Citation : 2025 Latest Caselaw 7029 Jhar
Judgement Date : 19 November, 2025
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S) No. 5544 of 2008
Birendra Prasad Sinha & Ors. ...... Petitioners
Versus
Union of India and Ors. ....... Respondents
with
W.P. (S) No. 1688 of 2008
Shibdas Chattoraj & Ors. ...... Petitioners
Versus
Union of India and Ors. ....... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Petitioners : Mr. Kalyan Roy, Advocate For the UOI : Mr. Sunil Kumr, Sr. Panel Counsel : Ms. Leena Mukherjee, CGC For the Resp. No.2 to 6 : Mr. Jyoti Prasad Sinha, Advocate
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th 20/Dated:19 November, 2025
It has been placed today on the point of quantum of payment made by the respondents to other persons.
2. Learned counsel for the Respondents-FCI has submitted that the said unit is not working and it has already been scrapped.
3. Heard learned counsel for both the sides.
4. The Judgment is reserved.
(Sanjay Prasad, J.) Dated: 19.11.2025 Saket/-
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