Jharkhand High Court
Biltu Devi vs The Commissioner, Cmpf And Others on 15 December, 2018
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 5496 of 2014
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Biltu Devi Versus The Commissioner, CMPF and others With W.P.(S) No. 2479 of 2016 Gohmani Devi Versus M/s BCCL through its Chairman & others
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CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh For the Petitioner:Mr. Anil Kr. Sinha, Advocate For the O.P. - CCL:Mr. A.K. Das, Advocate
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10/ 15.12.2018 Copy of the Interlocutory Application No. 8727/2018 in WPS No. 5496/2014 containing a compromise petition between the two wives of the deceased employee i.e. the writ petitioners Biltu Devi and Gohmani Devi, have not been served upon the learned counsel for the CCL. Counsel for the petitioner in WPS No. 5496/2014 undertakes to serve copy thereof within a week to the Respondent's counsel.
2. Let the matter appear after four weeks, so that in the meantime, counsel for the Respondent CCL and CMPF also may offer their response on the prayer.
(Aparesh Kumar Singh, J) Ranjeet/