M/S Ramkrishna Forging Limited vs Jharkhand State Electricity ...
2022 Latest Caselaw 385 Jhar

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 IN THE HIGH COURT OF JHARKHAND AT RANCHI
           W.P. (C) No. 2652 of 2013
                      With
                    I.A. No. 667 of 2022
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M/s Ramkrishna Forging Limited, a company incorporated under the provisions of Companies Act 1956 having its factory at Industrial Area, Adityapur, Town-Jamshedpur through its Chairman, Shri Mahabir Prasad Jalan, son of Late Kishan Gopal Jalan, resident of 28/19, Circuit House Area, Road No. 3, P.O. & P.S. - Bistupur, Town - Jamshedpur, District - East Singhbhum .... ... Petitioner Versus

1.Jharkhand State Electricity Board, having its office at Engineers Bhawan, Dhurwa, Ranchi through its Chairman

2.General Manager-cum-Chief Engineer, Singhbum Area Electricity Board having its office at Cooperative Bank Building, Bistupur, Town - Jamshedpur.

3.Electrical Superintending Engineer, Electric Supply Circle, Adityapur, Jamshedpur.

                   ....   ....    ...               Respondents
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioner        : Mr. M.S. Mittal, Sr. Advocate
For the Respondent        : None
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Order No. 12/Dated 10th February, 2022

The matter has been heard through video

conferencing.

I.A. No. 667 of 2022

The instant Interlocutory Application has been filed

for withdrawal of the writ petition in the light of judgment

rendered by Hon'ble Apex Court in Civil Appeal No. 6145 of

2010 dated 30.04.2021.

Mr. M.S. Mittal, learned senior counsel for the

petitioner, on instruction, submits that he may be

permitted to withdraw the writ petition.

None appears for the respondents.

Considering the reason assigned in the

Interlocutory Application and submission advanced by

learned senior counsel for the petitioner, Interlocutory

Application being I.A. No. 667 of 2022, stands allowed.

Consequently, writ petition is dismissed as

withdrawn.

(Sujit Narayan Prasad, J.) Alankar/-