Jharkhand High Court
Atma Dayal Singh vs Parmatma Dayal Singh & Ors on 22 August, 2022
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
S.A. No. 211 of 2007
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Atma Dayal Singh .... .... .... Appellant Versus Parmatma Dayal Singh & Ors. .... .... .... Respondents
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Appellant : Mr. Rajiv Ranjan Tiwari, Advocate
For the Respondents : None
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Order No.20 Dated- 22.08.2022
The learned counsel for the appellant prays for time. Perusal of the record reveals that earlier time was allowed to the appellant as the last chance.
Prayer for time is allowed subject to deposit of Rs.1,000/- by the appellant with Jharkhand State Legal Services Authority (JHALSA) within twelve weeks, failing which, this appeal shall stand dismissed without further reference to the Bench.
If the proof of deposit of Rs.1,000/- with JHALSA by the appellant is filed within twelve weeks, list this appeal after twenty weeks.
Sonu-Gunjan/- (Anil Kumar Choudhary, J.)