WEST BOKARO COLLIERY TISCO Vs. HALIMA KHATOON AND OTHERS
LAWS(JHAR)-2019-3-26
HIGH COURT OF JHARKHAND
Decided on March 06,2019

West Bokaro Colliery Tisco Appellant
VERSUS
Halima Khatoon And Others Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Admit.
(2.) Heard Mr. Rajiv Ranjan, Senior Advocate counsel appearing on behalf of the appellant assisted by Mr. Pratyush Kumar, Advocate and Mr. Ganesh Pathak, Advocate.
(3.) Counsel for the appellant submits that in all these cases common order dated 18.12.2006, are under challenge and the common order was passed in connection with Land Reference Case No. 145 of 1992, Land Reference Case No. 141 of 1992, Land Reference Case No. 142 of 1992, Land Reference Case No. 136 of 1992, Land Reference Case No. 134 of 1992, Land Reference Case No. 143 of 1992, Land Reference Case No. 148 of 1992 and Land Reference Case No. 147 of 1992.;


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