M/S. K.Y.S. Manufacturers And ... vs Jharkhand Bijli Vitran Nigam Limited ...
2023 Latest Caselaw 4357 Jhar

Jharkhand High Court

M/S. K.Y.S. Manufacturers And ... vs Jharkhand Bijli Vitran Nigam Limited ... on 1 December, 2023

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              W.P.(C) No. 3887 of 2020

                   M/s. K.Y.S. Manufacturers And Exporters(P) Ltd.
                                                             ...     ...  Petitioner
                                            Versus
                   Jharkhand Bijli Vitran Nigam Limited and Ors.
                                                       ...         ...   Respondents
                                             With
                                  W.P.(C) No. 1837 of 2008

                 Jharkhand State Electricity Board             ...    ...      Petitioner
                                           Versus
                 M/s K.Y.S. Manufacturers & Exporters (P) Ltd.
                                                        ...        ...       Respondent
                                           ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. S.L. Agarwal, Advocate [in W.P.(C) No. 3887 of 2020] For the JUVNL : Mr. Rakesh Ranjan, Advocate [ in W.P.(C) No. 1837 of 2008] Mr. Ashok Kumar Yadav, Sr. SC, JUVNL [in W.P.(C) No. 3887 of 2020]

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14/01.12.2023 Learned counsel for the petitioner has submitted that though an affidavit has been filed under the order dated 13th October 2023, the same is not in terms of the said order.

2. Upon this, learned counsel for the respondents in W.P.(C) No. 3887 of 2020 has submitted that within a period of two weeks, he shall file the required affidavit in terms of the order dated 13 th October 2023.

3. Let the required supplementary counter affidavit be filed on behalf of the respondents and in case the required affidavit is not filed in terms of the order dated 13th October 2023, no further time will be granted and the case will be decided based on the pleadings and materials available on record.

4. Post these matters on 12th January 2024 under the heading "Final Disposal".

5. Parties are to file their respective written submissions, list of dates, and the judgments on which they seek to rely upon.

(Anubha Rawat Choudhary, J.) Pankaj