Brajendra Prasad Singh & Anr vs Bandana Kumari & Ors
2023 Latest Caselaw 622 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  M.A. No. 07 of 2020
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Brajendra Prasad Singh & Anr. .... .... .... Appellants Versus Bandana Kumari & Ors. .... .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellants : Mr. Prakash Chandra, Advocate For the Respondents : Mr. Onkar Nath Tewary, Advocate

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Order No.06 Dated- 06.02.2023 I.A. No.2029 of 2021 Heard the parties.

The learned counsel for the appellants submits that this interlocutory application has been filed for early hearing of this miscellaneous appeal.

The learned counsel for the appellants prays for time to intimate as to whether any of the parties to E.C. Case No.12 of 2013 died during the pendency of the case before the Commissioner of Employees Compensation, Deoghar, the judgment/award dated 01.07.2019 of which is impugned in this appeal.

Since the appellants have prayed for time and the defects have not yet been removed. Hence, prayer for early hearing is dismissed being premature.

This interlocutory application is disposed of accordingly.

(Anil Kumar Choudhary, J.)

I.A. No.11271 of 2022 Heard the parties.

Learned counsel for the respondents does not press this interlocutory application as concerned demand draft which was sought to be released in favour of the respondent no.1 has already become invalid because of efflux of time.

Accordingly, this interlocutory application is dismissed as withdrawn.

(Anil Kumar Choudhary, J.) M.A. No. 07 of 2020 Heard the parties.

The learned counsel for the appellants submits that the defect nos.1, 24 and 25 as pointed out by the stamp reporter are minor in nature.

In view of the minority of the defects, the defect nos.1, 24 and 25 as pointed out by the stamp reporter are ignored.

So far the defect no.10 is concerned, learned counsel for the appellants prays for three weeks' time to file a supplementary affidavit intimating therein whether any of the parties of E.C. Case No.12 of 2013 died during the pendency of the case before the Commissioner of Employees Compensation, Deoghar, the judgment/award dated 01.07.2019 of which is impugned in this appeal.

List the case after filing of the supplementary affidavit. In case, the said supplementary affidavit is not filed within three weeks, this appeal shall stand dismissed without further reference to the Bench.

Sonu-Gunjan/- (Anil Kumar Choudhary, J.)