Citation : 2024 Latest Caselaw 9324 Jhar
Judgement Date : 18 September, 2024
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (L) No. 2098 of 2020
....
The Project Officer, Simlabahal Colliery, Bharat Coking Coal Limited through Nirjhar Chakraborty ......Petitioner Versus Union of India through the Deputy Chief Labour Commissioner and Anr ......Respondents
-----
CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
-----
For the Petitioner : Mr. Amit Kr. Sinha, Advocate For the Respondent : Mr. Niranjan Singh, Advocate ......
Order No. 09/18.09.2024 It transpires that due to typographical error made by the P.A. concern, in the order dated 29.08.2024 the word Concluding Officer has been typed instead of Controlling Authority.
2. In view of the above fact, let the word Controlling Authority be read instead of Concluding Officer.
3. The order dated 29.08.2024 passed by this Court stands modified and rectified accordingly.
4. Md. Hatim, advocate prays for two weeks time on behalf of Mr. Niranjan Singh, who is out of station.
5. However, in view of the judgment interim order passed on 23.09.2020 to continue further.
6. Put up this case on 29th September 2024.
7. Till then, the interim order dated 23.09.2020 passed by the Coordinate Bench of this Court (Hon'ble Justice Dr. S.N. Pathak) shall continue.
(Sanjay Prasad, J.) Nishant/-
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!