Jharkhand High Court
General Manager (L&R) vs Aliyas Ansari & Ors on 11 February, 2025
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
F.A. No. 48 of 2024
General Manager (L&R), Central Coalfields Ltd.
... ... Appellant
Versus
Aliyas Ansari & Ors. ... ... Respondents
with
F.A. No. 49 of 2024
General Manager (L&R), Central Coalfields Ltd.
... ... Appellant
Versus
Harkhu Karmali & Ors. ... ... Respondents
with
F.A. No. 51 of 2024
General Manager (L&R), Central Coalfields Ltd.
... ... Appellant
Versus
Aliyas Ansari & Ors. ... ... Respondents
with
F.A. No. 52 of 2024
General Manager (L&R), Central Coalfields Ltd.
... ... Appellant
Versus
Md. Musahid Ansari & Ors. ... ... Respondents
with
F.A. No. 53 of 2024
General Manager (L&R), Central Coalfields Ltd.
... ... Appellant
Versus
Tilak Ravidas & Ors. ... ... Respondents
with
F.A. No. 54 of 2024
General Manager (L&R), Central Coalfields Ltd.
... ... Appellant
Versus
Mohan Ravidas & Ors. ... ... Respondents
with
F.A. No. 56 of 2024
General Manager (L&R), Central Coalfields Ltd.
... ... Appellant
Versus
Ramdeo Ganjhu & Ors. ... ... Respondents
with
F.A. No. 57 of 2024
General Manager (L&R), Central Coalfields Ltd.
... ... Appellant
Versus
Basudeo Ganjhu & Ors. ... ... Respondents
with
F.A. No. 58 of 2024
General Manager (L&R), Central Coalfields Ltd.
... ... Appellant
Versus
Ramdeo Ganjhu & Ors. ... ... Respondents
with
F.A. No. 59 of 2024
General Manager (L&R), Central Coalfields Ltd.
... ... Appellant
Versus
Basudeo Ganjhu & Ors. ... ... Respondents
with
F.A. No. 60 of 2024
General Manager (L&R), Central Coalfields Ltd.
... ... Appellant
Versus
Chhotan Ganjhu & Ors. ... ... Respondents
with
F.A. No. 63 of 2024
General Manager (L&R), Central Coalfields Ltd.
... ... Appellant
Versus
Chhotan Karmali & Ors. ... ... Respondents
with
F.A. No. 64 of 2024
General Manager (L&R), Central Coalfields Ltd.
... ... Appellant
Versus
Murtaza Ansari & Ors. ... ... Respondents
with
F.A. No. 61 of 2024
General Manager (L&R), Central Coalfields Ltd.
... ... Appellant
Versus
Baldeo Ganjhu & Ors. ... ... Respondents
2
with
F.A. No. 50 of 2024
General Manager (L&R), Central Coalfields Ltd.
... ... Appellant
Versus
Baleshwar Ganjhu & Ors. ... ... Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Appellant : Mr. Amit Kr. Das, Advocate
Mr. Kanishka Deo, Advocate
For the State : Mr. Mihir Kunal Ekka, AC to SC-II
Mr. Ankit Kumar, AC to SC-I
Mr. Varun Prabhakar, AC to GP-III
Ms. Rishi Bharti, AC to AAG-III
---
05/ 11.02.2025
I.A. No. 1180 of 2025 (in F.A. No. 48 of 2024); with
I.A. No. 1179 of 2025 (in F.A. No. 49 of 2024); with
I.A. No. 1177 of 2025 (in F.A. No. 51 of 2024); with
I.A. No. 1176 of 2025 (in F.A. No. 52 of 2024); with
I.A. No. 1175 of 2025 (in F.A. No. 53 of 2024); with
I.A. No. 1174 of 2025 (in F.A. No. 54 of 2024); with
I.A. No. 1172 of 2025 (in F.A. No. 56 of 2024); with
I.A. No. 1171 of 2025 (in F.A. No. 57 of 2024); with
I.A. No. 1170 of 2025 (in F.A. No. 58 of 2024); with
I.A. No. 1169 of 2025 (in F.A. No. 59 of 2024); with
I.A. No. 1168 of 2025 (in F.A. No. 60 of 2024); with
I.A. No. 1164 of 2025 (in F.A. No. 63 of 2024); with
I.A. No. 1163 of 2025 (in F.A. No. 64 of 2024); with
I.A. No. 1166 of 2025 (in F.A. No. 61 of 2024); with
I.A. No. 1178 of 2025 (in F.A. No. 50 of 2024).
Heard the parties.
2. Since the common judgment is impugned in all these appeals,
they have been tagged and heard together.
3. Learned counsel for the appellant has submitted that these
interlocutory applications have been filed for dispensing him from
producing more than one copy of the certified copy of impugned
judgment in these cases. He submits that these appeals arise out of
common judgment which is also subject matter of consideration in F.A.
No. 47 of 2024 in which the certified copy is already on record. He has
further submitted that these matters have already been tagged with F.A.
No. 47 of 2024 and analogous cases and therefore, the appellants be
dispensed with from filing of certified copy of the impugned judgment
in these cases.
4. Considering the submissions, all the aforesaid I.As, are allowed
and filing of certified copy of the impugned judgment in these appeals
are dispensed with subject to filing of the required authentication fees
in connection with the impugned judgment within a period of 15 days.
5. The learned counsel for the appellant is seeking time to file
petition for condonation of delay.
6. Post these cases on 11.03.2025 in the supplementary cause-list.
7. The petition for condonation of delay be filed latest by
10.03.2025.
(Anubha Rawat Choudhary, J.)
Kunal
