MUGMA COKE OVEN PRIVATE LIMITED AND ORS v. BCCL

IN THE HIGH COURT OF JHARKHAND AT RANCHI W. P. (C) No. 4562 of 2012

… Mugma Coke Oven Pvt. Ltd. and Ors. ... …Petitioners

-V e r s u s- Bharat Coking Coal Ltd. Dhanbad and Ors. …Respondents

with W. P. (C) No. 4543 of 2012

…

Gee Tee Hard Coke Traders and Ors. ... …Petitioners -V e r s u s-

Bharat Coking Coal Ltd. Dhanbad and Ors. …Respondents with

W. P. (C) No. 4588 of 2012 …

Sanjay Hard Coke Industries, Dhanbad and Ors. ... …Petitioners -V e r s u s-

Bharat Coking Coal Ltd. Dhanbad and Ors. …Respondents …

CORAM: - HON’BLE MR. JUSTICE APARESH KUMAR SINGH …

For the Petitioners : - Mr. B. Poddar, Sr. Adv. For the Respondent-BCCL : - Mr. Indrajit Sinha, Adv

… I. A. No. 3600 of 2014 in W. P. (C) No. 4562 of 2012, I. A. No. 3601 of 2014 in W. P. (C) No. 4543 of 2012 and I. A. No. 3599 of 2014 in W. P. (C) No. 4588 of 2012

07/10.02.2016 Learned Senior counsel relies upon a judgment rendered by

the Apex Court in the case of S. J. Coke Industries Pvt. Ltd. and

Ors. Vs. Central Coalfields Ltd. and Ors. reported in (2015) 8

SCC 72 in order to support the submission that issue raised herein

relating to refund of excess money collected by the Coal Company

with interest is no longer res-integra.

Learned counsel for the respondent-BCCL prays for short

time to go through the said judgment and advance the submission.

Counter affidavit has already been filed earlier.

Accordingly, as prayed for on behalf of the respondents, list

these cases on 24.02.2016 under the heading for Admission.

I. A. No. 3600 of 2014 in W. P. (C) No. 4562 of 2012, I. A.

No. 3601 of 2014 in W. P. (C) No. 4543 of 2012 and I. A. No. 3599

of 2014 in W. P. (C) No. 4588 of 2012 for early hearing stand

disposed of in view of the order passed.

(Aparesh Kumar Singh, J.) Kamlesh/