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[Cites 2, Cited by 0]

Jharkhand High Court

Center vs Coal India Limited on 27 February, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
             W.P. (C) No. 873 of 2025
JSW Steel Ltd., a Company Incorporated under the Companies Act, 1956
(Presently Companies Act, 2013), having its registered office at JSW
Center, Bandra Kurla Complex, P.O. & P.S. Bandra East, District
Mumbai, Maharashtra- 400051 and its Project Office at B-236, Ground
Floor, Road No. 3, Ashok Nagar, P.O. & P.S. Argora, District Ranchi,
Jharkhand-834002 through its authorized signatory, Sri Arindam Sinha,
son of Late Dilip Kumar Sinha, aged about 45 years, resident of Flat No.
502-B, Building No. 87, Meghna CHS, Tilak Nagar, Chembur West, P.O.
Chembur, P.S. Tilaknagar, District Mumbai, Maharashtra-400071.
                                                          ...    Petitioner
                           Versus
1. Coal India Limited, having its registered office at Coal Bhavan,
   Premises no. 04 MAR, Plot No. AF III action area 1 A, New Town,
   Rajarhat, P.O., P.S. Rajarhat, District Kolkata, West Bengal 700156
   through its Chairman, having its office at Coal Bhavan, Premises no.
   04 - MAR, Plot No. AF III action area 1 A, New Town, Rajarhat, P.Ο.,
   P.S. Rajarhat, District Kolkata, West Bengal- 700156
2. Chairman, Coal India Limited, Coal Bhavan, Premises no. 04 - MAR,
   Plot No. AF III Action Area 1 A, New Town, Rajarhat, P.O., P.S.
   Rajarhat, District Kolkata, West Bengal- 700156;
3. Director, Marketing, Coal India Limited having office at Coal Bhavan,
   Premises no. 04 - MAR, Plot No. AF III action area 1 A, New Town,
   Rajarhat, P.O., P.S. Rajarhat, District Kolkata, West Bengal- 700156;
4. General Manager, Marketing and Sales Division, Coal India Limited
   having office at Coal Bhavan, Premises no. 04 MAR, Plot No. AF III
   action area 1 A, New Town, Rajarhat, P.O., P.S. Rajarhat, District
   Kolkata, West Bengal-700156;
5. Bharat Coking Coal Limited, having its registered office at Koyla
   Bhavan, Koyla Bhavan, P.O., P.S. and District Dhanbad, Jharkhand-
   826005, through its Chief Managing Director;
6. Chief Managing Director, Bharat Coking Coal Limited, having its
   registered office at Koyla Bhavan, Koyla Bhavan, P.O., P.S. and
   District Dhanbad, Jharkhand-826005;
7. The General Manager, Marketing and Sales Division, Bharat Coking
   Coal Limited having its registered office at Koyla Bhavan, Koyla
   Bhavan, P.O., P.S. and District Dhanbad, Jharkhand-826005;
8. M-Junction Services Limited, a Company registered under the
   Companies Act, having its registered office at Godrej Water Site,
   Tower-V, 3rd Floor, Plot No.5, Block- DP, Sector-V, P.O. & P.S.- Salt
   Lake City, District- Kolkata, West Bengal- 700064, through its


                             Page 1 of 2
                           Director having its office at Godrej Water Site, Tower-V, 3rd Floor,
                          Plot No.5, Block- DP, Sector-V, P.O. & P.S.- Salt Lake City, District-
                          Kolkata, West Bengal- 700064.
                       9. Director, M- Junction Services Limited, a Company registered under
                          the Companies Act, having its registered office at Godrej Water Site,
                          Tower-V, 3rd Floor, Plot No.5, Block- DP, Sector-V, P.O. & P.S.- Salt
                          Lake City, District-Kolkata, West Bengal- 700064.
                                                                               .... Respondents
                                                 ---------
                       CORAM:              HON'BLE THE CHIEF JUSTICE
                                     HON'BLE MR. JUSTICE DEEPAK ROSHAN
                                                 ---------
                       For the Petitioner:       Mr. P. Chidambaram, Sr. Advocate
                                                 Mr. Rohitashya Roy, Advocate
                                                 Mr. Dhananjay Mishra, Advocate
                                                 Mr. Vibhor Mayank, Advocate
                                                 Mr. Shivam Kumar, Advocate
                       For Resp. Nos.1-7:        Mr. Anoop Kumar Mehta, Advocate
                                                 Mr. Manish Kumar, Advocate
                       For Resp. Nos.8&9:        Mr. Soorjya Ganguly, Advocate
                                                 Mrs. Monalisa Singh, Advocate
                                                 ---------
                       02/Dated: 27.02.2025
                       M.S. Ramachandra Rao, C.J.(Oral)

1. Notice to the respondents.

2. The counsels concerned accept notice for their respective parties.

3. Since the demand for payment of penalty made by the Respondents 1 to 5 to the petitioner as a condition precedent to execute the Fuel Supply Agreement in Annexures 17 and 19 is not preceded by any show-cause notice, prima facie, there is a violation of principles of natural justice. Therefore, there shall be interim stay of recovery of penalty from the petitioner by the respondents, until further orders.

4. List on 26th March 2025.

5. Counter affidavits be filed in the meantime.

(M.S. Ramachandra Rao, C.J.) (Deepak Roshan, J.) Manoj/ Pramanik/Cp.2 Page 2 of 2