QUALITY LIME PRODUCTS Vs. BHARAT COKING COAL LTD
LAWS(JHAR)-2010-1-245
HIGH COURT OF JHARKHAND
Decided on
January 06,2010
QUALITY LIME PRODUCTS
Appellant
VERSUS
BHARAT COKING COAL LTD; CHAIRMAN CUM MANAGING DIRECTOR; DIRECTOR ( TECHNICAL), BHARAT COKING COAL LTD; GENERAL MANAGER, SALES AND MARKETING; DEPUTY CHIEF SALES MANAGER
Respondents
JUDGEMENT
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(1.) Heard.
(2.) It is submitted that petitioner is praying for an order similar to the order dated 12.11.2008, passed in W.P.(C) No. 1228 of 2008-M/s Jiny Enterprises.
(3.) Mr. Mehta reiterated his stand taken in paragraph 2 of the said case.;
(2.) It is submitted that petitioner is praying for an order similar to the order dated 12.11.2008, passed in W.P.(C) No. 1228 of 2008-M/s Jiny Enterprises.
(3.) Mr. Mehta reiterated his stand taken in paragraph 2 of the said case.;
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