Their Workmen Being Represented ... vs Employers In Relation To The ...
2023 Latest Caselaw 3175 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                (Letters Patent Appellate Jurisdiction)
                      L.P.A. No. 588 of 2016

Their Workmen being represented by Shri Keshav Singh Yadav, Area Secretary,
Bihar Colliery Kamgar Union, Bokaro                          ......Appellant
                              Versus
Employers in relation to the Management of Captive Power Plant of M/s Central
Coalfields Ltd., Bokaro                                      ....Respondent
                               ---------------

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

For the Appellant : Ms. Rukmini Kumari, Advocate For the Respondent : Mr. Anoop Kumar Mehta, Advocate

---------------

Order No. 14 / Dated: 25th August 2023 Ms. Rukmini Kumari, the learned vice-counsel makes a request for accommodation by one week.

Post this matter on 15th September 2023 under the heading "Final Disposal".

The learned counsels appearing for the parties undertake that two days prior to the next date of hearing they shall be filing short synopsis and written submissions and produce the judgments, if any, they intend to rely upon.

(Shree Chandrashekhar, J.)

(Anubha Rawat Choudhary, J.) R.K.