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Jharkhand High Court

Ms Hariom Smelters P Ltd Through Its One ... vs Jharkhand State Electricity Board Now ... on 29 August, 2016

Author: Virender Singh

Bench: Virender Singh, Shree Chandrashekhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              L.P.A. No. 344 of 2016
                                           with

                                I.A. No. 5079 of 2016
M/s Hariom Smelters (P) Ltd having its Office & Works at Plot No. 187, 
Mohulishole,   Singhbhum   (East)   PO   &   PS­   Adityapur,   Saraikella­ 
Kharsawan   through   its   one   of   the   Director   Shyam   Sunder   Agarwal   @ 
Shyam Sunder, S/o Sri Mamraj Agarwal, R/o Pursudih, H.No. 74, Church 
Road, PO & PS­Pursudih, East Singhbhum. ......................Appellant
                                     Versus
1. The   Jharkhand   State   Electricity   Board,   now   Jharkhand   Urja   Vikas 
Nigam   Limited   through   its   Chairman­cum­Managing   Director,   Office   at 
Engineering Bhawan, HEC Town, PO & PS­ Dhurwa, Distt.­Ranchi
2.  The Secretary, Jharkhand Urja Vikas Nigam Ltd, Office at Engineering 
Bhawan, HEC Town, PO & PS­ Dhurwa, Distt.­Ranchi 
3. The General Manager­cum­Chief Engineer, Singhbhum Electric Supply 
Area, J.S.E.B now  Jharkhand Bijli Vitran Nigam Limited, Bistupur PO & 
PS­ Bistupur, Distt.­ East Singhbhum
4.   The   Electrical   Superintending   Engineer,   Electric   Supply   Circle, 
Chaibasa,   Jharkhand   Bijli   Vitran   Nigam   Limited,   PO   &   PS­   Chaibasa 
Distt.­ West Singhbhum
5. Electrical Executive Engineer (C&R), Electric Supply Circle, Chaibasa, 
Jharkhand   Bijli   Vitran   Nigam   Limited   PO   &,   PS­   Chaibasa 
Distt.­ West Singhbhum
6. Electrical Executive Engineer, MRT Division, Chaibasa, Jharkhand Bijli 
Vitran Nigam Limited PO & PS­ Chaibasa, Distt.­ West Singhbhum
...................                                                      Respondents
                                     ......
Coram:  Hon'ble Mr. Justice Virender Singh, Chief Justice
          Hon'ble Mr. Justice Shree Chandrashekhar
                                       ......
For the Appellant                      : Mr. D.K.Pathak, Advocate
                                         M/s Sweta Rani, Saket Upadhyay
                                         S.K.Mishra & Mr. Akash Deep, Advocates
For the Respondent­JUVNL               : Mr. Navin Kumar, Advocate &
                                         Mr. Amit Sinha, Advocate
                                       ......
Order No. 02 /Dated : 29th August, 2016

Per Virender Singh, C.J. :

1. For the reasons carved out in the instant application and there  being no serious objection from the side of respondents, the delay of 51  days in filing the accompanied appeal is hereby condoned.

2. I.A. No. 5079 of 2016 stands disposed of accordingly. L.P.A. No. 344 of 2016

1. Heard learned counsel for both the sides.

2. The   writ   petition   filed   by   the   appellant­writ   petitioner   stands   ­2­ dismissed being not maintainable on the strength of the judgment passed  in the case of "M/s Shyam Lal Iron & Steel Company- versus- Jharkhand State Electricity Board and Others, reported in 2013 (3) JLJR 435", which view has not  been approved by this Court vide order dated 17th  March, 2016 in L.P.A.  No. 350 of 2015. The said judgment shall govern the instant matter also. 

Resultantly, the impugned order dated 05.05.2016, is hereby set aside and  the   entire   matter   stands   remitted   to   the   learned   Single   Judge   for   its  re­consideration. 

3. Parties   are   directed   to   appear   before   the   Writ   Court   on  19th September, 2016.

4. Disposed of as allowed, to the above extent.

     (Virender Singh, C.J)  (Shree Chandrashekhar, J) Mukund/­