Narayan Jalan & Ors vs Tahseen Mobin
2025 Latest Caselaw 2208 Jhar

Jharkhand High Court

Narayan Jalan & Ors vs Tahseen Mobin on 7 August, 2025

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           A.C.(SB) No.01 of 2025

    Narayan Jalan & Ors.                            ...     Appellants
                                     Versus
    Tahseen Mobin                                   ...     Respondent

Coram: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

For the Appellants : Mr. Rrishi Pallava, Adv.

Mr. Divyansh Krishna, Adv.

For the Respondent : Mr. Anil Kumar Ganjhu, Adv.

Md. Mobin Ahmad, Adv.

Order No.06/Dated- 07.08.2025 I.A. No.4678 of 2025

1. Heard.

2. Learned counsel for the respondent submits that this interlocutory application has been filed for release of the revalidated demand draft No. 024163 of HDFC bank in favour of the respondent. It is further submitted that this appeal has been filed by the appellant against the judgment dated 08.12.2023 passed by learned Chairman, Jharkhand Education Tribunal, Ranchi in Case No. 06 of 2021 (JET).

3. It is further submitted that in terms of order dated 07.02.2025, execution of judgment dated 08.12.2023 passed by the Chairman, Jharkhand Education Tribunal, Ranchi in Case No.06 of 2021 (JET) was stayed, subject to payment of Rs.2,00,000/- in favour of the respondent by the appellant through demand draft. Demand draft was filed by appellant, but the demand draft got invalidated by efflux of time, therefore, vide order dated 30.06.2025, the appellant was directed to get the demand draft revalidated and deposited it before the Registrar General of this Court. In compliance of order dated 30.06.2025, demand draft was revalidated and learned counsel for the respondent prays for release of the said revalidated demand draft.

4. On the other hand, learned counsel for the appellants has opposed the prayer for releasing the demand draft in favour of the respondent, but not controverted that the demand draft has been revalidated on 22.07.2025.

5. Registrar General of this Court is directed to release the said revalidated demand draft in favour of the respondent through the counsel appearing on behalf of respondent, upon proper identification.

6. Accordingly, I.A. No. 4678 of 2025 stands allowed.

A.C.(SB) No.01.2025

1. The interim order granted vide order dated 07.02.2025 shall continue till the next date.

2. List this case on 28.08.2025.

(Pradeep Kumar Srivastava, J.)

Sachin