M/S PRASAD EXPLOSIVE AND CHEMICALS THROUGH ONE OF ITS PARTNER SUBODH KUMAR PRASAD Vs. JHARKHAND URJA VIKAS NIGAM LTD., THROUGH ITS CHAIRMAN & ORS.
LAWS(JHAR)-2015-3-166
HIGH COURT OF JHARKHAND
Decided on
March 31,2015
M/S Prasad Explosive And Chemicals Through One Of Its Partner Subodh Kumar Prasad
Appellant
VERSUS
Jharkhand Urja Vikas Nigam Ltd., Through Its Chairman And Ors.
Respondents
JUDGEMENT
Virender Singh,CJ. -
(1.) Heard learned counsel for the appellant and perused the impugned judgment .
(2.) We do not find any infirmity in the impugned order, calling for interference. Resultantly, the instant appeal, being devoid of any merit, stands dismissed. I.A. No. 1668 of 2015
(3.) Consequent to the dismissal of the main appeal, the present application for staying of operation of the impugned judgment, also stands dismissed. I.A. No. 1768 of 2015;
(2.) We do not find any infirmity in the impugned order, calling for interference. Resultantly, the instant appeal, being devoid of any merit, stands dismissed. I.A. No. 1668 of 2015
(3.) Consequent to the dismissal of the main appeal, the present application for staying of operation of the impugned judgment, also stands dismissed. I.A. No. 1768 of 2015;
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