Jharkhand High Court
Ms D E W Concrete Ties Private Limited ... vs The State Of Jharkhand And Ors on 1 August, 2017
Author: D.N. Patel
Bench: D.N. Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (L) No. 367 of 2013
With
I.A. No. 5894 of 2017
M/s. D.E.W. Concrete Ties Private Limited under the Companies Act, 1956
having its registered office at Dobhi Road, Rampur, P.S. Rampur, Town &
District Gaya, in the State of Bihar and Works at Narsingarh At & P.O.
Dhalbhumgarh, District East Singhbhum, Jharkhand represented by its Director
Shri Rakesh Srivastava, S/o Late S.N.P. Srivastava, resident of HIG, A1 Madho
Bag Colony, Mango, P.S. Azad Nagar Town, Jamshedpur, District East
Singhbhum, Jharkhand ... Petitioner
Versus
1.The State of Jharkhand through the Principal Secretary to the Government of Jharkhand Department of Labour Employment & Training, Nepal House, P.O. & P.S. Doranda, District Ranchi
2. The Deputy Labour CommissionercumAuthority under Section 15(2) of Payment of Wages Act, 1936 for Kolhan Division at Jamshedpur having office at Sitaramdera, P.O. Agrico, P.S. Sitaramdera
3. Inspector of Factories CircleII, Jamshedpur, P.O. & P.S. Bistupur Town, Jamshedpur, District East Singhbhum, Jharkhand
4. Shri Binay Kumar, S/o Late Jogindra Nath, Inspector of Factories CircleII, Jamshedpur, P.O. & P.S. Bistupur Town, Jamshedpur, District East Singhbhum, Jharkhand
5. Shri Shyam Sunder Pathak, Deputy Labour Commissionercum Authority under Payment of Wages Act, 1936 for Kolhan Division at Jamshedpur
6. The Union of India through its Secretary, Department of Labour, New Delhi, P.O., P.S. & District New Delhi ... Respondents WITH W.P. (L) No. 371 of 2013 M/s. Daya Concrete Private Limited under the Companies Act, 1956 having its registered office at Dobhi Road, Rampur, P.S. Rampur, Town & District Gaya, in the State of Bihar and Works at Narsingarh At & P.O. Dhalbhumgarh, District East Singhbhum, Jharkhand represented by its Director Shri Rakesh Srivastava, S/o Late S.N.P. Srivastava, resident of HIG, A1 Madho Bag Colony, Mango, P.S. Azad Nagar Town, Jamshedpur, District East Singhbhum, Jharkhand ... Petitioner Versus
1. The State of Jharkhand through the Principal Secretary to the Government of Jharkhand Department of Labour Employment & Training, Nepal House, P.O. & P.S. Doranda, District Ranchi
2. The Deputy Labour CommissionercumAuthority under Section 15(2) of Payment of Wages Act, 1936 for Kolhan Division at Jamshedpur having office at Sitaramdera, P.O. Agrico, P.S. Sitaramdera
3. Inspector of Factories CircleII, Jamshedpur, P.O. & P.S. Bistupur Town, Jamshedpur, District East Singhbhum, Jharkhand
4. Shri Binay Kumar, S/o Late Jogindra Nath, Inspector of Factories CircleII, Jamshedpur, P.O. & P.S. Bistupur Town, Jamshedpur, District East Singhbhum, Jharkhand
5. Shri Shyam Sunder Pathak, Deputy Labour Commissionercum Authority under Payment of Wages Act, 1936 for Kolhan Division at Jamshedpur
6. The Union of India through its Secretary, Department of Labour, New Delhi, P.O., P.S. & District New Delhi ... Respondents 2 CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE RATNAKER BHENGRA For the Petitioner : Absent For the Respondents : J.C. to G.A. 11/ Dated: 1 August, 2017 st Oral Order Per D.N. Patel, A.C.J.:
1. When the matter is called out, learned counsel for the petitioner is absent.
Neither the matters are mentioned nor anybody appears on behalf of the petitioner.
2. Hence, both the writ petitions are dismissed for default.
3. I.A. No. 5894 of 2017 in W.P.(L) No. 367 of 2013 is also dismissed.
4. Interim relief, if any, stands vacated.
(D.N. Patel, A.C.J.) (Ratnaker Bhengra, J.) Ajay/