M/S Shivam Iron And Steel Company ... vs State Of Jharkhand And Others
2022 Latest Caselaw 345 Jhar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
             (Letters Patent Appellate Jurisdiction)
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C.O. No. 3 of 2011

M/s Shivam Iron and Steel Company Limited ... ... Appellant Versus State of Jharkhand and others ...... Respondents With C.O. No. 4 of 2011 with C.O. No. 5 of 2011 with L.P.A. No. 63 of 2011 with L.P.A. No. 65 of 2011 with L.P.A. No. 102 of 2011 (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 Appellants : Mr. Sumeet Gadodia, Advocate [In CO Nos. 3 of 2011, 4 of 2011 and 5 of 2011] Mr. Ashok Kumar, AAG-IV [In LPA Nos. 63 of 2011, 65 of 2011 and 102 of 2011] For the Respondents : Mr. Sumeet Gadodia, Advocate [In LPA Nos. 63 of 2011, 65 of 2011 and 102 of 2011] Mr. Ashok Kumar, AAG-IV [In CO Nos. 3 of 2011, 4 of 2011 and 5 of 2011]

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th Order No. 18/Dated: 8 February, 2022 We have heard at length Mr. Sumeet Gadodia, the learned counsel appearing in some of these matters particularly the Cross Objections filed by the writ petitioners.

Mr. Ashok Kumar, the learned State counsel is seeking adjournment for filing short synopsis, list of dates and written notes of arguments in all these matters.

Short synopsis and compilation of judgments filed by Mr. Sumeet Gadodia, the learned counsel, are taken on record.

Post these matters under the heading "Final Disposal" on 22nd February 2022, to be taken up as the first case.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Nibha/Madhav