Supreme Court - Daily Orders
Central Coalfields Ltd. vs Hemanti Devi D/O Sh. Kirodhar Rajwar on 28 January, 2019
Bench: R. Banumathi, R. Subhash Reddy
ITEM NO.13 COURT NO.8 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 47689/2018
(Arising out of impugned final judgment and order dated 16-08-2018
in LPA No. 196/2017 passed by the High Court Of Jharkhand At
Ranchi)
CENTRAL COALFIELDS LTD. Petitioner(s)
VERSUS
HEMANTI DEVI D/O SH. KIRODHAR RAJWAR & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.9972/2019-CONDONATION OF DELAY IN
FILING and IA No.9973/2019-EXEMPTION FROM FILING O.T. )
Date : 28-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Abhishek Gautam, AOR
Ms. Suruchi Mittal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
Issue notice on the special leave petition as well as on prayer for interim relief.
Learned counsel appearing on behalf of the petitioner has submitted that the first respondent has filed the contempt petition. If that be so, the petitioner shall accommodate the first respondent in accordance with the Rules and in compliance of the directions of the High Court which shall be subject to outcome of Signature Not Verified the special leave petition.
Digitally signed by MADHU BALA Date: 2019.01.28 17:11:20 IST Reason: (MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER