For The vs Learned Counsel For The
2021 Latest Caselaw 1078 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI

                   [Civil Miscellaneous Appellate Jurisdiction]
                          M.A. No. 505 of 2015
                                       With
                          M.A. No.178 of 2017
                                     ...........

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

For the Appellant(s) : Mr. G. C. Jha, Advocate.

Mr. Nikhil Ranjan, Advocate For the Resp. No.1 : Mr. Nikhil Ranjan, Advocate Mr. G. C. Jha, Advocate.

For the Resp. No.2 : Mr. Arvind Kr. Lall, Advocate

..........

06 / 03.03.2021. Learned counsel for the appellant, Mr. G.C. Jha (in M.A. No.505 of 2015) has submitted that let the instant Appeal may be listed on 09.03.2021 so as to peruse the judgment passed by the Apex Court in the case of Kajal vs. Jagdish Chand & Ors., reported in 2020 (4) SCC 413.

Learned counsel for the respondent No.1, Mr. Nikhil Ranjan (in M.A. No.505 of 2015) has no objection.

Mr. Arvind Kr. Lall, learned counsel appearing on behalf of owner of the vehicles in both the appeals, undertakes to file vakalantnama also in M.A. No.178 of 2017.

Considering the same, put up these cases on 09.03.2021.

(Kailash Prasad Deo, J.) Sandeep/