Priyesh Coke Industries vs Coal India Ltd. & Others
2022 Latest Caselaw 2004 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        (Civil Review Jurisdiction)
                      Civil Review No. 71 of 2002
                           ........

Priyesh Coke Industries .... ..... Petitioner Versus Coal India Ltd. & Others .... ..... Opposite Parties

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ............

For the Petitioner : Mr. Deepak Sinha, Advocate For the Opposite Parties : Mr. Anoop Kumar Mehta, Advocate ........

15/13.05.2022.

Learned counsel, Mr. Deepak Sinha on the instruction of learned counsel for the petitioner, Mr. Biren Poddar has submitted, that review petition has been filed on 12.09.2002 to reveiw Judgment / order dated 25.04.2002 passed by Hon'ble Mr. Justice S. J. Mukhopadhaya in W.P.(C) No.526/2002.

Learned counsel for the opposite Parties, Mr. Anoop Kumar Mehta has submitted, that from perusal of the order passed by the Co-ordinate Bench of this Court, it appears that this case was kept pending unnecessarily seeking adjournments by the petitioner and thus after 20 years such review petition is not maintainable.

From perusal of the record, it appears that matter has not been assigned to this Court, as such, this Court has no jurisdiction to review the order passed by Hon'ble Mr. Justice S. J. Mukhopadhaya in W.P.(C) No.526/2002.

Be that as it may, let the matter be placed before Hon'ble The Chief Justice.

(Kailash Prasad Deo, J.) Jay/