Central Coalfields Limited vs Vijay Kumar And Others
2022 Latest Caselaw 260 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      (Letters Patent Appellate Jurisdiction)

                           L.P.A. No. 426 of 2018

Central Coalfields Limited                                         ......Appellant
                                   Versus
Vijay Kumar and others                                            ... Respondents

                                   ---------------

(Through V.C.)

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

For the Appellant : Mr. Amit Kumar Das, Advocate For the Respondents : Mr. Manoj Tandon, Advocate Ms. Neha Bhardwaj, Advocate

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rd Order No.07/ Dated: 03 February 2022 The judgment under challenge is authored by one of us (Shree Chandrashekhar, J.).

Registry shall post this matter before another Bench after taking necessary permission from Hon'ble the Chief Justice, High Court of Jharkhand.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.)

RKM