COAL INDIA LIMITED Vs. ALOK FUELS P LTD

JUDGEMENT

(1.) Delay in filing Special Leave Petitions arising out of CC Nos. 5440, 5452 and 5459 of 2010 is condoned.

(2.) Leave granted.

(3.) These appeals are against the interim orders dated 06.10.2009 passed by the learned Single Judge of the High Court of Jharkhand in W.P.(C) Nos. 2948 of 2009, 3536 of 2009 and 3080 of 2009 and the final order dated 07.01.2010 of the Division Bench of the Jharkhand High Court in L.P.A Nos. 484 of 2009, 485 of 2009, 486 of 2009 and 523 of 2009. Since common issues of fact and law arise for decision in this batch of cases, we are disposing of these appeals by this common judgment.