Adhunik Power & Natural Resources ... vs Adityapur Industrial Area Development ...
2024 Latest Caselaw 10432 Jhar

Jharkhand High Court

Adhunik Power & Natural Resources ... vs Adityapur Industrial Area Development ... on 14 November, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

               IN THE HIGH COURT OF JHARKHAND AT RANCHI

                              W.P.(C) No. 863 of 2011

               Adhunik Power & Natural Resources Limited... ...          Petitioner
                                        Versus
               Adityapur Industrial Area Development Authority and Ors.
                                                   ...       ...       Respondents
                                        With
                              W.P.(C) No. 894 of 2011

               Asset Reconstruction Company (India) Ltd ...  ...  Petitioner
                                        Versus
               State of Jharkhand and Ors.
                                                   ...     ...   Respondents
                                        With
                              W.P.(C) No. 1249 of 2011

               BMW Industries Limited                    ...     ...     Petitioner
                                        Versus
               State of Jharkhand and Ors.
                                                   ...       ...       Respondents
                                      With
                             W.P.(C) No. 1492 of 2011

               Anjania Consultancy Pvt. Ltd.,            ...     ...     Petitioner
                                        Versus
               State of Jharkhand and Ors.
                                                   ...       ...       Respondents
                                      ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner(s) : Mr. Ajit Kumar, Senior Advocate : Mr. Rajiv Singh, Advocate : Mr. Kushal Kumar, Advocate : Mr. Sameer Saurabh, Advocate : Mrs. Prerna Jhunjhunwala, Advocate For the AIADA : Mr. V.P. Singh, Sr. Advocate : Mr. RCP Sah, Advocate : Mr. C.A. Bardhan, Advocate For the Respondents : Mr. A.K. Das, Advocate For the State : Mr. Anil Kumar Singh, AC to GP I

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22/14.11.2024 The learned counsels for the parties are present.

2. The learned counsel for the respondents has submitted that some of the affidavits filed in one or the other cases have not been served upon them.

3. The learned counsels for the petitioners are directed to prepare paper book with continuous page numbering and serve copies on the other parties involved in the present cases.

4. The learned counsels for the parties are also directed to prepare a list of dates with reference to the documents/pleadings in the present cases and also file judgments, provisions of law which they seek to rely upon.

5. However, during the course of hearing, it is not clear as to the mode and the manner, in which, the property has come in the name of the petitioner-Adhunik Power limited. The answer to which would surely lie with the Asset Reconstruction Company. The Asset Reconstruction Company, who has filed writ petition being W.P.(C) No.894 of 2011 is directed to file a supplementary affidavit with copy to all the counsels appearing in other records also as it has made to understand to this Court that one affidavit in W.P.(C) No. 894 of 2011 may serve the purpose for all the writ petitions. Therefore, at this stage, this Court is not directing filing of separate affidavits in all the cases.

6. The affidavit be filed by 04.12.2024. Reply to such affidavit, if any, be filed by 16.12.2024.

7. Post these cases on 18.12.2024 for "Final Disposal".

(Anubha Rawat Choudhary, J.) Saurav/-