Jharkhand High Court
Acc Limited vs State Of Jharkhand & Anr on 2 February, 2012
Author: Prakash Tatia
Bench: Chief Justice, P.P. Bhatt
IN THE HIGH COURT OF JHARKHAND AT RANCHI.
WP(T) No. 521 of 2012
with
WP(T) No. 453 of 2012
...
ACC Limited, Singhbhum West ........ Petitioner (WPT 521/2012)
M/s Unitech Wireless (Tamil Nadu) Pvt. Ltd. ... Petitioner (WPT 453/2012)
-V e r s u s-
State of Jharkhand & Ors. ....Respondents
...
CORAM: - HON'BLE THE CHIEF JUSTICE.
HON'BLE MR. JUSTICE P.P. BHATT.
...
For the Petitioners : - M/s Dr. Devi Prasad Pal, S. Basu and S. Gadodia, Adv.
For the respondents: Mr. Rajesh Shankar, G.A.
...
Order No. 02 Dated 02nd February, 2012
In the identical matter, W.P.(T) No. 5000 of 2011 interim order was passed on 22nd September, 2011. In the light of the said order, the petitioners' cases also stand covered. Therefore, in the meantime, interim order passed on 22nd September, 2011 in WP(T) No. 5000/2011 in these cases shall also continue.
(Prakash Tatia,C.J.) (P.P. Bhatt, J.) APK/Anu