Jharkhand High Court
M/S Bla Infra (Jv) vs State Of Jharkhand & Anr on 22 November, 2011
Author: Prakash Tatia
Bench: Chief Justice, P.P.Bhatt
IN THE HIGH COURT OF JHARKHAND, RANCHI
W.P.(T) No. 6689 OF 2011
M/s BLA INFRA(JV) ....................Petitioner
Vrs.
State of Jharkhand and another........ Respondents
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CORAM HON'BLE THE CHIEF JUSTICE
HON'BLE MR.JUSTICE P.P.BHATT
For the Petitioner Mr.N.K. Pasari
For the Respondents ------------------
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Order No.2 Dated 22nd November, 2011
Learned counsel for the petitioner submits that all defects have been removed and copy of this petition has already been given to the counsel for the respondents.
In view of the fact that similar matters have already been admitted/entertained and interim order has been passed therein, same order is being passed in this petition.
In the identical matter, W.P.(T) No.5000 of 2011, interim order was passed on 22nd September, 2011. In the light of the said order, the petitioner's case also stands covered.
List this matter on 12th December, 2011 along with W.P.(T) No.5000 of 2011.
(Prakash Tatia.,C.J.) (P.P.Bhatt, J.) dey/sudhir