Bihar State Power Holding Company vs The Chairman-Cum-Managing Director
2025 Latest Caselaw 2223 Jhar

Jharkhand High Court

Bihar State Power Holding Company vs The Chairman-Cum-Managing Director on 7 August, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    W. P. (C) No. 5750 of 2001
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Bihar State Power Holding Company ... .... Petitioner Versus The Chairman-cum-Managing Director, Jharkhand Urja Vikas Nigam Ltd & Ors. ... .... Respondents With W. P. (C) No. 4374 of 2001

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Usha Martin Limited & Anr. ... .... Petitioners Versus Bihar State Power Holding Company & Ors. ... .... Respondents

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

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For the BSPHC : M/s Umesh Prasad Singh, Sr. Advocate Manoj Tandon, Neha Bhardwaj& Shivani Bhardwaj, Advocates For Usha Martin Ltd. : M/s M.S. Mittal, Sr. Advocate Salona Mittal, Amrita Singh, Lavanya Gadodia Mittal & Yashdeep Kanhai, Advocates For the JUVNL : Mr. Rajiv Ranjan, Sr. Standing Counsel Mr. Mrinal Kanti Roy, Sr. Standing Counsel Mr. Chandan Tiwari, Standing Counsel

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Oral Order 29 / Dated : 07.08.2025

Heard the parties.

Hearing concluded.

Judgment is reserved.

All the parties are directed to file their written notes of argument

within one week.

(Gautam Kumar Choudhary, J.) AKT/Satendra