Navneet Modi vs M/S. Indicarb Limited & Anr
2021 Latest Caselaw 538 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       (Civil Appellate Jurisdiction)
                          S.A. No. 95 of 2006
                                    ........

    Navneet Modi                             .... ..... Appellant
                                 Versus
    M/s. Indicarb Limited & Anr.              ......... Respondents

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

For the Appellant : Mr. Badal Vishal, Advocate.

    For the Respondents                :
                                      ........
    09/04.02.2021.

It appears that the second appeal has been admitted in terms of order dated 24.03.2009, which has been preferred against the judgment dated 19.01.2006 and decree dated 24.01.2006 in Money Appeal No.05/2003 passed by learned Additional Judicial Commissioner, (F.T.C. Xth), Ranchi and reversing the judgment dated 24.09.1994 and decree dated 06.10.1994 in Money Suit No. 31/1992 passed by learned Sub-Judge-IV, Ranchi.

The notice has been issued upon the respondent nos.1 and 2 vide order dated 09.10.2014. In the report submitted by Assistant Registrar, City Civil Court, Banglore, it has been stated that the unserved notice received after hearing date hence "want of time".

Under the aforesaid circumstances, office is directed to issue fresh notice upon respondent nos.1 and 2 giving proper time.

Put up this case after service of notice.

(Kailash Prasad Deo, J.) Jay/-