BIHAR CAUSTIC AND CHEMICALS LTD., GARHWA Vs. JHARKHAND STATE ELECTRICITY BOARD, RANCHI AND ANR.
LAWS(JHAR)-2002-1-73
HIGH COURT OF JHARKHAND
Decided on January 17,2002

Bihar Caustic And Chemicals Ltd., Garhwa Appellant
VERSUS
Jharkhand State Electricity Board, Ranchi And Anr. Respondents

JUDGEMENT

- (1.) The Court.
(2.) IN view of the counter -affidavit filed by Shri Anand Bhushan, particularly the statement contained in paragraph 9 thereof and in modification of our order dated 12th June. 2001, passed in C.W.J.C. No. 363 of 2001 we direct that instead of Mr. Anand Bhushan, the matter shall now be heard and disposed of by Shri G.N. Rai, Electrical Superintending Engineer, Transmission Circle, Jamshedpur, who has now been asked/authorised to look after the work of General Manager -cum -Chief Engineer, Transmission Zone -1, Ranchi. This order is being passed with the consent and agreement of the parties through their learned counsel. Shri G.N. Rai shall now start the proceedings from the stage left over by Shri Anand Bhushan. The proceedings shall commence within two weeks from today. He shall conclude the proceedings with reasonable dispatch and ensure that the final order is passed by him within five months from today.
(3.) IT shall be the responsibility of Mr. V.P. Singh, learned counsel for the Board to ensure that this order is communicated to Shri G.N. Rai positively within one week from today.;


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