CENTRAL COALFILEDS LTD., RANCHI Vs. BALAJI FUELS PRIVATE LTD., RANCHI
LAWS(JHAR)-2012-1-126
HIGH COURT OF JHARKHAND
Decided on January 18,2012

Central Coalfileds Ltd., Ranchi Appellant
VERSUS
Balaji Fuels Private Ltd., Ranchi Respondents

JUDGEMENT

- (1.) Heard.
(2.) Admit.
(3.) There is no need to issue notice to the respondent-writ petitioner since Learned Counsel has already put in appearance on behalf of the respondent-writ petitioner.;


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