Hamida Khatoon & Ors vs General Manager
2022 Latest Caselaw 630 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                       M.A. No. 602 of 2019
                                                     With
                                       M.A. No. 607 of 2019
          Hamida Khatoon & Ors..........                    Appellants (In M.A. 602/2019)
          Hamida Khatoon..........                          Appellant (In M.A. 607/2019)
                                  Versus
          General Manager, South Eastern Railway
          Kolkata & Anr. ............                 Respondents (In both the cases)
                                  ......

Coram: Hon'ble Mr. Justice Ananda Sen Through:-Video Conferencing ......

          For the Petitioner                    : Mr. Nikhil Ranjan, Advocate
          For the Respondents                   : ---
                                         ......

I.A. No. 2361 of 2020 in M.A. No. 602 of 2019 5/22.02.2022 This interlocutory application has been filed to ignore the defect pointed out by the office. Office has pointed out that certified copy of the impugned award alongwith authentication fee should be filed.

Counsel for the appellants submits that arising out of the same judgment another appeal being M.A. No. 607 of 2019 has already been instituted in which the certified copy of the judgment has already been filed. He submits that in view of Rule 201 of High Court of Jharkhand Rules, 2001, the defect may kindly be ignored.

After hearing the counsel for the appellants and after perusing Rule 201 of High Court of Jharkhand Rules, 2001, I find that arising out of the same judgment another appeal has been filed. The issues involved are the same.

Thus, the defect so far as it relates to production of certified copy and filing of authentication fee, is hereby ignored for the present.

I.A. No. 2361 of 2020 stands disposed of.

List both these appeals under the appropriate heading in the next week.

(Ananda Sen, J) Mukund/-cp.2