EASTERN COALFIELDS LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Interlocutory Application, I.A. No. 10293 of 1999 has been filed in connection with the writ petition C.W.J.C. No. 2550 of 1999.

(2.) Eastern Coalfields Limited has filed this writ petition for quashing the order dated 26 -2 -1999 passed by the Certificate Officer (Mines), Dumka in Certificate Case No. 1 of 1998 -99 and also for quashing the notice of Certificate Case No. 1 of 1998 -99 as contained in Annexure -2 to the writ petition.

(3.) By an order date 9 -4 -1999 a learned Judge of this Court while hearing I.A. No. 3392 of 1999, stayed the operation of the order dated 26 -2 -1999 passed in Certificate Case No. 1 of 98 -99 subject to payment of 50% of the certificate dues within six weeks failing which the stay was directed to be vacated.