The Union Of India Through vs Sanjay Kumar Gupta @ Sanjay Gupta
2021 Latest Caselaw 248 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            (Civil Miscellaneous Appellate Jurisdiction)
                   M.A. No. 114 of 2014
                          ........

The Union of India through the Deputy Chief Commercial Manager/Claims, South Eastern Railway, Kolkata .... ..... Appellant Versus Sanjay Kumar Gupta @ Sanjay Gupta .... ..... Respondent

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

For the Appellant : Mr. Mahesh Tewari, Advocate. For the Respondent : Mr. Amritansh Vats, Advocate.

........

12/18.01.2021.

Heard, learned counsel for the appellant, Mr. Mahesh Tewari. Learned counsel for the appellant has submitted that though this Court has granted adjournment on 11.01.2021 with riding clause that no further adjournment shall be granted to any of the parties, as the miscellaneous appeal is of the year 2014, but because of lock down, the original file is in the chamber and the impugned judgment is not with him, though, the Railway has furnished the same and the appeal was filed along with the judgment, as such, it is our difficulty for which an adjournment may be granted so as to take up this case when the physical court starts.

Learned counsel for the respondent, Mr. Amritansh Vats, has submitted that he has no copy of the impugned judgment and as such, the Railway may also furnish the same upon him, so that he may also assist this Court.

Considering such peculiar circumstances, let the case be listed when the physical court starts.

In the meantime, parties shall exchange their pleadings, but no such adjournment shall be granted when the physical court starts as the matter relates with the year 2014.

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