Jharkhand High Court
Dani Devi vs The Central Coalfields Limited & Ors on 8 December, 2020
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 1607 of 2017
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Dani Devi ...... Petitioner
Versus
The Central Coalfields Limited & Ors. ...... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner : Mr. Nand Kishore Pd. Sinha, Advocate For the Respondent-CCL : Mr. Amit Kr. Sinha, Advocate For the CMPF : Mr. Prashant Kr. Singh, Advocate 07/Dated:08/12/2020:
Heard Mr. Nand Kishore Pd. Sinha, learned counsel for the petitioner, Mr. Amit Kr. Sinha, learned counsel for the respondent-CCL and Mr. Prashant Kr. Singh, learned counsel for the respondent-CMPF.
This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.
Learned counsel for the respondent-CCL submits that counter-affidavit filed by the respondent-CMPF, has not been served upon him.
In view of statement made in para 8 of the counter-affidavit filed by the respondent-CMPF, Mr. Amit Kumar Sinha, learned counsel for the respondent-CCL shall take instruction and file counter-affidavit within three weeks.
Mr. Prashant Kr. Singh, learned counsel for the respondent-CMPF submits that he will serve counter-affidavit to Mr. Amit Kumar Sinha by this week.
Post the matter on 21.01.2021.
(Sanjay Kumar Dwivedi, J.) Satyarthi/-