Citation : 2025 Latest Caselaw 2779 Jhar
Judgement Date : 20 February, 2025
IN THE HIGH COURT OF JHARKHAND AT RANCHI
F. A. No. 03 of 2022
Subir Mukherjee ... ... Appellant
Versus
Bank of India and Others ... ... Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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17/20.02.2025
1. Nobody appears on behalf of the parties.
2. However, in absence of the parties this Court has gone through the impugned judgment.
3. The record reveals that on two earlier occasion the case was adjourned at the instance of the appellant i.e. on 20th June, 2024 and 29th August, 2024. On 29th August, 2024 the matter was adjourned by way of last chance.
4. Post this case on 24th February, 2025 under the heading for "Final Disposal".
5. In case, the learned counsel for the parties will not appear or argue the case, appropriate order will be passed.
(Anubha Rawat Choudhary, J.) Rakesh/-
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