Makru Mahato vs M/S Bharat Coking Coal Ltd. & Others
2024 Latest Caselaw 42 Jhar

Jharkhand High Court

Makru Mahato vs M/S Bharat Coking Coal Ltd. & Others on 3 January, 2024

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             S.A. No. 121 of 2022

Makru Mahato                                   ..... Appellant
                       Versus
M/s Bharat Coking Coal Ltd. & Others       ..... Respondents
                        ---------

CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Appellant : Mr. Pratyush Kumar, Advocate.

For the Respondents            :
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                     rd

Order No. 08/Dated: 3 January, 2024

Admit.

The present second appeal shall be heard on the following substantial question of law:-

(i) Whether the learned courts below have gravely erred in law by not considering the legal effect of the judgment and decree passed in Title Suit No. 64/1985 (Exhibit-1 & 1/1)?

Other substantial questions of law shall be framed after appearance of respondents.

Issue notice to the respondents under registered cover with A/D as well as under ordinary process, for which requisites etc. must be filed within two weeks.

Call for the L.C.R. List this case under the appropriate heading.

(Pradeep Kumar Srivastava, J.) Sunil/