Abhijit Das vs Coal India Limited And Ors
2023 Latest Caselaw 2163 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                   W.P.(S) No. 415 of 2022

                  Abhijit Das                                 ...      ...     Petitioner
                                          Versus
                  Coal India Limited and Ors.           ...       ...        Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Ankit Vishal, Advocate For the Respondents : Mr. Rajesh Lala, Advocate

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07/13.06.2023 Learned counsel for the parties are present.

2. Learned counsel for the petitioner has relied upon the following judgments:

                        (i)     (1999) 3 SCC 679 para 22
                        (ii)    (2014) 3 SCC 636 para 13

(iii) 2022 SCC Online MP 2828 para 10

(iv) 2022 SCC Online Raj 70 para 6 to 7

(v) 2016 SCC Online Pat 1801 para 6 and 7

3. Learned counsel for the respondents has submitted that he has to examine the aforesaid judgments.

4. Post this case on 22.06.2023 under the heading for "final disposal".

(Anubha Rawat Choudhary, J.) Saurav/