M/S Shailja Enterprises vs The Bokaro Steel Limited And ...
2023 Latest Caselaw 1579 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                       W.P. (C) No. 5344 of 2022

                    M/s Shailja Enterprises                       ...      ...      Petitioner
                                         Versus
                 The Bokaro Steel Limited and others ...        ...      Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Krishna Murari, Advocate For the Respondet-5 : A.C. to Mr. Pandey Neeraj Rai, Advocate For the Resp. 1-4 : Mr. Shresth Gautam, Advocate

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11/12.04.2023 Counsel for the parties are present.

2. Counsel for the respondents seeks adjournment on the ground that arguing counsel Mr. Pandey Neeraj Rai is not available today to argue this case.

3. Post this case on 18.04.2023 in the supplementary cause list under the heading for Final Disposal to be taken up at 2.15 p.m. as first case.

4. Parties are also directed to prepare short synopsis of case, list of dates and the judgment which they seek to rely upon latest by 17.04.2023.

(Anubha Rawat Choudhary, J.) Binit