Tata Motors Ltd. vs Taposhi Paul & Others
2021 Latest Caselaw 632 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            (Civil Miscellaneous Appellate Jurisdiction)
                   M.A. No. 386 of 2014
                          ........

Tata Motors Ltd., Telco, Jamshedpur .... ..... Appellant Versus Taposhi Paul & Others .... ..... Respondents

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

For the Appellant : Mrs. Swati Shalini, Advocate. For the Respondent Nos. 1 to 3 : Mr. Arbind Kumar, Advocate.

........

05/09.02.2021.

Heard, learned counsel for the appellant, Mrs. Swati Shalini. It appears that the instant appeal has been filed against the judgment dated 22.08.2014 passed by learned District Judge-III- cum-Motor Vehicles Accident Claims Tribunal, Jamshedpur in Compensation Case No. 90/2013.

The Stamp Reporter has pointed out defects vide S.R. dated 26.09.2014. Thereafter, the matter was listed before the Lawazima of Joint Registrar (Judicial) on 08.10.2014, but defect no. 1 has not been removed. Thereafter, it was listed before the Lawazima of Registrar General on 20.01.2015, but the defect no. 1 has not been removed. Thereafter, it was listed before the Coordinate Bench on 02.01.2019, time was granted, even then defect no. 1 has not been removed.

Defect no. 1 is with regard to statutory amount, which has not been deposited.

Learned counsel for the appellant has prayed for two weeks' time to remove the defect no. 1.

Learned counsel for the respondent nos. 1 to 3, Mr. Arbind Kumar has no objection.

Considering the same, two weeks' time is granted to learned counsel for the appellant to remove the defect no.1, failing which, the appeal shall stand dismissed without further reference to a Bench as the appeal is of the year 2014 for an accident which took place on 22.10.2012.

(Kailash Prasad Deo, J.) Sunil/-