JSW STEEL LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) With the consent and at the request of learned counsel for the parties, this petition was taken up for final disposal.

(3.) This petition challenges the order dtd. 21/1/2026 made by the Presiding Officer, Tribunal (CBA Cases), Ranchi, rejecting the petitioner's application for interim relief in MCA No.11 of 2026 arising out of CBC Case No. 02 of 2026 seeking inter alia for stay on the final compensation order dtd. 19/11/2025 made by the Nominated Authority under the provisions of Coal Mines (Special Provisions) Act, 2015 (CMSP Act of 2015).