Citation : 2021 Latest Caselaw 903 Jhar
Judgement Date : 23 February, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Miscellaneous Appellate Jurisdiction)
M.A. No. 110 of 2015
with
M.A. No.109 of 2015
......
CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) For the Appellants : Mr. Bibhash Sinha, Advocate For the Respondents : Mr. G.C. Jha, Advocate Mr. Rajiv Anand, Advocate
05/Dated: 23/02/2021.
Learned counsel for the appellants has submitted that we are about at 4.20 P.M., but he will take time in arguing these cases.
Learned counsel for the respondents has no objection. However, learned counsel for the claimants/respondents in support of his submission has referred a judgment rendered in the case of Khenyei vs. New India Assurance Company Ltd. and Ors., reported in (2015) 9 SCC 273 Considering the same, put up these cases in the next week.
(Kailash Prasad Deo, J.) sandeep/
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