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Jharkhand High Court

Bhuwaneshwar Singh & 119 Ors. vs Coal India Ltd. & Ors . on 16 January, 2012

Author: Prashant Kumar

Bench: Prashant Kumar

                 IN THE HIGH COURT OF JHARKHAND, RANCHI
                           W.P. (S) No. 5371 of 2003

                 Bhuwaneshwar Singh and Ors.                     ... ... Petitioners
                                        Versus
                 Coal Indian Ltd. and Ors.                       ...      Respondents

             CORAM: THE HON'BLE MR. JUSTICE PRASHANT KUMAR
                              -------

                 For the Petitioners         : Mr. A.K. Sahani, Advocate
                 For Respondents             : Mr. Anoop Kr. Mehta, Advocate
                                       -----
05 /16.01.2012

It is submitted by learned counsels for the parties that this writ application is covered by a Division Bench Judgment dated 21.01.2004 passed in L.P.A. No.553 of 2003, by which the L.P.A. has been allowed and the judgment of learned Single Judge has been set aside.

In view of the aforesaid judgment, this writ application is dismissed.

(Prashant Kumar, J.) R.K.