Jharkhand High Court
Jamuna Harijan @ Jamuna Ahirwar vs Central Coal Fields Limited And Others on 11 April, 2018
Author: D.N. Patel
Bench: Amitav K. Gupta, D.N. Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 420 of 2017
Jamuna Harijan @ Jamuna Ahirwar ... ... ... Appellant
Versus
Central Coal Fields Limited and others ... ... ... Respondents
------
CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE AMITAV K. GUPTA
-----
For the Appellant: M/s. Ratnesh Kumar, Advocate For the Respondents: M/s. Amit Kumar Das, Advocate
------
th 08/Dated: 11 April, 2018 (Oral order) Per D.N. Patel, ACJ.
1) Counsel for the respondents submitted that in pursuance of the order passed by this Court dated 31st January, 2018, at present, they may be permitted to deposit Rs.15.00 Lakhs.
2) Permission, as sought for, is granted.
3) This amount of Rs.15.00 Lakhs will be accepted by the Registrar General of this Court who will deposit the same in a nationalized bank.
4) This amount will be deposited by the counsel for the respondents within one week from today.
5) This matter is adjourned to be enlisted on 25th April, 2018.
(D. N. Patel, ACJ)
Manoj/ (Amitav K. Gupta, J)