M/S. Orange Business Services ... vs Central Coalfield Limited And Ors
2023 Latest Caselaw 3379 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    (Letters Patent Appellate Jurisdiction)
                          Commercial Appeal No. 17 of 2022

M/s. Orange Business Services India Technology Pvt. Ltd.
                                                                  ......Appellant
                                          Versus
Central Coalfield Limited and Ors.                             ... Respondents
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CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

For the Appellant : Mr. Devasish Bharuka, Advocate : Mr. Ravi Bharuka, Advocate : Mr. Nitin Kumar Pasari, Advocate : Mrs. Sidhi Jalan, Advocate For the Respondents : Mr. Indrajit Sinha, Advocate : Mr. Ankit Vishal, Advocate

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Order No. 08/ Dated: 05th September 2023

Learned counsel for the appellant has relied on the following judgments:

(i) "Sir Chunilal V. Mehta and sons Ltd. Vs. The Century Spinning and Manufacturing Co. Ltd." reported in 1962 (3) SCR 549

(ii) "Fateh Chand Vs. Balkishan Dass" reported in 1964 (1) SCR 515

(iii) "Maula Bux Vs. Union of India" reported in (1969) 2 SCC 554

(iv) "Kailash Nath Associates Vs. Delhi Development Authority and another" reported in (2015) 4 SCC 136

(v) "Desh Raj and others Vs. Rohtash Singh" reported in (2023) 3 SCC 714

(vi) "Mahanagar Telephone Nigam Ltd. Vs. Finolex Cables Limited" reported in 2017 SCC OnLine Del 10497

2. Learned counsel for the respondents has relied on the following judgment:

(i) "Desh Raj and others Vs. Rohtash Singh" reported in (2023) 3 SCC 714

3. Judgment reserved.

(Shree Chandrashekhar, J.)

(Anubha Rawat Choudhary, J.) Saurav/Pankaj-