Jharkhand High Court
State Of Jharkhand & Another vs Texmaco Rail & Engineering Limited ... on 21 August, 2024
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
M.A. No.105 of 2003
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State of Jharkhand & Another .... .... Appellant(s) Versus Texmaco Rail & Engineering Limited (TREL) .... .... Respondent(s) With M.A. No.106 of 2003 With M.A. No.107 of 2003
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant(s) : Mr. Praveen Akhouri, S.C. Mines-I : Ms. Mohini Gupta, AC to S.C. Mines-I For the Respondent(s) : Mr. Vishal Tiwari, Adv.
: Mr. M.P. Sinha, Adv.
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st 21/Dated: 21 August, 2024
1. Learned counsel for the respondents seeks adjournment in the matter.
2. The adjournment is granted subject to deposit of cost of Rs.2500/- before the Advocates' Clerk Association, Jharkhand High Court, Ranchi.
3. As prayed for, put up this case on 04.09.2024.
(Rajesh Kumar, J.) Raja/-