M/S. Avinash Transport Through One Of ... vs Bharat Coking Coal Limited Through Its ...
2025 Latest Caselaw 1531 Jhar

Jharkhand High Court

M/S. Avinash Transport Through One Of ... vs Bharat Coking Coal Limited Through Its ... on 4 August, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Commercial Appeal No.08 of 2024
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M/s. Avinash Transport through one of its Partner Sri Arvind Singh .......... Appellant.

-Versus-

Bharat Coking Coal Limited through its Chairman-cum-Managing Director & Ors. .......... Respondents.

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CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Appellant : Ms. Amrita Sinha , Advocate For the Respondents: Mr. Anoop Kumar Mehta, Advocate

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Order No.06 Date: 04.08.2025

I.A. No.3596 of 2025:

1. Since the judgment and decree as regards the

defendants/respondents has attained finality, therefore, it has no

right to encash the bank guarantees which are ordered to be

refunded to the plaintiff/appellant in terms of the impugned

judgment dated 30th April, 2024 (decree signed on 16th May,

2024).

2. Consequently, the interim order dated 21st March, 2025 is made

absolute during pendency of the appeal.

3. I.A. No.3596 of 2025 is disposed of.

Commercial Appeal No.08 of 2024:

4. List on 19th August, 2025.

(Tarlok Singh Chauhan, C.J.)

(Rajesh Shankar, J.) Sanjay/Rohit