Jharkhand High Court
M/S Tata Steel Utilities And ... vs Jharkhand State Human Rights ... on 3 April, 2023
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 5007 of 2021
M/s Tata Steel Utilities and Infrastructure Services Limited Jamshedpur,
through its Chief (Legal), Jai Pushpit Pallav ... ... Petitioner
Versus
Jharkhand State Human Rights Commission through its Secretary &
Anr. ... ... Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner : Mr. Indrajit Sinha, Advocate Ms. Aditee Dongrawat, Advocate For the Respondent No. 2 : None Mr. Rupesh Singh, Amicus Curiae
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09/03.04.2023 It has been reported by the office that the notice issued to the respondent no. 2 has been validly served to him. However, no one appears on behalf of the said respondent.
Reference may be made to order dated 07.03.2022 wherein it has been mentioned that since the respondent no. 1 is Jharkhand State Human Rights Commission, Ranchi, no notice was being issued to it at that stage.
Since the present case involves question of law, this Court requests Mr. Rupesh Singh, Advocate to assist this Court as Amicus Curiae.
Office is directed to furnish a complete set of pleading of this case to Mr. Rupesh Singh, learned Amicus Curiae within a week.
Put up this case under the same heading on 01.05.2023. The interim order dated 07.03.2022 shall continue, till the next date fixed.
Office is directed to reflect the name of Mr. Rupesh Singh as Amicus Curiae.
(Rajesh Shankar, J.) Manish