Sri Ashok Yadav @ Ashok Prasad vs The Union Of India Through The ...
2021 Latest Caselaw 23 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
             (Civil Miscellaneous Appellate Jurisdiction)
                    M.A. No. 296 of 2013
                           ........

Sri Ashok Yadav @ Ashok Prasad .... ..... Appellant Versus The Union of India through the General Manager, East Central Railway, Hazipur .... ..... Respondent

With M.A. No. 297 of 2013 ........

Sri Ashok Yadav @ Ashok Prasad .... ..... Appellant Versus The Union of India through the General Manager, East Central Railway, Hazipur .... ..... Respondent

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

For the Appellant                :
For the Respondent               : Mr. Vijay Kumar Sinha, Advocate.
                                 ........
24/04.01.2021.

The matters were repeatedly called out, nobody appears on behalf of the appellant, the name of learned counsel, Mr. Sahja Nand Saraswati and learned counsel, Mr. Rakesh Kumar are appearing on behalf of the appellant.

Learned counsel for the respondent, Mr. Vijay Kumar Sinha is present and he has submitted that impugned judgment does not require any interference as the learned Tribunal has rightly passed the judgment.

Since the counsels for appellant are not present, as such, by way of last indulgence to learned counsels for the appellant, let these cases be listed in the next week.

It is made clear that no further adjournment shall be granted on any grounds as the appeals are of the year, 2013.

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