Sukhram Khalkho @ Sukhram Oraon vs Giri Nath Singh
2022 Latest Caselaw 2968 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  M.A. No.303 of 2015
         Sukhram Khalkho @ Sukhram Oraon               ...     Appellant
                                         -versus-
         1. Giri Nath Singh
         2. The Divisional Manager, Oriental Insurance Company Limited, Divisional
         Office No.1, Kutchery Road, Ranchi 834001, District Ranchi, now shifted to
         Tiwary Enclave, Circular Road, Near Lalpur Chowk, P.S. Lalpur, Post
         Ranchi 834001, District Ranchi.
                                                       ...     Respondents
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN

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For the Appellant : Mr. Arvind Kumar Lall, Advocate For the Respondents : Mr. Manish Kumar, Advocate

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9/ 02.08.2022 Mr. Arvind Kumar Lal, learned counsel appearing for the appellant submits that he will be satisfied if the principal amount of Rs.97,400/- (Rupees Ninety Seven Thousand Four Hundred) along with interest, which has been awarded by the Tribunal is paid to his client. He submits that he does not want to press this appeal and seeks permission to withdraw the same.

Considering his submission, this appeal is dismissed as withdrawn. It is made clear that if any execution case is filed or is pending before the Tribunal or the Executing Court, the same should be decided within three months and the Tribunal or the Executing Court will ensure that the award is satisfied within three months.

It is made clear that if the Tribunal or the Executing Court feels that the Judgment Debtor is not responding, it will be open to the Tribunal or the Executing Court to take all coercive steps against the Judgment Debtor.

(Ananda Sen, J.) Kumar/Cp-02