M/S Tata Steel Limited vs State Of Jharkhand And Others
2023 Latest Caselaw 1117 Jhar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
               (Letters Patent Appellate Jurisdiction)

                                   LPA No. 227 of 2012
                                        with
                                   LPA No. 236 of 2012
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M/s Tata Steel Limited ... ... Appellant [In both cases] Versus State of Jharkhand and others ... ... Respondents [In both cases]

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CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellant(s) : Mr. G.M.Mishra, Advocate For the Resp. UTC : Mrs. Shilpi Sandil Gadodia, Advocate (For the respondent No.7 in LPA No. 227 of 2012 & respondent No.10 in LPA No. 236 of 2012) For the Resp. State : Ms. Omiya Anusha, AC to AAG-IA

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th Order No. 45/ Dated: 14 March 2023 The judgment is pronounced in the open Court. LPA No. 227 of 2012 and LPA No. 236 of 2012 are dismissed. The signed judgment shall be kept in the original files.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) SB/Nibha