Nageshwar Prasad Sultania & Anr vs The State Of Jharkhand Through The ...
2023 Latest Caselaw 4104 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            S.A. No. 84 of 2015
     Nageshwar Prasad Sultania & Anr.                         ...... Appellants
                                    Versus
     The State of Jharkhand through the Chief Secretary, Project Building, Dhurwa
     Ranchi & Ors.                                            ......Respondents
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CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Appellants : Mr. Prashant Pallav , Advocate Mr. Tauseef Jawed, (A.C. to Mr. Prashant Pallav) For the Respondents : Mr. Prashant Kr. Rai, AC to SC ( L&C) I .....

Order No.21/ Dated:31.10.2023 It is informed that earlier Second Appeal No. 73 of 2009 was preferred which was allowed and impugned judgment and order of learned appellate court was set aside with direction to pass a fresh Judgment. After remand of the appellate court judgment fresh judgment was passed which has been assailed in this second appeal. Therefore, record of second appeal no. 73 of 2009 is required to be perused for proper adjudication of this appeal.

List this case on 28.11.2023.

(Pradeep Kumar Srivastava, J.) R.K/