Steel Authority of India Ltd. Vs. Bablu Chandra Bhowmick & Ors.
O R D E R
We have heard the learned counsel appearing for the Steel Authority of India and for the respective respondents. Learned counsel appearing for the Steel Authority of India has brought to our attention the order passed by this Court in Civil Appeal No.1774 of 2008 @ Special Leave Petition (C)No.1415 of 2007 in Steel Authority of India Ltd. Vs. Deby Lal Mahato & Ors. on 5th March, 2008. In the peculiar facts and circumstances, we request the High Court of Jharkhand to dispose of these petitions as expeditiously as possible, in any event, within six months from the date of communication of this order. We direct the parties to appear before the High Court on 26th July, 2011. Parties are directed not to seek unnecessary adjournments in these petitions.
In view of this order, these transfer petitions are disposed of.
..................J. (DALVEER BHANDARI)
..................J. (DEEPAK VERMA)
NEW DELHI;
13TH JULY, 2011
