Jharkhand High Court
Bihar State Mineral Development ... vs M/S Encon Builders (I) Pvt. Ltd. West ... on 14 June, 2024
Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
C.M.P. No. 429 of 2023
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1. Bihar State Mineral Development Corporation Limited (B.S.M.D.C.) now Jharkhand State Mineral Development Corporation Limited ( J.S.M.D.C. ) having its office at Khanij Nigam Bhawan, P.O. Hinoo, P.S. Doranda , District Ranchi
2. Managing Director, Jharkhand State Mineral Development Corporation Limited ( J.S.M.D.C.) having its office at Khanij Nigam Bhawan , P.O. Hinoo ... Petitioners
-Versus-
M/s Encon Builders (I) Pvt. Ltd. West Morabadi Maidan, P.O. Ranchi University, P.S. Bariatu , District Ranchi ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Petitioners : Mr. Sachin Kumar, learned A.A.G-II For the Respondent : None
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Order No. 4/ Dated: 14.06.2024 Learned counsel for the petitioners has submitted that there is change of office and hence soft copy of this C.M.P. may be supplied to him by the office.
2. In view of submission made by the learned counsel for the petitioners, the office is directed to furnish the soft copy of C.M.P. No. 429 of 2023 to the learned counsel for the petitioners.
3. Learned counsel for the petitioners has further submitted that in the light of order dated 17.05.2024 passed by the Co-ordinate Bench of this Court (Hon'ble The Acting Chief Justice, Shree Chandrashekhar ), the office of the learned Advocate had tried to get served a copy of this -1- C.M.P. No. 429 of 2023 upon the Respondent, however Mr. Rohit Roy , learned counsel for the Respondent had not accepted that notice on the ground that his client has not provided with the vakalatnama .
4. It appears that learned counsel for the petitioners was directed to serve a copy of this C.M.P. No. 429 of 2023 upon the respondent and the notice was issued to the respondent by the Co-ordinate Bench of this Court on 17.05.2024.
5. Under the circumstances, learned counsel for the petitioners is directed to take step for service of notice upon the Respondent by both the process i.e. Registered cover with A/D as well as under ordinary process, for which requisites etc. must be filed by tomorrow and also notice be served upon the Respondent through the learned Judge- In- charge, Civil Courts, Ranchi through the learned counsel appearing in the learned Court below representing the Respondent.
6. Put up this case on 28.06.2024.
7. Let a copy of this order to be send to the learned Court below and the learned Judge-in-charge, Ranchi through FAX at once.
(Sanjay Prasad, J.) Bibha/ -2-