Monila Soren And Others vs Vimal Hembrom And Others
2025 Latest Caselaw 7851 Jhar

Jharkhand High Court

Monila Soren And Others vs Vimal Hembrom And Others on 18 December, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

       IN THE HIGH COURT OF JHARKHAND AT RANCHI

                        S. A. No. 123 of 2006

       Monila Soren and Others                ...    ...     Appellants
                           Versus
       Vimal Hembrom and Others        ...        ...       Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellants : Mr. Rajeeva Sharma, Senior Advocate : Mr. Om Prakash, Advocate For the Respondents : Md. Asadul Haque, Advocate : Md. Yasir Arafat, Advocate

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21/18.12.2025 (I.A. No. 4001 of 2019, I.A. No. 5648 of 2022 and I.A. No.16909 of 2025)

1. Learned counsel for the appellants has submitted that this case has been admitted for final hearing by framing a substantial question of law vide order dated 10.12.2021. Learned counsel has also submitted that earlier an interim order was passed vide order dated 10.12.2021 in I.A. No.4001 of 2019, but the stay was only for the period of two months.

2. Learned counsel for the appellants has submitted that the I.A. No. 4001 of 2019 is still pending and in the meantime another interlocutory application being I.A. No. 5648 of 2022 has been filed praying for extension of stay in execution case. Learned counsel for the appellants has also submitted that thereafter, one another interlocutory application being I.A. No. 16909 of 2025 has also filed with a prayer to stay further proceeding in Execution Case No. 07 of 2006.

3. Learned counsel for the respondents has submitted that he is otherwise ready for final hearing of the matter and the matter can be posted for final hearing on Monday also i.e on 22nd December, 2025.

4. Considering the fact that we are on the verge of winter break, this Court is not inclined to fix this case for final hearing on Monday i.e. on 22nd December, 2025. However, the matter is directed to be posted for final hearing on 07th January, 2026.

5. The further proceeding in Execution Case being T.Ex. No. 07 of 2006 is stayed till 07th January, 2026.

6. Accordingly, I.A. No. 4001 of 2019, I.A. No. 5648 of 2022 and I.A. No.16909 of 2025 are disposed of.

7. Learned counsel for the parties are directed to prepare short synopsis of argument and list of dates. The learned counsel for the parties shall also furnish the judgment which they seek to rely upon, at least one day prior to the next date of hearing.

8. Let a copy of this order be communicated to the concerned executing court through "Fax/e-mail".

(Anubha Rawat Choudhary, J.) 18.12.2025 Rakesh/-