ROHIT KUMAR Vs. CENTRAL COALFIELDS LTD., RANCHI

LAWS(JHAR)-2012-2-54

HIGH COURT OF JHARKHAND

Decided on February 07,2012

ROHIT KUMAR Appellant

VERSUS

CENTRAL COALFIELDS LTD., RANCHI Respondents

- (1.) Heard the learned counsel for the parties.
(2.) Rule.
(3.) Learned counsel for the State waves service of rule.;