LAWS(JHAR)-2022-6-38

BHANU DEVI Vs. BHARAT COKING COAL LIMITED

Decided On June 28, 2022
Bhanu Devi Appellant
V/S
BHARAT COKING COAL LIMITED Respondents

JUDGEMENT

(1.) Nobody appears on behalf of the petitioner.

(2.) Learned counsel for the respondents is present.

(3.) This writ petition has been filed for the following reliefs:-