Citation : 2024 Latest Caselaw 4908 Jhar
Judgement Date : 6 May, 2024
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (C) No. 1581 of 2010
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Hindustan Copper Ltd., Jamshedpur .... .... .... Petitioner Versus State of Jharkhand & Others .... .... .... Respondents With W. P. (C) No. 1915 of 2005 With W. P. (C) No. 3427 of 2011 With W. P. (C) No. 4544 of 2011 With W. P. (C) No. 733 of 2012 With W. P. (C) No. 1193 of 2012 With W. P. (C) No. 7439 of 2012 With W. P. (C) No. 2330 of 2017
CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY
For the Petitioner : Mr. Jitendra Singh, Sr. Advocate Mr. G.M. Mishra, Advocate Mr. Indrajit Sinha, Advocate Mr. Ajay Kumar Sah, Advocate Mr. Amit Kr. Das, Advocate Mr. Sahay Gaurav Piyush, Advocate Ms. Suchitra Pandey, Advocate Mr. Saket Upadhyay, Advocates Ms. Sweta Rani, Advocate Mr. Yash Singh, Advocate Mr. Sankalp Goswami, Advocate Mr. Ishan Singh, Advocate For the State : Mr. Rajiv Ranjan, Advocate General Ms. Aparajita Chatterjee, AC to AG Ms. Komal Tiwary, AC to AG Mr. Ashutosh Anand, AAG-III Mr. Sahbaj Akhtar, AC to AAG-III Ms. Shilpi, AC to SC (Mines)-II Mr. Prashant Kumar Rai, AC to SC (L&C)-I
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Order No.19 / Dated :06.05.2024 Judgment reserved.
Parties will be at liberty to file their written notes of argument which will be shared by each of them within two weeks of the order.
(Gautam Kumar Choudhary, J.) Anit
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