- (1.) We have heard the learned Counsel appearing for the Steel Authority of India and for the respective Respondents.
(2.) Learned Counsel appearing for the Steel Authority of India has brought to our attention the order passed by this Court in Civil Appeal No. 1774 of 2008 @ Special Leave Petition (C) No. 1415 of 2007 in Steel Authority of India Ltd. v. Deby Lal Mahato and Ors. (on 5th March, 2008.
(3.) In the peculiar facts and circumstances, we request the High Court of Jharkhand to dispose of these petitions as expeditiously as possible, in any event, within six months from the date of communication of this order.;