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Electrosteel Steels Limited, Bokaro ... vs The State Of Jharkhand on 8 June, 2020

Bench: Rohinton Fali Nariman, Navin Sinha, B.R. Gavai

      ITEM NO.8                                Virtual Court 4                SECTION XVII

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

       Petition(s) for Special Leave to Appeal (C)                  No(s).    7147-7150/2020

      (Arising out of impugned final judgment and order dated 01-05-2020
      in WPT No. 6324/2019 01-05-2020 in WPT No. 6325/2019 01-05-2020 in
      WPT No. 6326/2019 01-05-2020 in WPT No. 6327/2019 passed by the
      High Court Of Jharkhand At Ranchi)

      ELECTROSTEEL STEELS LIMITED, BOKARO JHARKHAND                        Petitioner(s)

                                                       VERSUS

      THE STATE OF JHARKHAND & ORS.                                        Respondent(s)

      (IA No.50682/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
      JUDGMENT and IA No.50685/2020-EXEMPTION FROM FILING O.T. and IA
      No.50952/2020-EXEMPTION FROM FILING O.T. and IA No.50951/2020-
      PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA
      No.50686/2020-APPLICATION FOR EXEMPTION FROM FILING ORIGINAL
      VAKALATNAMA/OTHER DOCUMENT)

      Date : 08-06-2020 These petitions were called on for hearing today.

      CORAM :
                             HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MR. JUSTICE NAVIN SINHA
                             HON'BLE MR. JUSTICE B.R. GAVAI

      For Petitioner(s)                  Dr.   Abhishek Manu Singhvi, Sr. Adv.
                                         Mr.   Gopal Jain, Sr. Adv.
                                         Mr.   P. S. Sudheer, AOR
                                         Ms.   Shruti Jose, Adv.
      For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Applications seeking exemption from filing Official Translation and Certified Copy of the impugned order are allowed.

Issue notice.

No coercive steps shall be taken against the petitioner in the Digitally signed by SUSHMA KUMARI BAJAJ Date: 2020.06.08 meanwhile.

17:15:47 IST Reason:

(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER