Rajmuni Bhuinya vs Shri Manoj Kumar Agarwal
2025 Latest Caselaw 7911 Jhar

Citation : 2025 Latest Caselaw 7911 Jhar
Judgement Date : 19 December, 2025

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Jharkhand High Court

Rajmuni Bhuinya vs Shri Manoj Kumar Agarwal on 19 December, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cont. Case (Civil) No. 1440 of 2025
                                    ....

Rajmuni Bhuinya ...... Petitioner Versus

1. Shri Manoj Kumar Agarwal, Chief Managing Director of M/s Bharat Coking Coal Ltd.

2. Shri Nirjhar Chakraborty, General Manager, Employers in relation to the Management of Sijua Area of M/S BCCL, Sijua Area, Dhanbad ...... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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           For the Petitioner       : Mr. Birendra Kumar, Advocate
           For the Opp. Parties      : None.

                                      ......

02/19.12.2025         Learned counsel for the petitioner is present. However,

none appears on behalf of the opposite party nos. 1 and 2.

2. Learned counsel for the petitioner has submitted that the judgment passed by this Court has not been complied with till date.

3. Four weeks' time is granted to the learned counsel for the opposite parties to file show cause and to comply the judgment passed by this Court.

4. Put up this case on 28.01.2026.

(Sanjay Prasad, J.) Dated 19.12.2025 Kamlesh/