Puran Singh & Others vs The Tata Iron And Steel Company ...
2021 Latest Caselaw 2631 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      (Civil Appellate Jurisdiction)
                        S. A. No. 495 of 2017
                                ......

Puran Singh & Others ........... Appellants Versus The Tata Iron and Steel Company Ltd. & Another ........ Respondents

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

For the Appellants : Mr. Jitendra Nath Upadhyay, Advocate For the Respondent No. 1 : Mr. Ganesh Pathak, Advocate. For the Respondent No. 2 : Mr. Deepak Kumar Dubey, A.C. to Mr. Sachin Kumar, A.A.G.-II.

.......

04/29.07.2021 The instant appeal has been filed against the judgment dated 29.07.2017 and decree signed on 11.08.2017 passed by learned District Judge-IV, Jamshedpur in Title Appeal No. 74/2012, whereby the judgment dated 07.08.2012 and decree signed on 21.08.2012 passed by learned Civil Judge (Sr. Division), Jamshedpur in Title Suit No. 269/1983 has been affirmed.

Learned counsel for the appellants, Mr. Jitendra Nath Upadhyay has prayed for three weeks' time to remove the defect no.2 i.e. Appellant No.6 of decree under appeal has not been made party to this instant memo of appeal as pointed out vide Stamp Reporting dated 14.11.2017.

Considering the same, three weeks' time is granted to the appellants to remove the defect, failing which this appeal shall stand dismissed without further reference to the Bench, as the present appeal is of the year 2017.

Office is directed to reflect the name of Mr. Sachin Kumar, AAG-II with Mr. Deepak Kuamr Dubey, A.C. to AAG -II instead of learned counsel, Mr. Atanu Banerjee on behalf of the State.

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