Jharkhand High Court
Ashoka Smokeless Coal Industries Pvt. ... vs Central Coalfields Ltd on 31 July, 2018
Author: D.N. Patel
Bench: Amitav K. Gupta, D.N. Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No.7580 of 2017
1. Ashoka Smokeless Coal Industries Pvt. Ltd. Through its
Director Anup Kumar Jaiswal, son of Sri Ashok Kumar
Jaiswal, Resident of 31 East Jail Road, P.O. & P.S. Lalpur,
District - Ranchi having its registered office at 403, Sri
Krishna Mathura Tower, 3rd Floor, Circular Road, P.O. &
P.S. Lalpur, District - Ranchi.
2. Amba Carbonization Pvt. Ltd. Through its Director, Anup
Kumar Jaiswal, son of Sri Ashok Kumar Jaiswal, Resident
of 31 East Jail Road, P.O. & P.S. Lalpur, District - Ranchi
having its registered office at 403, Sri Krishna Mathura
Tower, 3rd Floor, Circular Road, P.O. & P.S. Lalpur,
District - Ranchi.
3. Interlink Coal Pvt. Ltd. Through its Director Rasendra
Kumar Singh, son of late Rajendra Singh, Resident of
Shukla Colony, Hinoo, P.O. & P.S. Doranda, District -
Ranchi having its office at Hotel The Raso, 4 th Floor,
Birsa Chowk, Khunti Road, P.O. Hatia, P.S. Jagarnathpur,
District - Ranchi.
4. Techno Fuel India Pvt. Ltd. Through its Director Rahul
Raj, son of Sri Rasendra Kumar Singh, Resident of
Shukla Colony, Hinoo, P.O. & P.S. Doranda, District -
Ranchi having its office at Hotel The Raso, 4 th Floor,
Birsa Chowk, Khunti Road, P.O. Hatia, P.S. Jagarnathpur,
District - Ranchi. ..... Petitioners
Versus
1. Central Coalfields Ltd, Darbhanga House, Ranchi, P.O.
G.P.O., P.S. Kotwali, District - Ranchi.
2. Chairman Cum Managing Director, Central Coalfields
Ltd having its office at Darbhanga House, P.O. G.P.O., P.S.
Kotwali, District - Ranchi.
3. Director (Finance), Central Coalfields Ltd having its
office at Darbhanga House, P.O. G.P.O., P.S. Kotwali,
District - Ranchi.
4. General Manager (S & M), Central Coalfields Ltd having
its office at Darbhanga House, P.O. G.P.O., P.S. Kotwali,
District - Ranchi. ..... Respondents
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CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE AMITAV K. GUPTA
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For the Petitioners : Absent For the Respondents : Mr. A. K. Das, Advocate
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08/Dated: 31st July, 2018 Oral Order Per D.N. Patel, A.C.J
1. Neither this matter has been mentioned earlier nor any one appears on behalf of the petitioners, when the matter is called out.
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2. Accordingly, this Writ Petition, is hereby, dismissed for default.
3. Interim relief, if any, granted by this Court, stands vacated.
(D. N. Patel, A.C.J) (Amitav K. Gupta, J) Chandan - Biswas/-