M/S. Central Coalfields Limited vs Deputy Commissioner
2024 Latest Caselaw 888 Jhar

Jharkhand High Court

M/S. Central Coalfields Limited vs Deputy Commissioner on 29 January, 2024

Author: Subhash Chand

Bench: Subhash Chand

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     FA No.58 of 2019
        M/s. Central Coalfields Limited                      ..... ... Appellant
                                   Versus
        Deputy Commissioner, Ramgrah & another              .... .... Respondents
                                       With
                                     C.O. No.12 of 2021
        Nabi Miyan                                           ..... ... Appellant
                                   Versus
        C.M.D. (Land & Revenue) M/s. Central Coalfields Limited & Anr.
                                                           .... .... Respondents
                                       --------

CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Appellant-CCL : Mr. Amit Kr. Das, Advocate Mr. Sahay Gaurav Piyush, Advocate For the Cross-objector : Mr. Swami Dayanand, Advocate Mr. Suraj Kumar, Advocate For the Respondent-State : Mr. Vishnu P. Pathak, AC to SC-V

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07/29.01.2024 Mr. Sahay Gaurav Piyush, the learned counsel for the appellant-

CCL has submitted that he has been instructed to seek time for filing the interlocutory application in regard to substitution of the legal heirs of respondent no.2. For the same two weeks' time is granted.

2. Learned counsel for the cross-objector has submitted that he could not deposit the deficient court fee and for the same two weeks' time is sought.

3. It transpires from the record that further defect no.1 as indicated by the stamp reporter that the copy of the impugned judgment and decree has not been filed on behalf of the appellant and for the same two weeks' time is granted.

FA No.58 of 2019 with C.O. No.12 of 2021

4. List these cases on 12.02.2024.

(Subhash Chand, J.) RKM