Central Coalfields Limited vs Monnet Ispat & Energy Ltd. & Others
2025 Latest Caselaw 4088 Jhar

Jharkhand High Court

Central Coalfields Limited vs Monnet Ispat & Energy Ltd. & Others on 19 June, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Rajesh Kumar

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
              L.P.A. No.01 of 2016
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Central Coalfields Limited ... ... Appellant Versus Monnet Ispat & Energy Ltd. & Others ... Respondents

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

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For the Appellant : Mr. Amit Kumar Das, Advocate For the Resp No.1 : Mr. Indrajit Sinha, Advocate : Mr. Kashish Tiwary, Advocate

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Order No. 17/Dated 19 June, 2025 th

1. The main plank of argument advanced on behalf of

the appellant being represented by Mr. Amit Kumar Das,

learned counsel is the reliance upon the judgment passed

by Coordinate Bench of this Court in Amalgam Steel &

Power Limited v. Central Coalfields Limited (CCL),

through the Chairman-cum-Managing Director and

Another in W.P.(C) No.410 of 2022 decided on 20.12.2023

reported in 2023 SCC OnLine Jhar 2665.

2. Upon this, Mr. Indrajit Sinha, learned counsel

appearing for the applicant has submitted that one

interlocutory application being I.A. No.5561 of 2025 has

been filed wherein prayer has been made to allow him to

pursue the case since, after the respondent-company

having been taken over by the applicant in consequence of

the decision of the N.C.L.T. on 01.08.2018 in M.A. 346 of

2018 in CP(IB) 1139(MB)/2017, the applicant is having the

right to sue.

3. It has been submitted that the order passed in

W.P.(C) No.410 of 2022 disposed of on 20.12.2023, has

been challenged before the Hon'ble Apex Court in Special

Leave Petition (Civil) Diary No.45874 of 2024.

4. It has been submitted that notice has been issued

in the said case by Hon'ble Apex Court.

5. This Court, considering the aforesaid fact, is of the

view that since the issue is before the Hon'ble Apex Court,

and, as such, it will be just and proper to wait for the

outcome of the pending case before the Hon'ble Apex Court.

6. Accordingly, list this matter after disposal of the

aforesaid Special Leave Petition (Civil) Diary No.45874 of

2024.

7. The parties are at liberty to mention the case

immediately after disposal of the aforesaid S.L.P.

(Sujit Narayan Prasad, J.)

(Rajesh Kumar, J.) Birendra/