Jharkhand High Court
Sociedade De Fomento Industrial Pvt. ... vs State Of Jharkhand & Ors. ... ... Opp. ... on 12 September, 2022
Author: Ravi Ranjan
Bench: Chief Justice, Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (C) No. 562 of 2022
Sociedade De Fomento Industrial Pvt. Ltd. and Anr.
..... ..... Petitioner
Versus
State of Jharkhand & Ors. ... ... Opp. Parties
---------
CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
---------
For the Petitioner : Mr. M.S. Mittal, Sr.Advocate : Ms. Salona Mittal, Advocate For the Opp. Parties : Mr. P.A.S. Pati, G.A-II
---------
Oral Order 02/Dated: 12.09.2022 I.A. No.8367 of 2022 It is informed that certified copy has already been obtained and the same has been filed also and as such, this Interlocutory Application has become infructuous.
There is a prayer for withdrawal of this Interlocutory Application.
In the result, this Interlocutory Application stands dismissed as withdrawn.
Cont. Case (C) No. 562 of 2022
So far as defect no. 2 is concerned, let the same be removed in course of the day.
Since certified copy has already been filed, let the office put up the note after scrutiny of the same within a week.
Mr. Vijay Kumar Ojha, Director (Geology) has appeared before us and has submitted that Annexure-3 has already been recalled by the State authority so far as the Lodhapat Bauxite block is concerned. He -2- further orally tenders apology for moving ahead in the matter despite the order dated 24.08.2022 passed by us.
Let an affidavit to that extent be filed. As per the undertaking, since they have already recalled the order, they will not proceed till the order passed by us survives.
Since we have orally requested the concerned Director to appear today and he is present before us, his personal appearance is dispensed with for the present.
Let this case be posted along with the defect, if any, on 19.09.2022.
(Dr. Ravi Ranjan, C.J.) (Sujit Narayan Prasad, J.) Manoj/APK/Saket