La Opala Rg Ltd. vs The State Of Jharkhand Through The ...
2023 Latest Caselaw 1520 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    W.P.(C) No. 1829 of 2020

     LA OPALA RG Ltd., Madhupur, Deoghar through its Authorized
     Signatory-cum-Executive Commercial namely, Prabhash Kumar,
     Madhupur, Deoghar                    ...    ...   Petitioner
                                Versus
     The State of Jharkhand through the Principal Secretary, Department of
     Labour, Employment, Training and Skill Development, Ranchi & Ors.
                                               ...      ...     Respondents
     CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner : Mr. Sumeet Gadodia, Advocate Mr. Ritesh Kumar Gupta, Advocate For the Respondent Nos.1 to 4 : Mr. Ashish Kr Thakur, AC to AAG-III

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I.A. No. 2532 of 2023 07/06.04.2023 The present interlocutory application has been filed on behalf of the State respondents for grant of eight weeks' more time to file counter affidavit.

It has been stated in the interlocutory application that a judgment rendered by the Hon'ble Supreme Court in the case of "M/s Hindustan Sanitaryware and Industries Ltd. & Ors. Vs. State of Haryana" reported in (2019) 15 SCC 774 has an impact on the issue raised in the present writ petition. In view of the said judgment of the Hon'ble Supreme Court, the State respondents have decided to propose before the Advisory Board and the Sub-Committee for taking final decision with respect to withdrawal of Column-5 of the notification as contained in memo no. 1881 dated 24.10.2019 (Annexure-1 to the writ petition). Since the process of withdrawal of part of the said notification involves various steps including approval from the Departmental Minister, eight weeks' more time with effect from 13.03.2023 i.e., the date of filing of the present interlocutory application may be granted to the respondents for filing the counter affidavit.

Having heard learned counsel for the parties and for the reasons stated in the present interlocutory application, the respondents are granted eight weeks' more time with effect from 13.03.2023 to file counter affidavit.

It is made clear that the said counter affidavit shall be filed by the State Government sworn by the officer not below the rank of the Deputy Secretary.

The present interlocutory application stands disposed of.

W.P.(C) No. 1829 of 2020 Put up this case under the heading "For Orders" on 15.05.2023.

(Rajesh Shankar, J.) Manish