Jharkhand High Court
Ms Ramkrishna Forging Limited Through ... vs Jharkhand State Electricity Board ... on 13 May, 2015
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 2652 of 2013
with
W.P.(C) No. 4885 of 2009
with
W.P.(C) No. 5406 of 2009
with
W.P.(C) No. 3256 of 2012
M/s Ramkrishna Forging Limited, through its Chairman,
Jamshedpur, East Singhbhum
.... Petitioner(in all cases)
Versus
Jharkhand State Electricity Board, through its Chairman, and
others .............. Respondents(in all cases)
------
CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR
------
For the Petitioner: Mr. M.S. Mittal, Sr. Adv.
For the Respondents: Mr. Rahul Kumar,SC(JUVNL)
Mr. Ravi Kr. Singh, ASC(JUVNL)
------
10/13.05.2015It is submitted by learned counsel for the Jharkhand Urja Vikash Nigam Limited that against the judgement of the Division Bench of this Court, passed in W.P.(C) No. 6651 of 2007, the Board-Company had filed an application for Special Leave to Appeal in the Hon'ble Supreme Court vide Petition(s) for Special Leave to (Civil) No(s).26380 of 2008. Now, the said Special Leave Application has been converted into a Civil Appeal No. 6145 of 2010, which is still pending.
It appears that entire claim of the petitioner based on the aforesaid Division Bench Judgment of this Court. Under the said circumstance, in my view, these applications shall wait the judgment of the Hon'ble Supreme Court. Petitioner may mention these cases after disposal of the aforesaid appeal by the Hon'ble Supreme Court.
(Prashant Kumar, J.) Sudhir