Smt. Kaleshwari Devi & Others vs Simon Tudu & Others
2021 Latest Caselaw 1618 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
           (Civil Miscellaneous Appellate Jurisdiction)
                  M.A. No. 149 of 2020
                           ........

Smt. Kaleshwari Devi & Others .... ..... Appellants Versus Simon Tudu & Others .... ..... Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ............

For the Appellants : Mr. Arvind Kr. Lall, Advocate.

For the Respondents                 :
                                    ........
04/05.04.2021.

Learned counsel for the appellants has prayed for two weeks' time to remove the defect nos. 1 & 2 as pointed out vide Stamp reporting dated 22.06.2020.

Defect Nos.1 & 2 are as follows:-

1. Limitation petition may be filed.

2. Copy may be served to respondent no.3.

Considering the same, put up this case after the removal of defects.

Learned Registrar General of this Court is directed to issue direction to the registry that at the time of filing of miscellaneous appeal arising out of Motor Vehicle Accident Claim case or Workman Compensation case or against the order / judgment of Railway Claim Tribunal, if the Insurance Company or Railway are respondent in the memo of the appeal and their counsels are already empanelled and their list is provided to the registry, then copy must be served upon counsel for the Insurance Company or Railway, so as to minimize the delay in disposal of the miscellaneous appeal in a benevolent legislation. Such direction must be issued by the learned Registrar General within a period of two weeks to the registry.

(Kailash Prasad Deo, J.) Jay/-