Shyam Lal B P vs Employers In Relation To The ...
2022 Latest Caselaw 262 Jhar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       (Letters Patent Appellate Jurisdiction)
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LPA No. 256 of 2018

Shyam Lal B P ... ... Appellant Versus Employers in relation to the Management of Tapin South Colliery of M/s CC Ltd and another ... ... Respondents

(Through V.C.)

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

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For the Appellant : Mrs. Mani Mala Pal, Sr. Advocate Mr. Yogendra Prasad, Advocate For the Respondent-CCL: Mr. Amit Kumar Das, Advocate

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rd Order No. 06/Dated: 3 February, 2022 Mrs. Mani Mala Pal, the learned senior counsel appears for the appellant.

Mr. Amit Kumar Das, the learned counsel represents the respondent-M/s Central Coalfields Limited.

On the request of Mr. Yogendra Prasad, the learned assisting counsel to Mrs. Mani Mala Pal, the learned senior counsel, hearing of this Letters Patent Appeal is adjourned by four weeks.

Post this matter under the heading "Final Disposal" on 30th March 2022, to be taken up as the first case.

In the meantime, the learned counsels appearing for the parties shall file short synopsis, list of dates and notes of written arguments along with copies of the judgments, if any.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Nibha/Madhav