Jharkhand High Court
Janak Kumar Singh vs Amresh Mohan Lala & Others on 27 April, 2023
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
S.A. No.89 of 2016
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Janak Kumar Singh .... .... .... Appellant Versus Amresh Mohan Lala & Others .... .... .... Respondents
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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Appellant : Mr. Sachin Mahato, Advocate For the Respondents : Mr. Indrajit Sinha, Advocate Mr. Ankit Vishal, Advocate
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Order No.08 Dated- 27/04/2023 Heard the parties.
Perusal of the record reveals that vide order dated 16.02.2023, time was granted as the last chance and today also learned counsel for the appellant again prays for time.
Prayer for time is allowed subject to payment of cost of Rs.1,000/- by the appellant to the respondents through their counsel appearing in the record within four weeks from the date of this order, failing which, this appeal shall stand dismissed without further reference to the Bench.
List this appeal under the same heading after four weeks in case the appellant files the proof of payment of cost Rs.1,000/- by the appellant to the respondents through their counsel appearing in the record within four weeks from the date of this order.
Animesh/ (Anil Kumar Choudhary, J.)