Supreme Court - Daily Orders
Manu Manjhi vs The Central Coalfields Limited on 16 February, 2026
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.11 COURT NO.9 SECTION XVII-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 4744/2026
[Arising out of impugned final judgment and order dated 07-08-2025
in LPA No. 288/2024 passed by the High Court of Jharkhand at
Ranchi]
MANU MANJHI Petitioner(s)
VERSUS
THE CENTRAL COALFIELDS LIMITED & ORS. Respondent(s)
(IA No. 44869/2026 - CONDONATION OF DELAY IN FILING AND IA No.
44868/2026 - EXEMPTION FROM FILING O.T.)
Date : 16-02-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) :Mr. Rajeev Singh, Adv.
Mr. Samant Singh, Adv.
Mr. Ashwani Kr. Singh, Adv.
Ms. Anu H Kirutthika, Adv.
Mr. Rohit Singh, Adv.
Mr. Rajeev Singh, AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. The Petitioner challenges the judgment and order dated 07.08.2025 in LPA No.288/2024 titled “Manu Manjhi vs. The Central Coalfields Ltd. & Ors.“ passed by the High Court of Jharkhand at Ranchi.
2. Delay condoned.
3. Signature Not Verified Issue notice, returnable on 01.04.2026. Digitally signed by RAJNI MUKHI Date: 2026.02.17
4. 18:51:18 IST Reason: Dasti service, in addition, is permitted. Let steps for service be taken within one week. 1
5. In the notice itself, let it be mentioned that respondents are required to file their counter affidavit and reply to the interlocutory application(s), if any, before the next date of listing.
(RAJNI MUKHI) (ANU BHALLA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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