Jharkhand High Court
Chandirka Devi vs Ishwar Mandal & ... on 3 July, 2020
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No. 346 of 2020
Chandirka Devi........................... Petitioner(s)
Versus
Ishwar Mandal & Anr............................... Opp. Party(s)
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Coram: The Hon'ble Mr. Justice Ananda Sen Through:-Video Conferencing ......
For the petitioner : Mr. A.K.Sahani, Advocate.
For the O.P. No. 2 : Mr. A.K.Das, A.P.P.
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7/03.07.2020 Issue notice to O.P. No. 1 to show cause as to why this application
be not admitted and/or disposed of at this stage itself, for which requisite etc. under registered cover with A/D as well as through Ordinary process, must be filed within two weeks.
List this case after service of notice or on appearance of O.P. No. 1, whichever is earlier.
In the meantime, this Court directs the Project Officer, Jarangdih Colliery, Kathara Area, Bokaro to stop processing the CMPF and other dues of O.P. No. 1 Ishwar Mandal. If the application for refund of the CMPF amount has been forwarded to CMPF, the CCL authorities will instruct the CMPF not to release the said amount till further order of this Court.
The CCL authority will forward a copy of this order to CMPF authority.
Let a copy of this order be handed over to the counsel appearing on behalf of Project Officer, Jarangdih Colliery, Kathara Area, Bokaro.
(Ananda Sen, J) Mukund/-cp.2