PARAS LAL VISHWAKARMA Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) Learned counsel for the petitioner has submitted that no parawise reply to the counter affidavit has been filed by the respondents.

(3.) Learned counsel for the respondents submits that parawise reply to the writ petition is not required to be filed considering the detailed counter affidavit filed in the present case and the matter may be taken up for arguments.