M/S Electrosteel Steels Limited ... vs The State Of Jharkhand
2023 Latest Caselaw 466 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cont. Case (Civil) No. 497 of 2020
        M/s Electrosteel Steels Limited having its registered office
        at Kanke, Ranchi and its principal place of business at Bokaro
        through its Chief Executive Officer Pankaj Malhan R/o Jamshedpur
                                                                       --- --- Petitioner
                                          Versus
        1.The State of Jharkhand
        2.M/s Indian Oil Corporation Ltd., Dhanbad
        3.The Managing Director, M/s Indian Oil Corporation Ltd., Dhanbad
        4.Chief Divisional Institutional Business Manager, M/s Indian Oil
          Corporation, Dhanbad                                --- --- Opposite Parties

                                           .......

CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioner : M/s Biren Poddar, Sr. Adv., Rakhi Sharma, Adv. For the O.P.s : Mr. Gaurav Raj, A.C to A.A.G.-II : Mr. Krishna Murari, Advocate (for IOC)

05/25.01.2023 Instant petition has been filed for initiating a contempt proceeding against the opposite parties for willful disobedience of the judgment and order dated 28.08.2019 passed in W.P.(T) No. 6511 of 2017. However, learned counsel for the petitioner, on instruction, seeks permission to withdraw this petition.

Accordingly, the instant contempt petition is dismissed as withdrawn.

(Aparesh Kumar Singh, A.C.J.)

(Deepak Roshan, J.) A.Mohanty