Jharkhand High Court
Ms Hanuman Coke And Minerals vs The State Of Jharkhand And Ors on 9 February, 2015
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 1097 of 2014
...
M/s Hanuman Coke & Minerals, a partnership firm through
Rajiv Bagaria, son of Sri Satya Narayan Bagaria, Partner,
having its office at Bharech Nagar and also at Gharonda
Apartment, Dangratoli chowk, P.O. - Ranchi, P.S. - Lower
Bazar, District -Ranchi and Head Office at 519/A, Ravindra
Sarani, P.O. & P.S. - Ravindra Sarani Town, District -
Kolkata (West Bengal).
... Petitioner
-V e r s u s-
1. The State of Jharkhand
2. Dilip Kumar Agarwal, son of Sri Ram Prasad Agarwal,
Proprietor of Krishna Coke & Minerals, resident of Gola
Road, Ramgarh, P.O. & P.S. - Ramgarh Cantt. District -
Ramgarh.
3. M/s Krishna Coke & Minerals, a proprietorship firm
through its Proprietor Dilip Kumar Agarwal, son of Sri Ram
Prasad Agarwal, resident of Gola Road, Ramgarh, P.O. &
P.S. - Ramgarh Cantt., District - Ramarh.
... Opposite Parties.
...
CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR.
...
For the Petitioner : - Mr. Saurabh Shekhar, Advocate
For the State : - Mr. Vikash Kishore, A.P.P.
...
02/09.02.2015This application has been filed for direction upon the court below for early disposal of complaint case being Complaint Case No. 1154 of 2010.
In this respect, petitioner is required to file an application in the court below and request the court below to dispose of his application. If such application is filed, the court below will consider the same and pass order in accordance with law.
With the aforesaid observation, this application is disposed of.
( Prashant Kumar, J.) sunil/