Mr. Amit Kr. Das vs Mr. Shubam Mishra
2025 Latest Caselaw 7471 Jhar

Jharkhand High Court

Mr. Amit Kr. Das vs Mr. Shubam Mishra on 3 December, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      W.P. (L) No. 7502 of 2017
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Mr. Amit Kr. Das, Advocate Ms. Swati Shalini, Advocate For the Respondents : Mr. Shubam Mishra, Advocate

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11/Dated:-03.12.2025

1. After going through the impugned order, it appears

that the learned appellate authority under payment of gratuity Act

has decided the case on the basis of the judgment passed by

Bombay High Court in the case of Western Coalfields Limited and

Babulal Athankar [2015(145)FLR 1055].

2. Therefore, learned counsel for the petitioner will

apprise this Court on the next date of hearing as to whether

Western Coalfields Limited has accepted the said order or not.

3. List this case on 07.01.2026.

(Deepak Roshan, J.) December 3, 2025 vikas/-

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