Jharkhand High Court
Maithan Ceramic Limited Through Its ... vs Jharkhand Urja Vikas Nigam Limited ... on 1 December, 2016
Author: Pradip Kumar Mohanty
Bench: Shree Chandrashekhar, Pradip Kumar Mohanty
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Civil Review No. 59 of 2016
with
I.A. No. 6681 of 2016
Maithan Ceramic Limited ... ... Petitioner
Versus
Jharkhand Urja Vikas Nigam Limited & Ors. ... ... Respondents
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CORAM: HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
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For the Petitioner : M/s. M.S. Mittal, Sr. Adv. &
Sudhanshu Kr. Deo, Adv.
For the Respondents : Mr. Naveen Kumar, J.C. to A.A.G.
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Order No. 03 : Dated 1st December, 2016
I.A. No. 6681 of 2016 Notice.
Mr. Naveen Kumar, learned J.C. to A.A.G. accepts notice on behalf of the opposite party no. 2.
There is 8 days' delay in filing the review application. Learned counsel for the petitioner submits that there is no intentional delay or latches on the part of the petitioner in preferring the present review application.
Learned counsel for the State has no serious objection. For the reasons carved out in the interlocutory application, the delay of 8 days in preferring the review application is condoned.
I. A. No. 6681 of 2016 stands disposed of. Civil Review No. 59 of 2016 List this case "for admission", after one month.
(Pradip Kumar Mohanty, ACJ) (Shree Chandrashekhar, J) MM