State Of Jharkhand vs M/S Hardeo Singh
2023 Latest Caselaw 2437 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Commercial Appeal No. 8 of 2020

State of Jharkhand                                            ......Appellant
                                        Versus
M/s Hardeo Singh                                           ..... Respondent
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CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

For the Appellant-State : Mr. Aditya Raman, AC to GA III For the Respondent :

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Order No.13 / Dated: 24th July 2023

Affidavit dated 26th April 2023 regarding dasti service upon the respondent has been filed.

2. In this affidavit, it is stated that dasti notice upon the respondent, i.e. M/s Hardeo Singh vide memo no. 3456-A dated 20 th April 2023 was duly received by the concerned respondent on 21st April 2023.

3. No one appears for the respondent.

4. Lower Court's records have been received.

5. The learned vice-counsel for the State of Jharkhand undertakes to file the photocopy of the entire Lower Court's Records within next two weeks.

6. Post this matter on 22nd August 2023 under the heading "Final Disposal".

7. Let a copy of this order be transmitted to the respondent at the address disclosed in the present Memo of Appeal so as to make him aware that the present Commercial Appeal shall be finally decided, even if it does not appear on the next date of hearing.

8. The learned vice-counsel for the appellant-State further undertakes to file written submissions alongwith compilation of judgments, if any, before the next date of hearing.

(Shree Chandrashekhar, J.)

(Anubha Rawat Choudhary, J.) Tanuj/-