Steel Authority Of India Limited vs Holy Cross Institute
2026 Latest Caselaw 714 Jhar

Jharkhand High Court

Steel Authority Of India Limited vs Holy Cross Institute on 4 February, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               L.P.A. No. 451 of 2022
                Steel Authority of India Limited, through its Chairman, Bokaro Steel
                City, Bokaro                               ...   ...   Appellant
                                                  Versus
                Holy Cross Institute, Hazaribagh, through its President, Hazaribagh &
                Ors.                                       ...   ...     Respondents
                                                     -----

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR For the Appellant : Mr. Bibhash Sinha, Advocate For the Respondents : Mr. K.M. Joseph Mathew, Sr. Advocate (Through VC) Mr. Peter Martin T.J., Advocate

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Order No. 11 Dated: 04.02.2026

1. Heard learned counsel for the parties.

2. We find that the order disposing of L.P.A No. 450 of 2022 is not yet

uploaded.

3. Learned Senior Advocate appearing on behalf of the respondents

now states that the issue involved in L.P.A. No. 450 of 2022 and

the present L.P.A. is not identical. This was not pointed out to

the co-ordinate Bench when it made its order on 16.07.2024.

Therefore, all this while, we were awaiting the benefit of the order

disposing of L.P.A. No. 450 of 2022.

4. Learned counsel for the respondents seeks leave to file I.A.

No such leave is required. However, if the I.A. is filed, then, the

same would be considered on its own merit and in accordance

with law.

5. For the present, we await the uploading of L.P.A. No. 450 of 2022

and post this matter on 17.03.2026.

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

(Rajesh Shankar, J.) February 04, 2026 Manish/Ritesh