Food Corporation Of India vs Uma Kant Jha
2022 Latest Caselaw 3956 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   W.P.(L) No.4468 of 2017
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Food Corporation of India .... Petitioner Versus Uma Kant Jha, Ex-Manager (Depot), S/o Late Janardan Jha .... Respondent ....

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

For the Petitioner : Mr. Nipun Bakshi, Adv. For the Respondent : Mr. Manoj Tondon, Adv.

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07/26.09.2022 Objection has been raised by the learned counsel for the respondent referring to the judgment reported in 1983 (4) SCC 293 in the case of D.P. Maheshwari vrs. Delhi Administration & Ors. to the effect that the writ should not be entertained against the impugned order as because the same can be challenged while challenging the final award.

In view of submission of learned counsel for the respondent and the judgment referred, learned counsel for the petitioner seeks adjournment for taking instruction.

As prayed for, put up this case after Diwali Holidays.

(Rajesh Kumar, J.) Shahid/