Jharkhand High Court
Ramkrishna Forgings Limited vs State Of Jharkhand & Ors on 23 December, 2011
IN THE HIGH COURT OF JHARKHAND AT RANCHI.
Cont. Case (Civil) No. 430 of 2009
with
Cont. Case (Civil) No. 431 of 2011
...
Ramkrishna Forgings Limited ... Petitioner[In both cases]
V e r s u s
The State of Jharkhand & Ors. ... Opposite Parties [In both cases]
...
CORAM: HON'BLE MRS. JUSTICE POONAM SRIVASTAV
...
For the Petitioner : Mr. Sumeet Gadodia, Advocate [In both cases]
For the of State : Mr. Ajit Kumar, A.A.G.
I.A. No. 3786 of 2011
07/23.12.2011I.A. No. 3786 of 2011 has been moved to substitute the name of Respondent No. 4. Shri Manish Ranjan who has moved from the post of Director of Industries to another place and the new incumbent Mrs. Vandana Dadel has joined in his place.
Notice has already been accepted by the Additional Advocate General. He shall intimate the new incumbent about the interim order and the contempt notices within two weeks.
In the event the order is not complied with, Smt. Vandana Dadel shall be present in the Court in person on 11.01.2012 and explain the reason.
I.A. stands disposed of.
Let a copy of this order be given to the counsel for the opposite parties.
(Poonam Srivastav, J.) Manish