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Madhya Pradesh High Court

Alphabet Minerals Inc vs Coal India Ltd. on 3 November, 2025

Author: Vishal Mishra

Bench: Vishal Mishra

                                                                1                                   WP-42680-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       WP No. 42680 of 2025
                                           (ALPHABET MINERALS INC Vs COAL INDIA LTD. AND OTHERS )



                           Dated : 03-11-2025
                                 Shri Anvesh Shrivastava - Advocate for petitioner.
                                 Shri Greeshm Jain - Advocate appears on caveat for respondents.

Heard on question of interim relief.

Counsel for the petitioner submits that he has already deposited the extra levy amount to the respondents. However, despite deposition of the said amount, they are not permitting the petitioner to lift the coal in question. A prayer is made to direct the authorities to permit the petitioner to lift the coal with respect to the previous tender, subject to fulfilling the conditions of the tender.

Counsel appearing for the respondents opposes the prayer for interim relief and submits that with respect to the amount deposited by the petitioner, verification is required.

It is pointed out by the counsel for the petitioner that for the instant tender the petitioner has deposited the entire coal amount, therefore, the respondents are directed to permit the petitioner to lift the coal in pursuance to earlier tender, if he has fulfilled all the conditions and future tenders and transactions thereafter, will be subject to furnishing the indemnity bond and security and subject to the verification.

As far as future transactions are concerned, they will be carried out by the petitioner subject to furnishing the indemnity bond and security. The Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 04-11-2025 11:04:28 2 WP-42680-2025 excess amount which have been deposited by the petitioner be kept in the Fixed Deposit to fetch the bank interest.

Office to reflect the name of Shri Greeshm Jain as counsel for the respondents in the cause list.

List along with WP No. 25255 of 2025 for analogous hearing.

(VISHAL MISHRA) JUDGE VV Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 04-11-2025 11:04:28