Jharkhand High Court
Inland Power Ltd. vs State Of Jharkhand & Ors on 14 November, 2011
Author: P.P. Bhatt
Bench: Chief Justice, P.P. Bhatt
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (T) No. 6411 of 2011
Inland Power Ltd.... ...... ... ... Petitioner
Versus
The State of Jharkhand & Ors ..... ..... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MR JUSTICE P.P. BHATT
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For the Petitioner : Mr. Sumeet Gadodia
For the State : A.A.G
Order No. 02 ------ Dated 14th 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) Alankar/-Sudhir-