Ram Deo Singh vs The Tata Iron And Steel Company ...
2021 Latest Caselaw 206 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        (Civil Appellate Jurisdiction)
                             S.A. No. 58 of 2007
                                   ........

    Ram Deo Singh                                ..... Appellant
                                 Versus
    The Tata Iron and Steel Company Limited .....      Respondent

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

For the Appellant : Mrs. Gouri Devi, Advocate. For the Respondent : Mr. A. K. Das, Advocate.

........

13/14.01.2021.

Learned counsel for the appellant, Mrs. Gouri Devi has submitted that the present second appeal has been preferred by the appellant against the judgment dated 13.12.2006 and decree signed on 23.12.2006 passed by learned Additional District Judge -III, East Singhbhum, Jamshedpur in Eviction Appeal No.02/1997 affirming the judgment and decree dated 20.06.1997 (decree signed on 01.07.1997) passed by learned Munsif, Jamshedpur in Eviction Suit No.33/1989.

Learned counsel for the appellant has submitted that Criminal Appeal No.10 of 1994, pending before the court of learned District & Sessions Judge, East Singhbhum, Jamshedpur has already been dismissed and as such, appellant does not want to press this appeal.

Learned counsel for the respondent, Mr. A. K. Das appearing for the Tata Iron and Steel Company Limited has submitted that decree of eviction has already been executed long back, as such, respondent has no objection in not pressing the appeal by the appellant.

Considering the rival submissions of the parties, looking into the fact and circumstances and also as prayed by learned counsel for the appellant, the appeal is dismissed as infructuous.

(Kailash Prasad Deo, J.) Sunil-Jay/-