Central Coalfields Limited vs Umesh Kumar Gupta And Others
2026 Latest Caselaw 700 Jhar

Jharkhand High Court

Central Coalfields Limited vs Umesh Kumar Gupta And Others on 4 February, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                  F.A. No. 4 of 2014
               Central Coalfields Limited, Ranchi             ...    ...   Appellant
                                        Versus
               Umesh Kumar Gupta and Others           ...         ...     Respondents
                                         With
                                  F.A. No. 5 of 2014
               Union of India through Chief of Revenue, Central Coalfields Limited
                                                              ...    ...   Appellant
                                        Versus
               Soharai Manjhi and Others              ...         ...     Respondents
                                         With
                                  F.A. No. 6 of 2014
               Union of India through Chief of Revenue, Central Coalfields Limited
                                                              ...    ...   Appellant
                                        Versus
               Chandmuni Devi and Others              ...         ...     Respondents
                                         With
                                  F.A. No. 7 of 2014
               Union of India through Chief of Revenue, Central Coalfields Limited
                                                              ...    ...   Appellant
                                        Versus
               Parwati Devi and Another               ...         ...     Respondents
                                        ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellant : Ms. Swati Shalini, Advocate : Mr. Kanishka Deo, Advocate For the Respondents : Mr. P.P.N. Roy, Senior Advocate : Ms. Sakshi Charu, Advocate : Miss Kavita Kumari, Advocate [in F.A. No. 4 & 5 of 2014] : Mr. Sahdeo Mahto, Advocate [in F.A. No. 6 of 2014] : Mr. B.R. Rochan, Advocate [ in F.A. No. 7 of 2014]

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21/04.02.2026 Learned counsel for the parties are present.

2. The arguments have remained inconclusive.

3. Post these cases for further argument tomorrow i.e., on 05th February, 2026 to be taken up at 2.15 p.m.

(Anubha Rawat Choudhary, J.) Saurav/-