SURESH NARAYAN SINGH Vs. THE TATA IRON AND STEEL COMPANY LTD.
LAWS(JHAR)-2010-8-79
HIGH COURT OF JHARKHAND
Decided on August 05,2010

Suresh Narayan Singh Appellant
VERSUS
The Tata Iron And Steel Company Ltd. Respondents

JUDGEMENT

R.K. Merathia, J. - (1.) HEARD .
(2.) BOTH these writ petitions have been heard together for disposal. Wpc No. 1767 of 2010, In this writ petition, petitioner has challenged the two orders - i.e. order dated 8.12.2009 rejecting his petition filed for rejecting plaint, on the ground that no cause of action survived; and the order dated 15.2.2010 rejecting petitioner's petition filed under Order -2, Rule -2(3), on the ground that earlier suit was withdrawn without any leave to file fresh suit.
(3.) MR . Rajesh Lala, learned Counsel appearing for the petitioner, assailed the impugned orders on various grounds. Whereas, Mr. Mishra, appearing for the respondent, supported the impugned orders.;


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