Jharkhand High Court
M/S Beekay Steel Industries Lt vs State Of Jharkhand & Ors on 16 November, 2011
Author: Prakash Tatia
Bench: Chief Justice, P.P.Bhatt
IN THE HIGH COURT OF JHARKHAND, RANCHI
W.P (T) No. 6195 OF 2011
M/s. Beekay Steel Industries Ltd. Vs. The State of Jharkhand & Ors.
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CORAM HON'BLE THE CHIEF JUSTICE
HON'BLE MR.JUSTICE P.P.BHATT
For the Appellant/Petitioner Mr.Sumeet Gadodia
For the Respondent AAG
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Order No.2 Dated 16th November, 2011
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.) (P.P.Bhatt, J.) dey