Jharkhand High Court
Atique Khan vs Employers In Relation To The Management ... on 18 August, 2017
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
C. M. P. No. 50 of 2017
Atique Khan ..... Petitioner
vs.
Employers in relation to the management of
Jamadoba Colliery of M/s. Tata Steel Limited, Dhanbad......Opposite Party
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH
For the Petitioner : Mr. Sudhir Kumar Singh, Adv.
For the Opposite party : M/s. Indrajit Sinha and G.M.Mishra, Advs.
3/18.8.2017 Heard learned counsel for the petitioner and opposite party represented by Mr. Indrajit Sinha as learned counsel on record Mr. G. M. Mishra has gone out of station for his eye treatment.
Petitioner seeks restoration of W.P.(L) No. 4005 of 2014, which was dismissed for noncompliance of the peremptory order dated 18th January, 2017 on failure to remove the surviving defects.
Learned counsel for the petitioner submits that the certified copy of the impugned order could not be filed within peremptory time as it was made available to the petitioner by learned Industrial Tribunal No. 1, Dhanbad only on 24th January, 2017. In these circumstances, petitioner would suffer irreparably if the writ petition is not restored though there is no deliberate fault on his part.
Learned counsel representing the opposite party does not object to the said prayer.
Having regard to the submissions made and the reasons stated in the instant petition, let W.P.(L) No. 4005 of 2014 be restored to its original file.
Accordingly, the instant petition stands disposed of.
(Aparesh Kumar Singh,J) jk