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Bahujan Mazdoor Union vs Employers In Relation To The Management ...
2026 Latest Caselaw 610 Jhar

Citation : 2026 Latest Caselaw 610 Jhar
Judgement Date : 2 February, 2026

[Cites 0, Cited by 0]

Jharkhand High Court

Bahujan Mazdoor Union vs Employers In Relation To The Management ... on 2 February, 2026

Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
                                                                   2026:JHHC:2630-DB




                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              C.M.P. No. 533 of 2022
                Bahujan Mazdoor Union, Dhansar, Dhanbad through its Joint General
                Secretary - Ram Ratan Ram s/o Shri Bhusan, Ram, aged about 59 years
                r/o village Indope, P.O., P.S. & District Jamui, Bihar, at present r/o C/o
                Mines Rescue, Dhansar, P.O., P.S. Jharia, Dist. Dhanbad.
                                                        ...      ...    ...    Petitioner
                                            Versus
                Employers in relation to the management of Kustore Area of M/s Bharat
                Coking Coal Limited, Kustore Area, P.O., P.S. Kustore, Dist. Dhanbad
                                                         ... ...        ... Respondent
                                            ---------

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

---------

For the Petitioner: Mr. Sahbaj Akhtar, Advocate Mr. Vincent Marki, Advocate For the Respondent: Mr. Anoop Kumar Mehta, Advocate Mr. Shubham Malviya, Advocate

---------

08/Dated: 02.02.2026

1. By order dated 05.01.2026, the delay in filing this C.M.P. is already

condoned.

2. Considering the reasons set out in this C.M.P. for restoration and

based on the assurance of the learned counsel for the petitioner that the

office objections would be now cleared within two weeks without fail, we

restore L.P.A. No. 886 of 2019.

3. However, we clarify that if the office objections are not cleared

within two weeks, the L.P.A. once again stand dismissed for

non-prosecution without further reference to this Court.

4. This C.M.P. is disposed of.

5. List L.P.A. No. 886 of 2019 for "Admission" if office objections are

cleared within the time prescribed.

(M.S. Sonak, C.J.)

(Sujit Narayan Prasad, J.) 02.02.2026 N.A.F.R. APK/VK Uploaded on 03.02.2026

 
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