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Jharkhand High Court

Satish Chandra Chaturvedi vs Coal India Limited & Ors on 26 April, 2013

Author: Shree Chandrashekhar

Bench: Shree Chandrashekhar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                W.P. (S) No. 1025 of 2009

                      Satish Chandra Chaturvedi            ...   ...    ...     Petitioner

                                               Versus

                     1. Coal India Limited, Kolkata through its chairman.
                     2. Central Coalfields Ltd. Ranchi
                        through its Chairman-cum-Managing Director
                     3. Director (Personnel), M/S Central Coalfields Ltd. Ranchi
                     4. Director(Finance) M/S Central Coalfields Ltd. Ranchi.
                     5. General Manager (EE), M/S Central Coalfields Ltd. Ranchi.
                     6. Personnel Manager, (EE)(HQ), M/S CCL, Ranchi.
                     7. The Dy. Chief Finance Manager, Coal India Ltd. New Delhi.
                     8. The G.M. (Administration) Coal India Ltd. New Delhi.
                                                                      ...   Respondents
                                  ---
                   CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

                      For the Petitioner       : None
                      For the Respondents      : Mr. Ananda Sen & Kaustav Panda
                                                                     Advocates




10/26.04.2013

1. When the matter is called out, nobody appears on behalf of the petitioner. Earlier on last two occasions, i.e. 1.2.2013 & 11.4.2013, the counsel for the petitioner was not present and the case was adjourned.

2. Accordingly, the writ petition is dismissed for default.

(Shree Chandrashekhar, J.) Shanant