Jharkhand High Court
M/S Rani Sati Rice Mills vs Jharkhand Urja Vikas Nigam Limited And ... on 2 November, 2018
Author: Aniruddha Bose
Bench: Chief Justice, B.B.Mangalmurti
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 150 of 2017
M/s Rani Sati Rice Mills ..... Appellant
Versus
Jharkhand Urja Vikas Nigam Limited and Others .. Respondents
Coram: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE B.B.MANGALMURTI
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For the Appellant Mr. M.S.Mittal, Sr. Advocate For the Respondent-State Mr.Ajit Kumar, A.G.
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13/ Dated : 2nd November, 2018 Learned Advocate General appearing for the respondent wants to file an application to bring on record certain further materials.
Let advance copy of the application be served upon the learned Advocate for the appellant. Such service must be effected by 6th November, 2018.
The matter shall be listed again on 22nd November, 2018. In the event, the appellant wants to use any affidavit in relation to the affidavit to be filed by the respondents, the same shall be filed by 20th November, 2018.
(Aniruddha Bose, CJ.) (B.B.Mangalmurti, J) satyendra/amardeep