Binay Prasad vs Ashoka Leyland Finance And ...
2021 Latest Caselaw 2481 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI

                               Cr. Revision No. 833 of 2012

             Binay Prasad                 ...       ...     ...       Petitioner
                                     Versus

             Ashoka Leyland Finance and another         ...       ...    Opp. Parties

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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. A.K. Kashyap, Senior Advocate Mr. Suraj Kishore, Advocate For the State : Mr. Shiv Shankar Kumar, A.P.P. For the Finance Company Mr. Ashish Kumar, Advocate

Through Video Conferencing

17/22.07.2021

1. Heard Mr. A.K. Kashyap learned senior counsel appearing on behalf of the petitioner along with learned counsel Mr. Suraj Kishore, and Mr. Anurag Kashyap.

2. Heard Mr. Ashish Kumar, learned counsel appearing for the Finance Company-opposite party No. 2.

3. Heard Mr. Shiv Shankar Kumar, learned counsel appearing on behalf of the State. He has adopted the argument advanced by the learned counsel for the opposite party No. 2.

4. Learned counsel for the parties have concluded their argument.

5. Post this case for judgment on 26.07.2021.

(Anubha Rawat Choudhary, J.) Binit/