Sunil Kumar Bhartiya vs Mohan Lal Mahato & Ors
2021 Latest Caselaw 1969 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
           (Civil Miscellaneous Appellate Jurisdiction)
                  M.A. No. 256 of 2018
                           ........

Sunil Kumar Bhartiya .... ..... Appellant Versus Mohan Lal Mahato & Ors. .... ..... Respondents With M.A. No. 76 of 2018 ........

SBI General Insurance Co. Ltd. .... ..... Appellant Versus Mohan Lal Mahato & Ors. .... ..... Respondents

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

For the Appellant : Miss Sapna Kumari, Advocate.

(in M.A. No.256/18) For the Respondent : Mr. Ashutosh Anand, Advocate (in M.A. No.76/18) ........

06/21.06.2021.

When the matter is called out, learned counsel, Miss Sapna Kumari has submitted that because of personal difficulties of the arguing counsel, Mrs. J. Mazumdar the matter may be listed tomorrow.

Learned counsel, Mr. Ashutosh Anand appearing in M.A. No.76/2018 has submitted that copy of the memo of appeal, impugned judgment and limitation petition of M.A. No.256 of 2018 have not been served upon him, as such, the same may be served.

Learned counsel, Miss Sapna Kumari has submitted that copy of memo of appeal, impugned judgment and limitation petition shall be served upon learned counsel, Mr. Ashutosh Anand in course of the day.

Let name of Mr. Ashutosh Anand be appeared in the cause list as counsel for the respondent in M.A. No.256/2018.

Considering the same, put up these cases on 23.06.2021.

(Kailash Prasad Deo, J.) Jay/-