Supreme Court - Daily Orders
Janardan Mohan Choudhary vs Central Institute Of Mining Fuel ... on 10 November, 2025
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.27 COURT NO.11 SECTION XVII-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) DIARY NO(S). 54931/2025
[Arising out of impugned final judgment and order dated 01-05-2023
in WPS No. 5280/2018 01-08-2025 in CR No. 48/2023 passed by the
High Court of Jharkhand at Ranchi]
JANARDAN MOHAN CHOUDHARY PETITIONER(S)
VERSUS
CENTRAL INSTITUTE OF MINING FUEL RESEARCH (CIMFR) & ORS.
RESPONDENT(S)
(IA No. 276216/2025 - CONDONATION OF DELAY IN FILING
IA No. 276213/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT IA No. 276214/2025 - EXEMPTION FROM FILING O.T.)
Date : 10-11-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) Mr. Anup Kumar, Adv.
Mr. Shivam Kumar, Adv.
Mrs. Shruti Singh, Adv.
Mrs. Shubhangi Tiwari, Adv.
Mr. Aviral Joshi, Adv.
Mr. Avaneesh Satyang, Adv.
Ms. Vartika Vaishnavi, Adv.
M/S. Qua Legal, AOR
For Respondent(s)
UPON hearing the counsel the court made the following
O R D E R
1. Heard learned counsel for the petitioner.
2. Issue notice on the Special Leave Petition as well as on the delay condonation application, returnable in Signature Not Verified Digitally signed by geeta ahuja Date: 2025.11.10 six weeks.
17:27:29 IST Reason: (Nidhi Mathur) (Geeta Ahuja)
Court Master (NSH) Assistant Registrar-cum-PS