Om Prakash Vishwakarma vs M/S. Central Coalfields Ltd. & Ors
2026 Latest Caselaw 2294 Jhar

Jharkhand High Court

Om Prakash Vishwakarma vs M/S. Central Coalfields Ltd. & Ors on 23 March, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            L.P.A. No.483 of 2023
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Om Prakash Vishwakarma .......... Appellant.

-Versus-

M/s. Central Coalfields Ltd. & Ors. .......... Respondents.

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With L.P.A. No.388 of 2025

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Central Coalfields Ltd. & Ors. .......... Appellants.

-Versus-

Ramendra Dubey .......... Respondent.

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CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Appellant(s): Mr. Ajit Kumar, Advocate [In L.P.A. No.483/2023] Mr. Indrajit Sinha, Advocate Mr. Ankit Vishal, Advocate [In L.P.A. No.388/2025] For the Respondents: Mr. Arbind Kumar, Advocate [In L.P.A. No.483/2023]

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Order No.10 Date: 23.03.2026

1. Issue notice to the respondent in L.P.A. No.388 of 2025.

2. Returnable on 13th April, 2026.

3. List both the L.P.As. on 13th April, 2026.

4. Learned counsel for the appellants states that immediate steps

would be taken to effect service upon the respondent.

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

(Rajesh Shankar, J.) 23rd March, 2026 Sanjay/AKT Uploaded on 24.03.2026