P & M Infrastructure Limited vs The State Of Jharkhand & Others
2024 Latest Caselaw 4862 Jhar

Jharkhand High Court

P & M Infrastructure Limited vs The State Of Jharkhand & Others on 3 May, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                W.P.(C). No. 1348 of 2017

        P & M Infrastructure Limited                           ...      ...   Petitioner
                                            Versus
        The State of Jharkhand & Others.                       ...      ...   Respondents

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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Sumeet Gadodia, Advocate : Ms. Shilpi Sandil Gadodia, Advocate : Mr. Nillohit Choubey, Advocate : Mr. Prakhar Harit, Advocate : Ms. Shruti Shekhar, Advocate : Mr. K. Hari, Advocate For the Respondents : Mr. G.M. Mishra, Advocate

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rd 05/03 May2024

1. Learned counsel for the parties are present.

2. During the course of hearing, it transpired that certain orders passed in connection with Tata Lease and Sub-leases executed by Tata Steel Limited are required to be place for consideration in the present case.

3. Respondent no. 1 is directed to file a supplementary counter affidavit in this case bringing on record various orders passed by this Court or by Hon'ble Supreme Court relating to Tata Lease and Sub-lease which may be relevant for the purposes of the present case.

4. Affidavit should clearly indicate as to why similar relief as has been given in W.P.(C) No. 529 of 2019 with W.P.(C) No. 2697 of 2019 be not extended to the petitioner. This Court is informed that the said judgment has attained finality.

5. Let an affidavit be filed by 10th June 2024.

6. Post this case on 14th June 2024.

(Anubha Rawat Choudhary, J.) Aditi