IN THE HIGH COURT OF JHARKHAND AT RANCHI W.P.(C) No. 2722 of 2015 with W.P.(C) No. 3921 of 2015 M/s Thakur Prasad Sao, a Partnership Firm registered under the Indian Partnership Act, Chaibasa, through one of its partners, Sri Sandeep Sao, Chaibasa, Singhbhum West .. Petitioners (in both cases) Versus The Union of India through the Ministry of Mines, New Delhi & Ors. ... Respondents(in both cases) with W.P.(C) No. 1680 of 2015 Shri Ramesh Prasad Sao ... Petitioner Versus Union of India through Secretary, Ministry of Mines, New Delhi & Ors. ... Respondents CORAM: - HONBLE MR. JUSTICE APARESH KUMAR SINGH For the Petitioners : M/s K. Venugopal, Sr. Advocate, Abhijit Sinha, Uday Tiwari, Indrajit Sinha & Krishanu Ray, Advs [In W.P.(C) Nos. 2722 & 3921 of 2015] M/s Raju Ramachandran, Sr. Advocate N.K. Pasari, Mythili & Rahul Gupta, Advs [In W.P.(C) No. 1680 of 2015] For the Respondents : M/s Raju Ramachandran, Sr. Advocate N.K. Pasari, Mythili & Rahul Gupta, Advs [In W.P.(C) Nos. 2722 & 3921 of 2015] M/s K. Venugopal, Sr. Advocate, Abhijit Sinha, Uday Tiwari, Indrajit Sinha & Krishanu Ray, Advs [In W.P.(C) No. 1680 of 2015] For the Union of India : Mrs. A.R. Choudhary, Advocate For the State : M/s Ajit Kumar Sinha, Sr. Advocate & Vikash Kumar, J.C. to A.A.G.
08/11.02.2016 These applications shall be heard. All the respondents are represented. Pleadings are also said to be complete.
Considering the issues involved herein and the interim order dated 27.04.2015 in W. P. (C) No. 1680 of 2015 that during pendency of the writ petition, no third party right would be created, it is desirable that these matters be heard at an early date.
Accordingly, list these cases on 01.04.2016.
Parties are at liberty to mention these matters on that day.
(Aparesh Kumar Singh, J.) Kamlesh/