M/S Coal Mining Development & Co vs Steel Authority Of India Limited (Sail)
2026 Latest Caselaw 2297 Jhar

Jharkhand High Court

M/S Coal Mining Development & Co vs Steel Authority Of India Limited (Sail) on 23 March, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                                  2026:JHHC:8086-DB




                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            W.P. (C) No. 1470 of 2026
               M/s Coal Mining Development & Co., a partnership firm, officiating from
               K.K. Gate, P.O., P.S. Chasnalla & District -Dhanbad, through its Partner,
               Akhilesh Kumar Singh, aged about 59 years, Son of Ram Kripal Singh,
               Resident of Private House Chasnalla, Near Chasnalla Petrol Pump, P.O.,
               P.S Chasnalla & District - Dhanbad.
                                                       ...      ...    ...      Petitioner
                                          Versus
               1.     Steel Authority of India Limited (SAIL), through its Chairman, Ispat
               Bhawan, Lodhi Road, P. Box, No. 30 P.O., P.S. & Dist.-New Delhi-
               110003.
               2.     General Manager, Centralised Collieries Contract Cell, SAIL
               Colliery Division, Steel Authority of India Limited, officiating from 1,
               Stadium Road, P.O and P.S:- Kulti & District - Bardhaman (West Bengal)
               - 713343
               3.     General Manager (Chasnalla Colliery), Steel Authority of India
               Limited (SAIL), Colliery Division, Chasnalla, P.O.-Chasnalla, P.S.
               Patherdih, Dist.-Dhanbad (Jharkhand)
                                                    ... ...       ... Respondents
                                          ---------

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

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For the Petitioner: Mr. Ajit Kumar, Sr. Advocate Mr. Abhishek Abhi, Advocate For the Respondents: Mr. Indrajit Sinha, Advocate Mr. Ankit Vishal, Advocate

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03/Dated: 23.03.2026

1. Learned counsel for the petitioner, on instructions seeks leave to

withdraw this petition with liberty to avail of the alternate remedies,

including, invocation of the arbitration clause.

2. Leave is granted.

3. The petition is disposed of as withdrawn with liberty in the above

terms. All contentions of all parties are left open.

4. No costs.

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

(Rajesh Shankar, J.) March 23, 2026 N.A.F.R. APK/VK Uploaded on 24.03.2026