Kundan Kumar vs The Divisional Manager
2023 Latest Caselaw 15 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    M.A. No.83 of 2019
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Kundan Kumar .... .... .... Appellant Versus The Divisional Manager, Bajaj Allianz General Insurance Co. Ltd., Ranchi & Another .... .... .... Respondents With M.A. No.84 of 2019

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Sabnam Praveen & Others .... .... .... Appellants Versus The Divisional Manager, Bajaj Allianz General Insurance Co. Ltd., Ranchi & Another .... .... .... Respondents

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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellants : Mr. Nikhil Ranjan, Advocate For the Respondents : Mr. Alok Lal, Advocate Mr. Santosh Kumar, Advocate

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Order No.08 Dated- 02/01/2023 I.A. No.2248 of 2020 in M.A. No.83 of 2019 Heard the parties.

2. Learned counsel for the appellants submits that this interlocutory application has been filed with a prayer to ignore the defects pointed out by the stamp reporter. It is next submitted that the defect pointed out by the stamp reporter is regarding the certified copy of the judgment dated 30.07.2018 which is the award impugned in both these appeals, has not been filed but the appellant has filed the Xerox copy of the certified copy. It is next submitted that the certified copy of the judgment dated 30.07.2018 (the impugned award) has already been filed in M.A. No.84 of 2019 and as both these appeals have arisen out of the said common judgment/award dated 30.07.2018, hence, the defect be ignored in view of Rule 201 of the High Court of Jharkhand Rules, 2001.

3. Considering the aforesaid facts, the defects pointed out by the stamp reporter at serial No.1 is ignored.

4. This interlocutory application stands allowed.

(Anil Kumar Choudhary, J.) M.A. No.83 of 2019 with M.A. No.84 of 2019 Issue notice to the respondents in the matter of limitation in both these appeals.

The appellants of both these appeals are directed to file requisites for service of notice upon the respondents in the matter of limitation by registered post with A/D as well as under ordinary process within four weeks failing which; these appeals shall stand dismissed without further reference to the Bench.

Rule is made returnable within six weeks. List these appeals after receipt of the service report of the notice upon the respondents.

Animesh/ (Anil Kumar Choudhary, J.)