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General Manager (L&R) vs Baleshwar Ganjhu & Ors
2025 Latest Caselaw 2566 Jhar

Citation : 2025 Latest Caselaw 2566 Jhar
Judgement Date : 11 February, 2025

Jharkhand High Court

General Manager (L&R) vs Baleshwar Ganjhu & Ors on 11 February, 2025

Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
                   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                         F.A. No. 47 of 2024

               General Manager (L&R), Central Coalfields Ltd.
                                                  ...      ...             Appellant
                                           Versus
               Baleshwar Ganjhu & Ors.            ...        ...           Respondents
                                            with
                                     F.A. No. 55 of 2024
               General Manager (L&R), Central Coalfields Ltd.
                                                  ...      ...             Appellant
                                           Versus
               Dineshwar Karmali & Ors.           ...        ...           Respondents

                                       ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

For the Appellant : Mr. Amit Kr. Das, Advocate Mr. Kanishka Deo, Advocate For the State : Mr. Varun Prabhakar, AC to GP-III Ms. Rishi Bharti, AC to AAG-III

---

05/ 11.02.2025 Heard learned counsel for the parties.

2. The learned counsel for the appellant has submitted that this Appeal is barred by limitation.

3. Issue notice to the respondents under ordinary process in F.A. as well in the limitation matter for which requisites etc. be filed within a period of one month.

4. Post this case under the appropriate heading on 08.04.2025, awaiting service report.

5. Call for records from the Court concerned.

6. Issue notice to the respondents under ordinary process in F.A. as well in the limitation matter for which requisites etc. be filed within a period of one month.

7. Post this case under the appropriate heading on 08.04.2025, awaiting service report.

8. In the meantime, office is directed to send express reminder for sending back the certified copy of the Judgment and Award of L.A.R. Case No. 455 of 2012 which was earlier sent for necessary correction.

(Anubha Rawat Choudhary, J.) Kunal

 
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