Central Coalfields Limited vs (A) Md. Mumtaz Ansari
2023 Latest Caselaw 4034 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    First Appeal No. 152 of 2007

              Central Coalfields Limited, Ranchi      ---      ---     Petitioner
                                              Versus
              1 (a) Md. Mumtaz Ansari
                 (b) Nuresha Khatoon
                 (c) Rabiya Khatoon
              2 Md. Muslim
              3 (a) Sajda Jabi
                 (b) Saqlen Raja
              4. Md. Quresh
              5. Md. Sarfuddin
              6. Deputy Commissioner, Hazaribagh ---           ---    Respondents
                                                     ---

CORAM: Hon'ble Mr. Justice Ambuj Nath

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For the Petitioner: Mr. Vikash Kumar, Advocate For the Resp.-State: Mr. Nawal Kishor Pandey, A.C to S.C (L&C)-1

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23 / 17.10.2023 Office has pointed out that name of the Respondent No. 6-Deputy Commissioner, Hazaribagh is missing in the party position in the judgment dated 10.07.2023.

It appears that due to inadvertence, in the judgment dated 10.07.2023, name of the Respondent No. 6-Deputy Commissioner, Hazaribagh could not be mentioned.

Accordingly, the judgment dated 10.07.2023 is modified to the extent that name of the Deputy Commissioner, Hazaribagh shall be shown as Respondent No. 6 in the party position of the judgement dated 10.07.2023.

The order dated 10.07.2023 shall be read along with the order passed today.

(Ambuj Nath, J)

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