Smt. Suga Devi vs Bharat Coking Coal Limited And Ors
2026 Latest Caselaw 3003 Jhar

Jharkhand High Court

Smt. Suga Devi vs Bharat Coking Coal Limited And Ors on 13 April, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Anil Kumar Choudhary

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             L.P.A. No. 728 of 2023
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Smt. Suga Devi ... ... Appellant Versus Bharat Coking Coal Limited and Ors. ... ... Respondents

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

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For the Appellant : Mr. Avishek Chandra, Advocate For the Resp-State : Mr. Srikant Swaroop, AC to AAG-II For the BCCL : Mr. Indrajit Sinha, Advocate Mr. Arpan Mishra, Advocate

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th 14/Dated: 13 April, 2026

1. Reference may be made to the order dated 23.03.2026.

2. Mr. Srikant Swaroop, learned counsel for the respondent-State has submitted that the inquiry report has been received by him from the Deputy Commissioner-cum-District Magistrate, Dhanbad dated 23.03.2026.

3. It has been submitted by him that the same is to be brought on record by filing an additional affidavit on behalf of the State. However, the copy of the said repot has been supplied to the learned counsel for the petitioner as also to the learned counsel for the BCCL.

4. The matter is adjourned to be listed on 04.05.2026.

5. In the meanwhile, since the report has already been served upon the learned counsel for the respondents, response, if any to the report, be filed on or before the next date of hearing.

(Sujit Narayan Prasad, J.)

(Anil Kumar Choudhary, J.) 13th April, 2026 Saurabh/-

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