Jharkhand High Court
Director vs Shankar Prasad on 25 November, 2020
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Anubha Rawat Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P (S) No. 6964 of 2019
Director, CSIR-CIMFR [Central Institute of Mining and
Fuel Research], Dhanbad --- --- Petitioner
Versus
Shankar Prasad --- --- Respondent
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CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary Through : Video Conferencing
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For the Petitioner: Mr. Abhay Prakash, Advocate For the Respondent: Mr. Sudarshan Shrivastava, Advocate 09/25.11.2020 Mr. Abhay Prakash appears for the petitioner. Respondent has entered appearance through vakalatnama.
2. Mr. Sudarshan Shrivastava, learned counsel for the Respondent submits that I.A. No. 5639/2020 has been filed for vacation of the stay granted vide order dated 15.09.2020. He further submits that no counter affidavit need be filed by the Respondent as the entire records before the learned CAT have been brought on record through writ petition. Learned counsel for both the parties submit that the matter may be decided at an early date.
3. As such, let the case appear on 03rd December 2020. Meanwhile, learned counsel for the parties would submit their written notes and decisions, if any, on which they seek to rely, latest by 4.30 pm on 27 th November 2020 to the Court Master both in hard copy and through e-mail.
(Aparesh Kumar Singh, J.) (Anubha Rawat Choudhary, J.) Ranjeet/