Anil Sharma vs The State Of Jharkhand & Another
2021 Latest Caselaw 2327 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  W.P.(C) No. 1881 of 2021
              Anil Sharma                                     ..... Petitioner
                                            Versus
              The State of Jharkhand & Another                ..... Respondents
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CORAM HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner: Mr. Vijay Kant Dubey For the State:

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02/13.07.2021 The case is taken up through Video Conferencing.

The grievance of the petitioner is that despite the order dated 11.10.2018

passed by this Court in Arbitration Appeal No. 12/2017 whereby Misc. Appal No.

516/2018 / Misc. Case No. 135/2018 was remanded to the Civil Judge (Sr. Div.)

-I, Ranchi for deciding the same on merit in a time bound manner, the said

Court has not yet disposed of the same.

Learned counsel for the petitioner while referring to the orders dated

02.07.2019 & 05.03.2020 passed in Misc. Case No. 135/2018, submits that

though on the said dates, the case was ordered to be posted for final

order/judgment, yet the same has not been disposed of till today.

Considering the said aspect of the matter, let an explanation be called

from the cornered Court below as to why the said case has been kept pending.

Put up this case on 09.08.2021 along with the said explanation under

appropriate heading.

   Satish/-                                                        (RAJESH SHANKAR, J)