Union Of India Through The Chief Of ... vs Babu Ram Manjhi & Others
2023 Latest Caselaw 70 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     M.A. No.82 of 2020
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Union of India through the Chief of Revenue, Central Coal Fields Ltd. .... .... .... Appellant Versus Babu Ram Manjhi & Others .... .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellant : Mr. Amit Kr. Sinha, Advocate

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Order No.06 Dated- 03.01.2023 I.A. No.4249 of 2021 Heard the parties.

Learned counsel for the appellant submits that this interlocutory application has been filed with a prayer for dispensing with the filing of the certified copy of the common impugned judgment in Reference Case No.3, 4, 5, 6, 11, 17, 18, 20, 21, 22, 23, 24, 25, 49, 51, 52 of 2000 and Reference Case No.1 and 2 of 2009 passed by the 1st Additional Judicial Commissioner-cum-Tribunal under the Coal Bearing Areas (A&D), Act, 1957, Ranchi dated 06.08.2018.

It is next submitted that the appellant being aggrieved by the said judgment and award preferred this miscellaneous appeal. It is further submitted that the certified copy of the said judgment has been filed in M.A. No.100 of 2020 and this miscellaneous appeal has also been filed against the said common impugned judgment. Hence, in view of Rule 201 of High Court of Jharkhand Rules, 2001, the appellant be dispensed with from filing the separate original certified copy of the common impugned judgment passed in Reference Case No.3, 4, 5, 6, 11, 17, 18, 20, 21, 22, 23, 24, 25, 49, 51, 52 of 2000 and Reference Case No.1 and 2 of 2009 dated 06.08.2018 passed by the 1st Additional Judicial Commissioner-cum- Tribunal under the Coal Bearing Areas (A&D), Act, 1957, Ranchi.

Considering the facts and circumstances of the case, the appellant is waived from filing the separate original certified copy of the common impugned judgment passed in Reference Case No.3, 4, 5, 6, 11, 17, 18, 20, 21, 22, 23, 24, 25, 49, 51, 52 of 2000 and Reference Case No.1 and 2 of 2009 dated 06.08.2018 passed by the 1st Additional Judicial Commissioner-cum- Tribunal under the Coal Bearing Areas (A&D), Act, 1957, Ranchi.

This interlocutory application is disposed of accordingly.

(Anil Kumar Choudhary, J.)

M.A. No. 82 of 2020

The appellant is directed to remove the defects within eight weeks, failing which, this appeal shall stand dismissed without further reference to the Bench.

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