Raymond Finance Company Private ... vs Md. Haidar Imam & Others
2021 Latest Caselaw 766 Jhar

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 (Civil Appellate Jurisdiction)
                      F.A. No. 146 of 2019
                            ........

Raymond Finance Company Private Limited ..... Appellant Versus Md. Haidar Imam & Others .... ..... Respondents

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

For the Appellant : Mr. A. K. Sahani, Advocate. For the Respondents : Mr. Shahid Khan, Advocate.

........

06/17.02.2021.

Heard, learned counsel for the appellant, Mr. A. K. Sahani. Learned counsel for the appellant has submitted that the appeal has been admitted by Coordinate Bench of this Court in terms of order dated 27.09.2019 filed against the judgment and decree dated 19.01.2019 (decree sealed and signed on 31.01.2019) passed in Original Suit (Title) No.124/2006 passed by learned Civil Judge (Sr. Division)-VI, Ranchi. The notice has been issued upon respondent no.5 namely Md. Manzar Imam, but since the respondent no.5 is in custody that has been served through the Dy. Superintendent of Prison Central Jail No.03 Tihar, New Delhi, which is kept at Flag-'X'.

Learned counsel, Mr. Shahid Khan has submitted that he has appeared on behalf of respondent no.5, but the memo of the appeal and impugned judgment and decree has not been served upon me, as such, direction may be given to serve the same by the appellant.

Considering such submissions, learned counsel for the appellant is directed to serve the same to the learned counsel for the respondent no.5 within a period of four weeks.

Put up this case after four weeks.

(Kailash Prasad Deo, J.) Jay/-