Sri Haru Mahato & Ors vs Union Of India Through General ...
2023 Latest Caselaw 2034 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    (Civil Miscellaneous Appellate Jurisdiction)
                           M.A. No. 782 of 2018
                                 ......

       Sri Haru Mahato & Ors.                                    ...... Appellants
                                  Versus

Union of India through General Manager, East Central Railway, Hazipur ......Respondent

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO .......

For the Appellants : Md. Zaid Ahmed, Advocate For the Respondent-UOI : Mr. Akash Deep, Advocate Mr. Bikram Kumar Sah, Advocate

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The matter is being taken up through Video Conferencing. Learned counsel for the parties have no objection with it and submitted that audio and video qualities are good.

05/Dated: 10/05/2023.

Heard, learned counsel for the appellants, Md. Zaid Ahmed and learned counsel, Mr. Akash Deep and learned counsel, Mr. Vikram Kumar Sah on the instruction of learned counsel for the respondent- UOI, Mr. Vinod Kumar Sahu.

Learned counsel for the appellants, Md. Zaid Ahmed has submitted that two weeks time may be granted to remove the surviving defect as pointed out by the office vide office note dated 08.05.2023.

The surviving defect is as follows:-

Defect No.1- C.C. of impugned order with A.F. of Rs.10/- or communicated copy of order may be filed.

Learned counsel for the appellants, Md. Zaid Ahmed has further submitted that against the same impugned judgment, another Miscellaneous Appeal was filed before this Court vide M.A. No.184 of 2017, but the same was dismissed as withdrawn in terms of order dated 05.02.2018, as such, record of M.A. No.184 of 2017 may be placed with the present Miscellaneous Appeal.

Learned counsel, Mr. Bikram Kumar Sah and learned counsel, Mr. Akash Deep have no objection.

Considering the same, appellants are directed to remove the surviving defect within a period of two weeks, failing which, the instant Miscellaneous Appeal shall stand dismissed without further reference to the Bench.

Put up this case on 21.06.2023 with record of M.A. No.184 of 2017, if present Miscellaneous Appeal survives.

(Kailash Prasad Deo, J.) R.S-