --- Respondents (in both cases)
                                                 ---

CORAM: Hon'ble the Acting Chief Justice Hon'ble Mr. Justice Deepak Roshan

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For the Petitioner : Mr. Sumeet Gadodia, Advocate Mr. Ranjeet Kushwaha, Advocate Mrs. Aakansha Mittal, Advocate Miss Surbhi Agarwal, Advocate For the State : Mr. P.A.S. Pati, G.A.-II

12/21.12.2022 Learned counsel for the petitioner has submitted a compilation of the judgments rendered by the Apex Court and also Circulars and Relaxation Act/Ordinance of the Central Legislature and the State Legislature.

Learned counsel for the respondents submits that the since the same has been supplied only today, he may be allowed time to examine it.

As prayed for, list these cases on 2nd January 2023.

(Aparesh Kumar Singh, A.C.J.)

(Deepak Roshan, J.) Shamim/