Damyanti Sundi & Others vs Mukesh Kumar & Another
2021 Latest Caselaw 1781 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
          (Civil Miscellaneous Appellate Jurisdiction)
                 M.A. No. 64 of 2018
                        ........

Damyanti Sundi & Others .... ..... Appellants Versus Mukesh Kumar & Another .... ..... Respondents

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

For the Appellants : Mr. Jitendra Nath Upadhyay, Advocate. For the Respondent No.2: Mr. Manish Kumar, Advocate.

........

06/12.04.2021.

Learned counsel for the appellants, Mr. Jitendra Nath Upadhyay has submitted that in compliance of order dated 16.03.2021, copy of memo of appeal, impugned judgment / award and other relevant documents have been served upon learned counsel for the National Insurance Company Limited, Mr. Manish Kumar.

Learned counsel for the National Insurance Company Limited, Mr. Manish Kumar has submitted that thought the copy have been served upon him, but he could not send the same to the National Insurance Company Limited because he is infected with Corona Virus, as such, the appeal may be adjourned.

Considering the same, let the appeal be listed in the monthly list of May, 2021.

(Kailash Prasad Deo, J.) Sunil/-