CENTRAL COALFIELDS LIMITED Vs. ABDUL SATTAR
LAWS(JHAR)-2019-11-75
HIGH COURT OF JHARKHAND
Decided on November 05,2019

CENTRAL COALFIELDS LIMITED Appellant
VERSUS
ABDUL SATTAR Respondents

JUDGEMENT

APARESH KUMAR SINGH,J. - (1.) Learned counsels, Mr. Ratnesh Kumar and Mr. Om Prakash Prasad, who were representing the writ petitioner/respondent submit that the respondent has taken away the file with no objection from their office. Therefore, their names may be deleted from the Cause List.
(2.) It appears that no one else has entered appearance since then on behalf of the respondent.
(3.) In view of the specific statement made by learned counsels, let the name of Mr. Ratnesh Kumar and Mr. Om Prakash Prasad, Advocates be deleted from the cause list henceforth.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.