Citation : 2024 Latest Caselaw 8643 Jhar
Judgement Date : 28 September, 2024
BEFORE NATIONAL LOK ADALAT (PHYSICAL)
DATED 28.09.2024
BENCH NO. 1
HELD AT JHARKHAND HIGH COURT, RANCHI
[Organized by High Court Legal Services Committee under Section 19,
Legal Services Authorities Act, 1987, (Central Act)]
Cont. Case (Civil) No. 64 of 2024
Petitioner(s)/ Appellant(s) : Basanti Bai
Versus
Respondent(s)/O.P.(s) : The State of Jharkhand & others
Present:-
Name of Hon'ble Judge:- Hon'ble Mr. Justice Rongon Mukhopadhyay Name of Advocate Member:- Mr. Shreenu Garapati, S.C.-III
Order Mr. Ramchandra Sahu, learned counsel for the petitioner and Mrs. Swati Shalini, learned counsel for the CCL are present.
It has been submitted by Mrs. Swati Shalini, learned counsel appearing for the opposite party-CCL that a review is being filed for review of the order dated 05.09.2023 passed in W.P.((S) No. 774 of 2023 in view of the recent judgment of the Hon'ble Supreme Court in the case of M/s Eastern Coalfields Ltd. and others v. Dukhani Bhuiyan in Civil Appeal No. 6730 of 2023.
In view of the said submission, the matter could not be settled. Let this case be listed before the appropriate Bench.
Sign. of Hon'ble Judge Sign. of Advocate Member
(Seal of the HCLSC)
MK
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!