Jharkhand High Court
Essar Power (Jharkhand) Limite vs State Of Jharkhand & Ors on 9 November, 2011
Author: Prakash Tatia
Bench: Chief Justice, Jaya Roy
IN THE HIGH COURT OF JHARKHAND, RANCHI
W.P (T) No. 6369 OF 2011
Essar Power (Jharkhand) Limited Vs. The State of Jharkhand & Ors.
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CORAM HON'BLE THE CHIEF JUSTICE
HON'BLE MRS.JUSTICE JAYA ROY
For the Appellant/Petitioner M/s.M.S.Mittal, Sr.Adv., N.K.Pasari
For the Respondent AAG
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Order No.2 Dated 9th November, 2011
Learned counsel for the petitioner may remove the defects during the course of the day itself.
Learned counsel for the petitioner submits that identical matter has already been admitted and has been posted for hearing.
Admit.
As the respondents have put in appearance, there is no need to issue notice to them.
List this matter along with W.P (T) No.5000/2011. The interim order passed in W.P (T) No.5000/2011 on 22nd September, 2011, shall also be operative in this writ petition.
(Prakash Tatia.,C.J.) (Jaya Roy, J.) dey