Citation : 2024 Latest Caselaw 9921 Jhar
Judgement Date : 14 October, 2024
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 4321 of 2018
M/s. Atibir Industries Co. Ltd., Giridih ... ... Petitioner
Versus
Central Coalfields Limited & Others
... ... Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Petitioner : Mr. Nillohit Choubey, Advocate For the Respondents : Ms. Aprajita Sinha, Advocate
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15/14.10.2024 Mr. Nillohit Choubey, Junior Counsel to Mr. Sumeet Gadodia, Advocate, has submitted that the file has been transferred to their office and they are yet to file fresh Vakalatnama in this case. He prays that the matter be posted after Diwali and on that day, he shall not seek any adjournment.
2. Learned counsel for the respondents Ms. Aprajita Sinha, Junior Counsel to Mr. A.K. Das, Advocate, is present. She submits that the pleadings are otherwise complete.
3. Post this case on 18th November 2024 under the heading "For Final Disposal".
4. In the meantime, the parties to file their synopsis, list of dates and the judgments which they seek to rely upon much prior to the next date of hearing.
(Anubha Rawat Choudhary, J.) Pankaj
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