M/S Ramkumar Harishankar & Others vs Rajesh Kasera & Others
2021 Latest Caselaw 3923 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                (Civil Writ Jurisdiction)
               W.P. (C) No. 5967 of 2010
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M/s Ramkumar Harishankar & Others.... ..... Petitioners Versus Rajesh Kasera & Others .... ..... Respondents

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

For the Petitioners : Mr. Anmol Anand, Advocate. For the Respondent No. 1 : Mr. Ranjan Kumar, Advocate.

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06/20.10.2021.

Learned counsel, Mr. Anmol Anand has submitted that the arguing counsel for the petitioners, Mr. Ayush Aditya is sick, as such, this case may be adjourned for today.

Learned counsel for the respondent no. 1, Mr. Ranjan Kumar, has submitted that so far personal ground of learned counsel for the petitioners is concerned, he has no objection, but it is a case where execution of a decree has been stayed by the Coordinate Bench of this Court in terms of order dated 10.03.2011, whereby a sum of Rs. 13,13,500/- has to be recovered from the judgment debtors, who are the writ petitioners before this Court, as such, if this Court is inclined to adjourn this case for today, it may be listed on 25.10.2021.

Considering the same, put up this case on 25.10.2021.

(Kailash Prasad Deo, J.) Sunil/-