Vinod Kumar vs Central Coalfields Limited & Ors
2023 Latest Caselaw 4008 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 W.P.(S) No.977 of 2023
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Vinod Kumar .... .... Petitioner Versus

Central Coalfields Limited & Ors.

.... .... Respondents

CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioner : Mr. Kumar Harsh, Advocate : Mr. Suraj Kishore Prasad, Advocate : Mr. Surya Prakash, Advocate For the Respondents : Mrs. Debolina Sen, Advocate

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04/Dated: 16.10.2023

Learned counsel appearing for the petitioner has submitted

that the impugned order dated 09.12.2022 is not sustainable in the

light of the judgment passed by the Division Bench of this Court in

L.P.A. No.697 of 2019.

Learned counsel appearing for the respondent-CCL has sought

for time to file counter affidavit.

Let counter affidavit be filed on or before the next date of

hearing.

List this matter on 05.12.2023 under the appropriate heading

before the appropriate Bench.

(Sujit Narayan Prasad, J.)

Rohit/-