Jharkhand High Court
Jharkhand State Mineral Development ... vs Shiv Gagan Sing & Ors. on 19 February, 2015
Author: D.N. Patel
Bench: D. N. Patel, Pramath Patnaik
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 290 of 2006
Jharkhand State Mineral Development
Corporation Limited and others ... ... ... Appellants
Versus
1. Shiv Gahan Ram, Koderma
2. Nemdhari Singh, Koderma
3. The State of Jharkhand, through
the Principal Secretary, Govt. of Jharkhand... Respondents
------
CORAM: HON'BLE MR. JUSTICE D. N. PATEL
HON'BLE MR. JUSTICE PRAMATH PATNAIK
-----
For the Appellants: Mr. Saurav Arun, Deepak Kr Dubey
For the Respondents: Mr. Manoj Kumar, No.3, S.C. (Mines)
------
14/Dated: 19th of February, 2015
Per D.N. Patel, J
I.A. No.237 of 2007
1) After hearing the parties, this Interlocutory Application filed for correcting the name of respondent No.1 is allowed.
2) Necessary amendment shall be carried out in red ink during course of the day.
L.P.A. No.290 of 20o06
1) Counsel for both sides submitted that as one S.L.P. being S.L.P. (Civil) No.18316/2006 dated 2nd November, 2011 has already been decided by the Hon'ble Supreme Court and another similarly situated Letters Patent Appeal being L.P.A. No.291 of 2006 has been decided by the Division Bench of this Hon'ble Court and they are satisfied with the said orders, hence, this Letters Patent Appeal may be disposed of as being infructuous.
2) In view of the aforesaid submissions, this Letters Patent Appeal is dismissed as being infructuous.
3) Photocopies of the orders passed in the aforesaid S.L.P. (Civil No.18316/2006 as well as L.P.A. No.291 of 2006 are taken on record.
(D. N. Patel, J)
Manoj/ (Pramath Patnaik, J)