Nand Kishore Chaudhary & Others vs Paras Nath Keshri
2021 Latest Caselaw 1734 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  (Civil Appellate Jurisdiction)
                     S.A. No. 29 of 2015
                                     ........

Nand Kishore Chaudhary & Others .... ..... Appellants Versus Paras Nath Keshri .... ..... Respondent

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

For the Appellants : Mr. Sidhartha Jyoti Roy, Advocate.

Mr. Ganga Kewat, Advocate.

For the Respondent : Mr. Kundan Kumar Ambastha, Advocate.

........

08/08.04.2021.

Learned counsel, Mr. Sidhartha Jyoti Roy, assisted by learned counsel for the appellants, Mr. Ganga Kewat has submitted that another second appeal i.e. S.A. No. 30/2015 arising out of same impugned judgment was dismissed on 16.09.2019 for non-compliance of order passed by Coordinate Bench (Sanjay Kumar Dwivedi, J.) and C.M.P. No. 718/2019 has been preferred for restoration of S.A. No. 30/2015, but the same has not been listed till date, as such, it would be proper that both the appeals i.e. S.A. No. 30/2015 and S.A. No. 29/2015 may be heard together.

Learned counsel for the appellants has thus submitted that four weeks' time may be granted to enable learned counsel for the appellants to press C.M.P. 718/2019 before the appropriate Bench.

Learned counsel for the respondent, Mr. Kundan Kumar Ambastha, has no objection.

Accordingly, four weeks' time is granted to learned counsel for the appellants to take steps for restoration of S.A. No. 30/2015, otherwise this Court will presume that appellants have no interest in the matter and for this reason S.A. No. 30/2015 has been dismissed for not complying the order passed by Coordinate Bench of this Court and no steps has been taken for restoration of S.A. No. 30/2015.

Put up this case after four weeks.

(Kailash Prasad Deo, J.) Sunil/-