Anirudh Singh vs State Of Jharkhand
2021 Latest Caselaw 1556 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    (Civil Appellate Jurisdiction)
                        S.A. No. 179 of 2015
                                       ........

Anirudh Singh .... ..... Appellant Versus State of Jharkhand, represented through the Deputy Commissioner, East Singhbhum, Jamshedpur .... ..... Respondent

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

For the Appellant : Mr. P.P.N. Roy, Sr. Advocate.

Mr. P.A.N. Roy, Advocate.

For the Respondent : Mr. P.C. Roy, S.C. (L&C)-I.

........

11/25.03.2021.

Learned senior counsel, Mr. P.P.N. Roy assisted by learned counsel for the appellant, Mr. P.A.N. Roy has submitted that though adjournment was sought for on the last occasion, but recently he has crossed over the judgment reported in AIR 2019 SC 3827 on the point of adverse possession, as such, adjournment may be granted by way of not today so that he may peruse the judgment in the facts of the present case.

Mr. P.C. Roy, S.C. (L&C)-I appears on behalf of the State has no objection, but only for not today.

Considering the same, let matter be passed over for the day, so that matter be listed after Holi Vacation.

(Kailash Prasad Deo, J.) Sunil/-