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Jharkhand High Court

Ms T R F Ltd vs Sri Samir Kumar Ganguly on 7 January, 2013

Author: Alok Singh

Bench: Alok Singh

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       W. P. (L) No. 3757 of 2012
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                  M/s. T.R.F. Ltd., Jamshedpur                  ...      ...     Petitioner
                                            Versus
                  Sri Samir Kumar Ganguly                       ...      ...     Respondent
                                   ---


                  CORAM        : HON'BLE MR. JUSTICE ALOK SINGH
                                     ---
                  For the Petitioner     : Mr. G. M. Mishra, Advocate
                  For the Respondent     :

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2/07.01.2013

I. A. No. 3191 of 2012:

Learned counsel for the petitioner does not want to press this application.

Accordingly, this application is dismissed as not pressed. W.P.(L) No. 3757 of 2012:

Issue notice to the respondent returnable within four weeks by registered post with A/D in addition to normal mode of service on steps being taken by the petitioner within a week.

Impugned order dated 17.04.2012 shall remain stayed till further orders provided, petitioner deposits Rs. three lacs with the Labour Court, Jamshedpur within four weeks from today. On the deposit by the petitioner, amount so deposited may be released by the Labour Court in favour of the respondent after taking indemnity bond from the respondent subject to the final decision of the writ petition.

(Alok Singh, J.) R. Shekhar Cp 2