Thursday, 14, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Mahabir Kansi vs State Of Jharkhand And Ors
2022 Latest Caselaw 666 Jhar

Citation : 2022 Latest Caselaw 666 Jhar
Judgement Date : 23 February, 2022

Jharkhand High Court
Mahabir Kansi vs State Of Jharkhand And Ors on 23 February, 2022
     IN THE HIGH COURT OF JHARKHAND AT RANCHI
              (Letters Patent Appellate Jurisdiction)

                           L.P.A. No. 340 of 2008

Mahabir Kansi                                                      ......Appellant

                                        Versus
State of Jharkhand and Ors.                                      ... Respondents
                               ---------------

(Through V.C.)

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

For the Appellant : Mr. Birendra Kumar, Advocate For the State : Mr. Suresh Kumar, Advocate

---------------

Order No. 26/ Dated: 23rd February 2022

On 20th November 2017, the following order was passed by this Court:

"No one appears for the appellant. Counsel for the State is present. Earlier also the matter was adjourned at the behest of the appellant.

In fact, on the last date it was adjourned by way of last indulgence on the prayer made on behalf of the counsel for the appellant.

The appeal is of the year 2008 and arises out of the impugned judgment passed in W.P.(C) No.4491 of 2002.

In these circumstances, we can not allow further adjournment.

The appeal is accordingly dismissed for non-prosecution."

2. Thereafter, this matter was listed on 7 th February 2022 on which date the following order was passed by this Court.

"Mr. Suresh Kumar, the learned State counsel seeks adjournment on the ground that he could not arrange the case records.

Post this matter under the same heading on 23rd February 2022.

In the meantime, the learned counsels for the parties shall file short synopsis, list of dates and notes of written arguments, if already not filed."

3. Mr. Birendra Kumar, the learned vice-counsel appears and seeks adjournment on the ground that "Ring Ceremony" of the daughter of Mr. Ranjan Kumar Singh, the learned counsel for the appellant, is fixed on

25th February 2022.

4. Post this matter on 15th March 2022 under the heading "Final Disposal".

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) RK/Tanuj/

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter