Jharkhand High Court
Ms Central Coalfields Limited Through ... vs Sarlu Mahato on 6 January, 2015
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (L) No. 5469 of 2014
M/s. Central Coalfields Limited through its Project Officer, Ramgarh
... ... Petitioner
Versus
Sarlu Mahato, Vill Dulmi, PO Harhand, PS Mandu,
Distt. Ramgarh ... ... Respondent
CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
For the Petitioner : Mr. D.K. Chakraverty, Advocate
02/ 06.01.2015Issue notice to the respondent, for which requisites etc. under registered cover with A/D as well as through ordinary process must be filed within one week. Dasti in addition.
The petitioner is directed to file affidavit of proof of service of dasti notice upon the sole respondent within a period of four weeks, failing which the present writ petition shall stand dismissed without further reference to the Bench.
The petitioner is directed to complete the pleadings by filing the entire record of Reference Case No.28 of 2006.
Post the matter under the heading "For Final Disposal"
on 20.02.2015.I.A. No. 5661 of 2014
This application has been filed seeking stay of further proceeding pursuant to notice under Section 29 read with Section 32 of the Industrial Disputes Act.
Since this Court is in seisin with the matter, further proceeding pursuant to notice dated 11.08.2014 shall remain stayed till the next date of hearing.
Accordingly, I.A. No.5661 of 2014 stands disposed of.
(Shree Chandrashekhar, J.) R.K.