Jharkhand High Court
Sociedade De Fomento Industrial Pvt. ... vs State Of Jharkhand & Ors. ... ... Opp. ... on 1 November, 2022
Author: Ravi Ranjan
Bench: Chief Justice, Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (C) No. 562 of 2022
Sociedade De Fomento Industrial Pvt. Ltd. and Anr.
..... ..... Petitioner
Versus
State of Jharkhand & Ors. ... ... Opp. Parties
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioner : Mr. M.S. Mittal, Sr. Advocate : Mr. Salona Mittal, Advocate For the Opp. Parties : Mr. P.A.S. Pati, G.A-II
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Oral Order 04/Dated: 01.11.2022 We had given a direction vide order dated 21.09.2022 upon the prayer made by the State authorities granting two weeks' time either for compliance for our order or for bringing any stay order from the Supreme Court as it was contended that the State authorities were intending to file S.L.P. Mr. M.S. Mittal, learned senior counsel appearing for the petitioner has submitted that till today no S.L.P has been filed.
Thus, the net position is that neither the order has been complied nor the S.L.P has even been filed.
However, in view of the prayer made by the learned counsel for the State, put up this case tomorrow (02.11.2022) by way of last indulgence.
(Dr. Ravi Ranjan, C.J.) (Sujit Narayan Prasad, J.) APK/Saket