M/S Rungta Mines Limited vs Md. Mahfuz Ansari
2021 Latest Caselaw 763 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             (Civil Appellate Jurisdiction)
                F.A. No. 495 of 2018
                       ........

M/s Rungta Mines Limited .... ..... Appellant Versus Md. Mahfuz Ansari .... ..... Respondent

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

For the Appellant : Mr. Ankit Vishal, Advocate. For the Respondent : Mr. Rajeev Kumar, Advocate.

Mr. Ramesh Kumar, Advocate.

Mr. Pawan Kumar Singh, Advocate.

........

09/17.02.2021.

Learned counsel, Mr. Rajeev Kumar, assisted by learned counsel for the respondent, Mr. Ramesh Kumar and Mr. Pawan Kumar Singh has submitted that he has received the notice on behalf of the respondent and he has appeared in the appeal, but the memo of appeal, impugned judgment, decree and other documents have not been served upon him, as such, the same may be served upon him.

Learned counsel for the appellant, Mr. Ankit Vishal, has submitted that he will serve the copy of the same, but the appeal may be taken up when the physical court starts.

Considering the same, put up this case when the physical court starts.

(Kailash Prasad Deo, J.) Sunil/-