Jharkhand High Court
Uber Mining Private Limited vs Central Coalfields Limited on 9 December, 2020
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No.4854 of 2019
With
I.A. No.9087 of 2019 & I.A. No.1142 of 2020
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Uber Mining Private Limited. .......... Petitioner.
-Versus-
1. Central Coalfields Limited, through its Chairman-cum-Managing Director, Darbhanga House, Ranchi.
2. Chairman-cum-Managing Director, Central Coalfields Limited, Darbhanga House, Ranchi.
3. General Manager (S & M), Central Coalfields Limited, Darbhanga House, Ranchi.
4. General Manager, Central Coalfields Limited, Dhori Area, P.O. Dhori, P.S. Bermo, District Bokaro.
5. Assistant General Manager, Central Coalfields Limited, Dhori Area, P.O. Dhori, P.S. Bermo, District Bokaro.
6. Area Finance Manager, Central Coalfields Limited, Dhori Area, P.O. Dhori, P.S. Bermo, District Bokaro.
7. Project Officer, AAD-OCM, Central Coalfields Limited, Dhori Area, P.O. Dhori, P.S. Bermo, District Bokaro.
.......... Respondents.
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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner : Mr. Krishna Kumar, Advocate For the Respondents: Mr. A. K. Mehta, Advocate
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Order No.04 Date: 09.12.2020 This case is taken up through video conferencing.
After some argument, Mr. Krishna Kumar, learned counsel for the petitioner, seeks permission to withdraw the present writ petition in view of the statement made in paragraph no.8 of the counter affidavit filed on behalf of the respondents.
Mr. A. K. Mehta, learned counsel for the respondents, has no objection.
Permission is accorded.
This writ petition is, accordingly, dismissed as withdrawn.
I.A. No.9087 of 2019 and I.A. No.1142 of 2020 are also dismissed.
(Rajesh Shankar, J.) Sanjay/