M/S. Bihar Sponge Iron Ltd vs The State Of Jharkhand And Ors
2023 Latest Caselaw 1135 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 C.W.J.C No. 4173 of 2000

                M/s. Bihar Sponge Iron Ltd.                    ...       ...     Petitioner
                                         Versus
                The State of Jharkhand and Ors           ...        ...        Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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                For the Petitioner      : Mr. M.S. Mittal, Sr. Advocate
                                        : Mr. Aditya Khandelwal, Advocate
                For the Respondents     : None
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32/15.03.2023         Learned Senior counsel for the petitioner is present.

2. Nobody appears on behalf of the respondent - State.

3. There are two interlocutory applications which are pending consideration by this Court.

I.A. No.2229 of 2013

4. The learned Senior counsel for the petitioner has referred to order dated 02.05.2013 and also order dated 21.06.2013. He submits that on 21.06.2013, an interim order was also passed in favour of the petitioner, but the amendment petition was not formally allowed. He submits that on earlier occasion also, amendment was allowed and amended writ petition was filed.

5. Considering the aforesaid submission, I.A. No.2229 of 2013 seeking amendment is hereby allowed. The learned counsel for the petitioner is directed to file an amended writ petition incorporating the amendment sought for through I.A. No.2229 of 2013 and also incorporating earlier amendment said to have been allowed by this Court.

6. The learned counsel for the State is at liberty to file a supplementary counter-affidavit by 06.04.2023. I.A. being I.A. No.4609 of 2015

7. Another I.A. being I.A. No.4609 of 2015 has been filed by the State seeking a direction upon the petitioner for payment of arrear bill of the water charges.

8. Nobody is appearing on behalf of the State to press this interlocutory application and therefore, no order need be passed in this interlocutory application today. This interlocutory application will be taken up at the time of final disposal of this case.

C.W.J.C No. 4173 of 2000

9. Considering the nature of dispute involved in this case and the fact that the present case was filed as back as on 01.12.2000, the matter is directed to be posted on 13.04.2023 under the heading for 'Final Disposal'. It will be open to the parties to file their list of dates, synopsis of argument and the judgments on which they seek to rely upon at least two days before the final hearing.

10. Since nobody is appearing on behalf of the respondent - State, let a soft copy of this order be communicated to the office of learned Advocate General for compliance.

(Anubha Rawat Choudhary, J.) Saurav/