Banshi Mahto & Ors vs The Union Of India & Ors
2023 Latest Caselaw 967 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  M.A. No. 458 of 2019
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Banshi Mahto & Ors. .... .... .... Appellants Versus The Union of India & Ors. .... .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellants : Mr. Anil Kr. Sinha, Advocate

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Order No.05 Dated- 27.02.2023 I.A. No.2284 of 2020 The learned counsel for the appellants submits this interlocutory application has been filed with a prayer to ignore the defect nos.1 and 2 as pointed out by the stamp reporter. It is next submitted that the defect no.1 relates to case number may be confined to one case at aggrieved and prayer portion. It is next submitted that the appellant no.1 is aggrieved by the judgment and award dated 26.04.2019 in Reference Case No.58 of 2000, appellant no.2 is aggrieved by the judgment and award dated 26.04.2019 in Reference Case No.59 of 2000, appellant no.3 is aggrieved by the judgment and award dated 26.04.2019 in Reference Case No.60 of 2000, appellant no.4 is aggrieved by the judgment and award dated 26.04.2019 in Reference Case No.61 of 2000 and appellant nos.5 to 8 are aggrieved by the judgment and award dated 26.04.2019 in Reference Case No.62 of 2000 and 63 of 2000. It is next submitted that the single common judgment and award has been passed in respect of all the reference cases. It is then submitted that defect no.2 is in respect of claim and appeal value which has not been mentioned.

In view of the fact that this appeal is filed against the common judgment and award so the defect no.1 is ignored but the appellants are directed to furnish the value of appeal within four weeks, failing which this appeal shall stand dismissed without further reference to the Bench.

This interlocutory application is disposed of accordingly.

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