Citation : 2023 Latest Caselaw 3177 Jhar
Judgement Date : 25 August, 2023
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Letters Patent Appellate Jurisdiction)
LPA No. 186 of 2016
M/s GPT Infraprojects Limited and Anr. ......Appellants
Versus
State of Jharkhand and Others ...... Respondents
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CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
For the Appellants : Mr. Reetobroto Kumar Mitra, Advocate Mr. Debangshu Dinda, Advocate Mr. Shadab Eqbal, Advocate Mr. Haroon Rasheed, Advocate For the State : Mr. Abhinay Kumar, AC to G.A. I For the Respondent nos.3 : Mr. Arnab Chakraborty, Advocate Ms. Khushboo Kataruka, Advocate Mr. Shubham Kataruka, Advocate Md. Aslam, Advocate
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Order No. 45/ Dated: 25th August 2023
Records have been received from the Facilitation Council at Ranchi.
The learned counsels appearing for the parties have suggested that they would be preparing a common convenience compilation of necessary documents and produce a separate compilation of judgments, if any.
Mr. Shadab Eqbal, the learned assisting counsel undertakes to produce two translated copy of the documents which are in vernacular language.
Post this matter on 21st September 2023.
(Shree Chandrashekhar, J.)
(Anubha Rawat Choudhary, J.)
Tanuj/
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