Suresh Mahato vs The State Of Jharkhand
2023 Latest Caselaw 1639 Jhar

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    FA No. 76 of 2022

         Suresh Mahato                        ......      Appellant
                               Versus
         The State of Jharkhand       .........             Respondent

Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

For the Appellant : Mr. Apurv, Adv.

Ms. Moushmi Chatterjee , Adv.

     For the Respondent         : Mr. Sachin Kumar, AC to S.C. I




04 / 18.04.2023          I.A. No. 7966 of 2022
                         Heard the parties.

Learned counsel for the appellant submits that he will file supplementary affidavit mentioning therein that the appellant of this appeal, Suresh Mahto is the only surviving legal heir of the deceased- Banbihari Mahto and also prays for time to file separate interlocutory application with the prayer to condone the delay in filing this appeal. Learned counsel for the appellant also prays for time for filing of interlocutory application with a prayer for exempting the appellant from filing the original certified copy of the common judgment passed in Land Reference Case 08 of 1989 to 10 of 1989 and 01 of 1995 within three weeks.

List this appeal along with this interlocutory application after filing of the supplementary affidavit.

If the supplementary affidavit or a separate interlocutory application with prayer for condonation of delay or a separate interlocutory application for exempting the appellant from filing the original certified copy, is not filed within three weeks, this appeal shall stand dismissed without further reference to Bench.

(ANIL KUMAR CHOUDHARY, J.) Smita/-