Narayan Jalan & Ors vs Tahseen Mobin
2025 Latest Caselaw 2487 Jhar

Jharkhand High Court

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

Author: Rajesh Kumar

Bench: Rajesh Kumar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             A.C (S.B) No.01 of 2025
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Narayan Jalan & Ors. .... .... Appellants

-Versus-

Tahseen Mobin .... .... Respondent

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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           For the Appellants                  : Mr. Rishi Pallav, Advocate
           For the Respondent(s)               :
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                        th
           03/Dated: 07 February, 2025

1. Issue notice upon the respondent under speed post as well as ordinary process, for which, requisites etc., must be filed within two weeks, subject to payment of Rs.2,00,000/- (Rs. Two Lakhs Only) through Bank Draft in favour of the respondent namely, Tahseen Mobin, which shall be deposited in the office of the Registrar General of this Court within a week.

2. Till then, execution of judgment dated 08.12.2023 passed in Case No.06 of 2021 (JET) by the Chairman, Jharkhand Education Tribunal, Ranchi shall remain stayed.

(Rajesh Kumar, J.) Raja/-

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