Jharkhand High Court

Janak Kumar Singh vs Amresh Mohan Lala And Ors on 7 May, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

       IN THE HIGH COURT OF JHARKHAND AT RANCHI

                        S. A. No. 89 of 2016

          Janak Kumar Singh                         ...      ...      Appellant
                          Versus
       Amresh Mohan Lala and Ors.       ...        ...      Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellant : Mr. Ajit Kumar, Sr. Advocate For the Respondents : Mr. Indrajit Sinha, Advocate : Ms. Puja Agarwal, Advocate

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19/07.05.2025

1. Heard the learned counsel appearing on behalf of the parties.

2. Primarily, on the first substantial question of law as framed by this Court which deals with applicability of Section-5 of the Limitation Act to suits filed under Section 87 of CNT Act, it is not in dispute that if ultimately it is held that Section 5 is not applicable then the suit as well as the appellate judgement has to be set aside and the parties are to be left to avails their remedies as may be available to them under law and in accordance with law .

3. The learned counsels have submitted that since an important question of law arises for consideration in this case which may have bearing on the entire state to the extent it is governed by Chotanagpur Tenancy Act, 1908, the matter be adjourned for better preparation by the counsels.

4. They pray that the matter be posted after summer vacation so that they may prepare short synopsis of arguments along with the judgments which they seek to rely upon. They submit that the matter may be posted on 18th June, 2025.

5. Post this case on 18th June, 2025 at 2:15 PM as first case, in the supplementary cause list.

6. Let this matter be treated as part heard.

7. The short synopsis of arguments along with supporting judgments, if any, in connection with each and every substantial question of law as framed by this Court be filed by 14th June, 2025.

(Anubha Rawat Choudhary, J.) Rakesh/-