Deputy Commissioner vs Imam Jafar
2023 Latest Caselaw 2403 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    F.A. No.188 of 2011
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Deputy Commissioner, Hazaribagh .... .... .... Appellant Versus Imam Jafar .... .... .... Respondent

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Coram: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Appellant : Mr. Praveen Akhouri, SC, Mines-I, Advocate Mr. Diva Kant Roy, AC to SC Mines-I Mr. Aishwarya Prakash, AC to SC Mines-I For the Respondent :

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Order No.41 Dated- 20.07.2023 Learned counsel for the appellant has submitted that from common judgment, several appeals are pending before the Hon'ble Court, hence, learned counsel seeks two weeks' time for filing interlocutory application to tie up all appeals arising out of common judgment.

Prayer is allowed.

List this case after two weeks.

(Pradeep Kumar Srivastava, J.) Pappu/