M/S. Alok Coal Agencies Limited vs State Of Jharkhand
2023 Latest Caselaw 2120 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI

                     Arbitration Appeal No. 18 of 2014

              M/s. Alok Coal Agencies Limited   ...  ...  Appellant
                                  Versus
              State of Jharkhand              ...  ...   Respondent
                                  ---

CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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11/19.05.2023

1. Learned counsel for the parties are present.

2. Learned counsel for the parties submit that the case is otherwise ready for final disposal. However, they seek adjournment to file their synopsis of arguments, list of dates and the judgments on which they seek to rely upon.

3. Post this case on 16.06.2023 under the heading for 'Final Disposal.

4. The list of dates, synopsis of arguments and the judgments, on which the learned counsel for the parties seek to rely upon, should be filed by 14.06.2023.

(Anubha Rawat Choudhary, J.) Mukul