M/S Ram Swaroop Agarwal A ... vs Gajanand Kajaria
2021 Latest Caselaw 1557 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         (Civil Appellate Jurisdiction)
                         S. A. No. 50 of 2019
                                ......

M/s Ram Swaroop Agarwal a Proprietorship firm represented by its proprietor (1) Vijay Agarwal (Ringsia) (2) Sunil Agarwal (Ringsia) ........... Appellant Versus Gajanand Kajaria ........ Respondent

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

For the Appellant : Mr. Ankit Vishal, Advocate For the Respondent : Mr. Rahul Kumar Gupta, Advocate.

.......

08/25.03.2021 Learned counsel for the appellant, Mr. Ankit Vishal has submitted that he has taken consent of learned counsel for the respondent, Mr. Rahul Kumar Gupta for not today on the personal ground of arguing counsel for the appellant, Mr. Indrajit Sinha.

Learned counsel for the respondent, Mr. Rahul Kumar Gupta has submitted that he is not opposing the adjournment on the personal ground of learned counsel for the appellant, but has placed one judgment in the case of Hari Singh Vs. Kanhaiya Lal reported in (1999) 7 SCC 288 para-16 and has submitted since there is a stay of the execution case, as such, this case may be passed over for the day, so as to be listed after Holi Vacation.

Considering the same, let the appeal be passed over for the day.

Till then, interim order granted on 18.02.2021 shall continue.

(Kailash Prasad Deo, J.) Jay/-