Jharkhand High Court
State Of Jharkhand & Another vs Texmaco Rail & Engineering Ltd. (Trel) on 16 January, 2024
Author: Subhash Chand
Bench: Subhash Chand
IN THE HIGH COURT OF JHARKHAND AT RANCHI
MA No.105 of 2003
State of Jharkhand & Another ..... ... Appellants
Versus
Texmaco Rail & Engineering Ltd. (TREL) .... .... Respondent
With
MA No.106 of 2003
State of Jharkhand & Another ..... ... Appellants
Versus
Texmaco Rail & Engineering Ltd. (TREL) .... .... Respondent
With
MA No.107 of 2003
State of Jharkhand & Another ..... ... Appellants
Versus
Texmaco Rail & Engineering Ltd. (TREL) .... .... Respondent
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND
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For the Appellants-State : Mr. Praveen Akhouri, S.C.(Mines)-I Mrs. Mohini Gupta, AC to S.C.(Mines)-I Mr. N.K. Pandey, AC to SC (L&C)-I For the Respondent(s) : Mr. M.P. Sinha, Advocate Mr. Sunil Kr. Mahto, Advocate
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13/16.01.2024 Mrs. Mohini Gupta, learned AC to S.C. (Mines)-I for the appellants-State in M.A. No. 105 of 2003, Mr. N.K. Pandey, learned AC to SC (L&C)-I for the appellants-State in M.A. Nos.106 and 107 of 2003 and on behalf of respondents learned counsel Mr. Sunil Kr. Mahto in all cases are present.
2. The learned counsel for the appellants-State has submitted that the file of this appeal is missing and same has to be reconstructed and for the same four weeks' time is sought.
3. The learned counsel for the respondent has no objection for the same.
4. Keeping in view, this appeal is of the year 2003, four weeks' time is granted as last indulgence.
5. List on 13.02.2024.
(Subhash Chand, J.) RKM