Indian Explosive Ltd. Through Its Power ... vs Naresh Kumar Manek
2025 Latest Caselaw 4753 Jhar

Jharkhand High Court

Indian Explosive Ltd. Through Its Power ... vs Naresh Kumar Manek on 15 April, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                         ( 2025:JHHC:11291 )




              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            C.M.P. No. 328 of 2025

          Indian Explosive Ltd. through its Power of Attorney Holder Roshan Sinha a company
          incorporated under the Indian Companies Act and having its registered office at
          10A, Lee Road, Kolkata-700020 and Factory at I.E.L, P.O. and P.s. I.E.L., Gomia,
          District-Bokaro                                            ...... Petitioner
                                    Versus
          Naresh Kumar Manek, son of late Amrit Lal Manek Partner of M/s Premji Ramji
        Manek, resident of I.E.L, Gomia, P.O. and P.S. I.E.L, Gomia District-Bokaro
                                                            ......       Opposite Party

        CORAM:       HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

        For the Petitioner            : Mr. A.K. Sahani, Advocate
        For the Opp. Party            :

                             ........

04/Dated: 15/04/2025 Learned counsel for the petitioner submits that this petition has

become infructuous as the main suit has been disposed of by the learned court

and against the judgment/decree, civil appeal is pending.

2. Accordingly, this petition is dismissed as infructuous. Pending

I.A, if any, stands disposed of.

( Sanjay Kumar Dwivedi, J.)

Satyarthi/