Sodhna Bedia And Another vs State Of Jharkhand And Another
2025 Latest Caselaw 3354 Jhar

Jharkhand High Court

Sodhna Bedia And Another vs State Of Jharkhand And Another on 19 March, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 First Appeal No. 153 of 2018

                 Sodhna Bedia and Another                    ...   ...     Appellants
                                         Versus
                 State of Jharkhand and Another       ...       ...      Respondents
                                         ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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                 For the Appellants      : Mr. Mitul Kumar, Advocate
                 For the State           : Mr. Bhanu Pratap, AC to GA-IV
                 For the UOI             : Mr. Shiv Kumar Sharma,
                                           Sr. Panel Counsel
                                         ---
05/19.03.2025             Learned counsel for the appellants has submitted that certified

copy of the impugned judgment with authentication fee has already been filed in the petition seeking restoration of the First Appeal being C.M.P. No. 893 of 2024.

2. Office is directed to place the certified copy of the impugned judgment from the aforesaid Civil Miscellaneous Petition in the records of this case.

3. Learned counsel for the appellants has also submitted that the award value has already been mentioned in page no. 2 of the memo of appeal. However, he is permitted to do the needful to clearly state the same.

4. I.A. No. 4478 of 2022 has been filed seeking substitution of the appellant no. 1.

5. Learned counsel for the appellants submits that he shall file Vakalatnama on behalf of the proposed legal heirs and successors of appellant no. 1.

6. I.A. No. 2487 of 2022 has been filed seeking condonation of delay in fling this First Appeal.

7. Post this case on 04th April 2025 under appropriate heading.

8. In the meantime, it will be open to the respondents to file counter-affidavit to one or the other interlocutory application.

9. The Office may carry out further stamp reporting.

(Anubha Rawat Choudhary, J.) Pankaj