Signode India Limited vs The State Of Jharkhand & Ors
2025 Latest Caselaw 7358 Jhar

Jharkhand High Court

Signode India Limited vs The State Of Jharkhand & Ors on 9 December, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    LPA No.145 of 2024
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Signode India Limited .... .... Appellant Versus The State of Jharkhand & Ors. ..... .... Respondents

CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI

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For the Appellant : Mr. Sumeet Gadodia, Advocate Mr. Ranjeet Kushwaha, Advocate Ms. Shruti Shekhar, Advocate Ms. Sanya Kumari, Advocate Ms. Nidhi Lall, Advocate For the State : Mrs. Sunita Kumari, AC to Sr. SC-II For Resp. No.3 : Mr. Mantra Narayan Thakur, Adv.

Mr. Ashwini Bhushan, Advocate

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11/Dated: 09.12.2025

1. The compilations of judgments have been placed by the learned counsel for the appellant, the copy thereof, has been served to the learned counsel for the respondents.

2. Mr. Mantra Narayan Thakur, learned counsel for the respondent no.3, on receipt of the compilations of judgments, has submitted that he is ready to advance his arguments, rather, he has also submitted that he is also relying upon the judgment passed by the Hon'ble Apex Court on the issue.

3. Considering the aforesaid submission, this Court is now proceeding to hear the matter.

4. Heard.

5. Hearding concluded.

6. Judgment reserved.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.)

09.12.2025 Rohit/-