Jharkhand High Court
Bero Munda vs Md. Intkhab Alam & Others on 30 January, 2023
IN THE HIGH COURT OF JHARKHAND AT RANCHI
M.A. No.27 of 2020
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Bero Munda .... .... .... Appellant
Versus
Md. Intkhab Alam & Others .... .... .... Respondents
With
M.A. No.28 of 2020
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Lundari Munda .... .... .... Appellant
Versus
Md. Intkhab Alam & Others .... .... .... Respondents
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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Appellants : Mr. Aashish Kumar, Advocate
(In both appeals)
For the Respondents : Mr. Alok Lal, Advocate
Mr. Santosh Kumar, Advocate
Mr. Satish Kr. Keshri, Advocate
(In both appeals)
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Order No.09 Dated- 30/01/2023
I.A. No.3421 of 2021 in M.A. No.27 of 2020
Heard the parties.
2. Learned counsel for the appellants submits that this interlocutory
application has been filed with a prayer to amend the prayer portion of
this appeal by substituting the words "to set aside and impugned
Judgment/Award dated 21.12.2019" with the words "modifying the
Award/Judgment dated 21.12.2019 and enhance the award amount." It is
next submitted that due to inadvertence in the prayer portion, it has been
mentioned to set aside and impugned Judgment/Award dated 21.12.2019.
It is next submitted that the amendment will not change the nature of the
appeal. Hence, it is submitted that the prayer for amendment, as prayed
for, be allowed.
3. Learned counsel for the appellants further submits that within 14
days, the appellants will file a consolidated appeal memo, failing which,
this order will not be given effect to and this interlocutory application
shall stand dismissed without further reference to the Bench.
4. This interlocutory applications stands disposed of.
(Anil Kumar Choudhary, J.)
M.A. No.27 of 2020
This appeal will be heard.
Admit.
Call for the lower court records.
Mr. Alok Lal and Satish Kumar Keshri receive notice of this appeal
on behalf of the respondents.
List this appeal after four weeks under the heading 'Hearing.'
(Anil Kumar Choudhary, J.)
I.A. No.3422 of 2021 in M.A. No.28 of 2020
Heard the parties.
2. Learned counsel for the appellants submits that this interlocutory
application has been filed with a prayer to amend the prayer portion of
this appeal by substituting the words "to set aside and impugned
Judgment/Award dated 21.12.2019" with the words "modifying the
Award/Judgment dated 21.12.2019 and enhance the award amount." It is
next submitted that due to inadvertence in the prayer portion, it has been
mentioned to set aside and impugned Judgment/Award dated 21.12.2019.
It is next submitted that the amendment will not change the nature of the
appeal. Hence, it is submitted that the prayer for amendment, as prayed
for, be allowed.
3. Learned counsel for the appellants further submits that within 14
days, the appellants will file a consolidated appeal memo, failing which,
this order will not be given effect to and this interlocutory application
shall stand dismissed without further reference to the Bench.
4. This interlocutory applications stands disposed of.
(Anil Kumar Choudhary, J.)
M.A. No.28 of 2020
This appeal will be heard.
Admit.
Call for the lower court records.
Mr. Alok Lal and Satish Kumar Keshri receive notice of this appeal
on behalf of the respondents.
List this appeal after four weeks under the heading 'Hearing.'
Animesh/ (Anil Kumar Choudhary, J.)
