Jharkhand High Court
Nirmal Kumar Singh vs Mr K Kumar The Chairman Cum Managing ... on 16 September, 2016
Author: Virender Singh
Bench: Virender Singh, Shree Chandrashekhar
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IN THE HIGH COURT OF JHARKHAND AT RANCHI
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Cont. Case (Civil) No.386 of 2016 ....
Nirmal Kumar Singh son of Saryou Prasad Singh Resident of Kustore Area P.O. and P.S. Kustore District Dhanbad ......Petitioner Versus
1. Mr. K. Kumar, S/o not known, the Chiarman-cum-Managing Director of Bharat Coking Coal Limited having its office at Koyla Bhavan, PO Koyla Nagar, P.S. Saridhella District Dhanbad
2. Mr. Binay Kumar Panda, S/o Not known, The Director Personnel, BCCL, having its office at Koyla Bhavan, PO-Koyla Nagar, P.S. Saridhella District Dhanbad
3. Mr. K.P. Singh, S/o Not Known, The Project Officer, Alkusa Colliery, Kustore Area, BCCL, Dhanbad having its office at Kustore, PO Kustore P.S. Dhanbad District Dhanbad
4. The State of Jharkhand ..........Opp.Parties
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CORAM: HON'BLE MR. JUSTICE VIRENDER SINGH, CHIEF JUSTICE HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
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For the Petitioner : Mr. Shailesh Kumar Singh, Advocate For the Opp. Parties : Mr. Amit Kumar Sinha, Advocate
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th 04/ 16 September, 2016 Per Virender Singh, C.J.:
Order has already been complied with as stated by the learned counsel for the petitioner therefore, he does not want to prosecute the instant contempt petition any further.
Disposed of, accordingly.
(Virender Singh, C.J.) (Shree Chandrashekhar, J.) Sudhir/SI