A.S.L.Enterprises Limited vs State Of Jharkhand & Ors on 17 March, 2011

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Jharkhand High Court

A.S.L.Enterprises Limited vs State Of Jharkhand & Ors on 17 March, 2011

Bench: R.K. Merathia

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            W.P.(C) No. 866 of 2011

               A.S.L. Enterprises Limited                .....Petitioner
                                       Versus
               The State of Jharkhand & Others                 ......Respondents

               Coram: THE HON'BLE MR. JUSTICE R.K. MERATHIA
                                    ---------
               For the Petitioner   : Mr. S. Gadodia, Advocate
               For Respondent no. 4 : Mr R.C.P. Sah, Advocate
                                    --------

03/17.03.2011

Mr. R.C.P. Sah accepts notice on behalf of respondent no.

As prayed by him, three weeks is allowed, within which counter affidavit must be filed.

Issue notice to respondent no. 3 as to why the relief sought for be not granted at the admission stage, for which requisites etc. under registered cover with A/D must be filed within one week, failing which this writ petition, as against the concerned respondent, shall stand rejected without further reference to a Bench.

Till further orders, demand in question shall remain stayed.

Parties will be at liberty to move for modification/vacation of this order.

( R.K. Merathia, J) Rakesh/

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