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Jharkhand High Court

Ms Gyan Enterprises Trade Division ... vs Coal India Limited Through Mr S Narsing ... on 19 March, 2016

Author: Virender Singh

Bench: Virender Singh, Shree Chandrashekhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            -----
                     Cont. Case (Civil) No. 766 of 2013
1. M/s Gyan Enterprises (Trade Division), Ranchi through its
Proprietor, Gyagnendra Kumar Singh
2. M/s Ruhi Enterprises, (Trade Division), Ranchi through its
Proprietor Gyanendra Kumar Singh
3. M/s Gyan Trading, Ranchi through its Proprietor Gyanendra
Kumar Singh
4. M/s B.K. Singh, Ranchi through its proprietor, Birendra Kumar
Singh
5. Jaishree Vanijya Pvt. Ltd. Ranchi, through its Director, Nikhil
Tikmani
6. Satyam Traders, Ranchi through its Proprietor, Nikhil Tikmani
7. Hindustan Coal Service, Ranchi through its proprietor, Maya
Kejriwal
8. Hindustan Enterprises, Ranchi, through its proprietor, Indra Lal
Kejriwal
9. Hindustan Industries, Ranchi , through its proprietor Anil Kejriwal
10. Shree Ram Enterprises Pvt. Ltd., Ranchi through its Director,
Inder Lal Kejriwal
11.Shree Ram Enterprises, Ranchi through its Proprietor, Suresh
Kejriwal
12.Shivam Enterprises, Ranchi through its Proprietor, Aditya
Dhanuka
13. Rahul Carbon Commercials Pvt. Ltd, Ranchi, through its Director,
Aditya Dhanuka
14. Rahul Industries, Ranchi, through its Proprietor, Aditya Dhanuka
15. Jyoti-Vikash Industries, Ranchi through its Proprietor, Kamal
Kumar
16. Sri Sai Enterprises, Ranchi, through its Proprietor, Vikash
Dhanuka
17. Sai (Yashraj) Enterprises, Ranchi through its Proprietor, Bijay
Kumar Dhanuka
18. M/s Shree Ganesh Enterprises, Ranchi through its proprietor
Kailash Chandra Kejriwal
19. Laxmi Narayan Trading Company, Ranchi, through its proprietor,
Kailash Chandra Kejriwal
20. M/s Amit Enerprises, Ranchi through its Proprietor, Amit
Kejriwal
21. M/s Salasar Traders, Ranchi, through its Proprietor Bimal Kumar
Poddar
22. M/s Narayani Traders, Ranchi through its Proprietor, Bimal
Kumar Poddar
23. Bihar Coal Traders, Varanasi, (U.P.)through its Proprietor,
Sidhartha Poddar
24. K.K. Traders, Ranchi, through its Proprietor Kunal Modi
25. Snowtemp Commercial (P) Ltd, Ranchi through its Director,
                        Sujay Bhowal
                       26. Marigold Barter Pvt. Ltd. Ranchi, through its Director, Mahua
                       Bhowal
                       27. Shree Balaji Trading Co. Ranchi, through its Proprietor Ramesh
                       Kumar Goyal
                       28. Shree Balaji Enterprises, Ranchi through its Proprietor, Gyarsi Lal
                       Goyal
                       29. Maa Mathurashini Enterprises, Giridih, through its Proprietor,
                       Pradeep Kumar Ram
                       30. Maa Tarini Coal Trading Co., Giridih, through its Proprietor,
                       Ashok Kumar Ram                          ..............Petitioners
                                                   -Versus-
                       1. Mr. S. Narsing Rao, Chairman-cum-Managing Director, Coal India
                       Limited, Kolkata, (West Bengal)
                       2. Mr. Gopal Singh, Chairman-cum-Managing Director, Central Coal
                       Fields Limited, Ranchi
                       3. Mr. T.K. Sen, General Manager (Finance), Central Coalfields
                       Limited), Ranchi
                       4. Mr. R. Gupta, General Manager, (S& M), Central Coalfields
                       Limited), Ranchi
                       5. The State of Jharkhand
                                                                ...........Opposite Parties

                                                    ............

                      For the Petitioners           : Mr. Sumeet Gadodia, Advocate
                      For the Opposite Parties      : Mr. Ajit Kumar, A.A.G.
                                                      Mr. Anoop Kr. Mehta, Advocate
                   CORAM: HON'BLE MR. JUSTICE VIRENDER SINGH, CHIEF JUSTICE
                           HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
                                          -----
  07/Dated: 19th March, 2016

Per Virender Singh, C.J.

The learned counsel for the petitioners states that he may be permitted to withdraw the instant contempt petition.

Permission acceded to.

Disposed of accordingly.

(Virender Singh, C.J.) (Shree Chandrashekhar, J.) Satish/Satyarthi