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Panem Coal Mines Ltd vs The State Of Jharkhand & Others
2026 Latest Caselaw 2689 Jhar

Citation : 2026 Latest Caselaw 2689 Jhar
Judgement Date : 6 April, 2026

[Cites 0, Cited by 0]

Jharkhand High Court

Panem Coal Mines Ltd vs The State Of Jharkhand & Others on 6 April, 2026

Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad, Sanjay Prasad
 IN THE HIGH COURT OF JHARKHAND AT RANCHI
             W.P.(C) No.736 of 2012
                                 -----

Panem Coal Mines Ltd. ... ... Petitioner Versus The State of Jharkhand & Others ... ... Respondents `-------

CORAM:HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SANJAY PRASAD

-------

For the Petitioner : Mr. Akhouri Awinash Kumar, Advocate For the State : Mr. Sachin Kumar, A.A.G.-II For the UOI : Mr. Prashant Pallav, A.S.G.I. For the PSPCL (R.5) : Mr. Gurminder Singh, Sr. Advocate [through V.C.] : Mr. Anoop Kumar Mehta, Advocate : Ms. Anusha Nagrajan, Advocate [through V.C.] : Ms. Akansha Bhulla, Advocate [through V.C.] : Mr. Shubham Malviya, Advocate

------

Order No. 25/Dated 6 April, 2026 th

1. Heard Mr. Gurminder Singh, learned Senior counsel

assisted by Anusha Nagrajan, appearing for the

Respondent No.5 through virtual mode, on the basis of the

counter affidavit filed on their behalf on 17th March, 2026.

2. Learned counsel appearing for the petitioner has

submitted that although copy of the counter affidavit has

been received on 17.03.2026 but the rejoinder thereto

could not be filed.

3. The same is the submission of Mr. Sachin Kumar,

learned A.A.G-II and Mr. Prashant Pallav, learned A.S.G.I.

4. They have jointly prayed to list this matter after two

weeks so that in the meanwhile the pleading be completed.

5. If rejoinder will be filed by the respondents, the

same be served upon the learned counsel for the respective

parties by 15th April, 2026 so that rebuttal reply, if any, be

filed on or before the next date of hearing.

6. Learned counsel for the petitioner is directed to

supply the copy of the entire affidavits upon the learned

counsel for the UOI by tomorrow, i.e., 07.04.2026.

7. With the consent of the parties, list on 23.04.2026.

(Sujit Narayan Prasad, J.)

(Sanjay Prasad, J.) Date : 6th April, 2026

Birendra/

 
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