Suresh Mishra vs Dewkinandan Prasad Gupta And Anr
2021 Latest Caselaw 3000 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     (Civil Miscellaneous Appellate Jurisdiction)
                              M.A. No. 481 of 2018
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        Suresh Mishra                                             ....... Appellant
                                   Versus
        Dewkinandan Prasad Gupta and Anr.                         ......Respondents
                                  ..........

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

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For the Appellant : Mr. V.K. Sharma, Advocate For the Respondent No.1 : Mr. Amit Kumar, Advocate

06/Dated: 18/08/2021.

Heard, learned counsel for the appellant Mr. V.K. Sharma and learned counsel for the respondent no.1, Mr. Amit Kumar. It appears that the order dated 18.09.2020 passed by this Court has not been complied by learned counsel for the appellant by serving two copies of memo of appeal along with impugned judgment and interlocutory application upon learned counsel, Mr. Manish Kumar, who normally appears for respondent-New India Assurance Company Ltd. Let two copies of memo of appeal along with impugned judgment and interlocutory application be served upon learned counsel, Mr. Manish Kumar who normally appears for New India Assurance Company Ltd. List this case in the month of September, 2021. Let name of learned counsel Mr. Manish Kumar be reflected in the Cause List on behalf of respondent-New India Assurance Company Ltd.

(Kailash Prasad Deo, J.) Sandeep/tarun