Citation : 2025 Latest Caselaw 6790 Jhar
Judgement Date : 11 November, 2025
IN THE HIGH COURT OF JHARKHAND AT RANCHI
S.A. No. 205 of 2023
With
I.A. No. 5633 of 2025
Md. Saleem Akhtar and others ... ... Appellants
Versus
Md. Aslam and others ... ... Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Appellants : Mr. Sarju Prasad, Advocate (through V.C.) : Mr. Afaque Ahmad, Advocate For the Respondents : Mr. Vikash Kumar, Advocate
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08/11.11.2025 Learned counsel for the parties are present.
2. I.A. No. 5633 of 2025 has been filed for vacating the order of stay passed by this court.
3. The learned counsel for the appellants has submitted that the case is otherwise ready for final hearing and short substantial questions of law has been framed. He submits that he is ready for final disposal of the matter and a date of hearing may be fixed.
4. Mr. Sarju Prasad, advocate, has joined the proceedings online and has submitted that on account of some medical condition he is not in a position to argue the case today.
5. With the consent of the learned counsel for the parties, the matter is directed to be posted for final disposal on 02.12.2025 to be taken up as a first case at 10:30 A.M.
6. Since, the matter is being placed for final disposal, this court is not inclined to vacate the interim order for the present.
7. I.A. No. 5633 of 2025 is closed.
8. Learned counsel for the parties have undertaken to file short synopsis of arguments with supporting judgments, if any, which they seek to rely upon, latest by 28.11.2025.
(Anubha Rawat Choudhary, J.) Binit
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