Nakul Mahato vs The State Of Jharkhand Through The ...
2023 Latest Caselaw 4302 Jhar

Jharkhand High Court

Nakul Mahato vs The State Of Jharkhand Through The ... on 28 November, 2023

Author: Ambuj Nath

Bench: Ambuj Nath

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 First Appeal No. 172 of 2013

             Nakul Mahato                            ---        ---    Appellant
                                              Versus
              1. The State of Jharkhand through the Deputy Commissioner, Dhanbad
              2. M/s Bharat Coking Coal Limited, Dhanbad---     ---    Respondents
                                                    ---

CORAM: Hon'ble Mr. Justice Ambuj Nath

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For the Appellant: Mr. Sachi Nandan Das, Advocate For the Resp.-BCCL: Mr. Anoop Kr. Mehta, Advocate

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24 / 28.11.2023 Heard Mr. S.N. Das, learned counsel for the appellant and Mr. Anoop Kumar Mehta, learned counsel for the Respondent BCCL.

Judgment is reserved.

(Ambuj Nath, J)

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