M/S Central Coalfields Limited vs The State Of Bihar (Now Jharkhand) & ...
2025 Latest Caselaw 7175 Jhar

Jharkhand High Court

M/S Central Coalfields Limited vs The State Of Bihar (Now Jharkhand) & ... on 25 November, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
               L.P.A.33 of 2006
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M/s Central Coalfields Limited ... ... Appellant Versus The State of Bihar (now Jharkhand) & Others ... ... Respondents With L.P.A.34 of 2006

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M/s Central Coalfields Limited ... ... Appellant Versus The State of Bihar (now Jharkhand) & Others ... ... Respondents With W.P.(C) No.3006 of 2018

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M/s Central Coalfields Limited ... ... Petitioner Versus The State of Jharkhand & Others ... ... Respondents

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

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For the Appellant/Petitioner: Mr. Amit Kumar Das, Advocate : Mr. Vineet Sinha, Advocate For the State : Mr. Rajiv Ranjan, Advocate General : Mr. Srikant Swaroop, AC to AAG-II For the U.O.I. : Mr. Prashant Pallav, ASGI : Mr. Abhijeet Kr. Singh, CGC : Mr. Parth Jalan, AC to ASGI

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Order No. 56/Dated 25 November, 2025 th

1. We have already passed an order for providing

original records.

2. Learned Advocate General has appeared on behalf

of the State.

3. He has submitted that the record, which was called

upon in pursuance to order dated 09.02.2023, has been

received but it is Kaithi and efforts are being taken to get it

translated in Hindi, particularly, the record of rights,

therefore, prayer for adjournment for three weeks has been

sought for to argue the matter on the legal issues.

4. Considering the aforesaid reason and having no

objection from learned counsel for the parties, the matter is

being adjourned to be posted on 16.12.2025.

5. In the meanwhile, learned counsel for the parties

are to exchange the judgments on which they are relying

upon.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.) 25th November, 2025

Birendra/