M/S Bharat Coking Coal Limited Through ... vs Sri Chandrika Bhuiya
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Jharkhand High Court

M/S Bharat Coking Coal Limited Through ... vs Sri Chandrika Bhuiya on 1 December, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

                                                                   2025:JHHC:36169

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 W.P.(L) No. 1275 of 2015
1. M/s Bharat Coking Coal Limited through its General Manager-Ramjee
Kumar Singh, son of Sri Vishnu Deo Singh, Govindpur Area, resident of
G.M. Bunglow, Govindpur Area No. III, Prem Nagar Colony, P.O. Sonardih,
P.S. Madhuban, District Dhanbad.
2. The Project Officer, Maheshpur Colliery, Govindpur Area No. III of M/s
Bharat Coking Coal Limited, P.O. & P.S. Maheshpur, District
Dhanbad.                                              ... ... Petitioner(s)
                                 Versus
Sri Chandrika Bhuiya, Ex. Minor Loader, Maheshpur Colliery, son of late
Kali Bhuiya, resident of Sonardih, P.O. P.S. Madhuban, District Dhanbad.
                                                   ... ... Respondent(s)
CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

For the Petitioner(s)       : Mr. Arpan Mishra, Advocate
For the Respondent(s)       : None
                             --------

st Order No. 9 /Dated: 1 December 2025

The instant writ application has been preferred by the petitioner against the judgment dated 09.12.2013 passed by the learned Presiding Officer, Labour Court, Dhanbad whereby the claim under Section 33C(2) of the I.D Act has been partly allowed by directing the petitioners to pay the amount to the respondent.

2. Mr. Arpan Mishra, learned counsel appearing for the petitioners submits that as per his instruction the sole respondent has died and he is not having the details of the legal heir of the respondent as such the instant writ application may be disposed of with liberty to the petitioners to challenge the said Award, if the situation so arises or if so advised.

3. Having regard to the aforesaid submission, the instant writ application stands disposed of with liberty to the petitioners as prayed for.

4. Pending I.As, if any, also stand disposed of.

(Deepak Roshan, J.) 1st December, 2025 Amit Uploaded on 5/12/2025