Jharkhand High Court
Kali Mahto @ Kali Charan Mahto & Anr. vs Chandra Kishore Prasad Mahto on 9 November, 2017
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND, RANCHI
Second Appeal No. 186 of 2006
Kali Mahto @ Kali Charan Mahto & Anr. ..... Appellant(s)
Versus
Chandra Kishore Prasad Mahto .... Respondent(s)
CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
For the Appellant(s) :
For the Respondent(s) :
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11/09.11.2017. It appears that under order dated 14.07.2009, the instant second appeal was dismissed for non-prosecution and thereafter vide order dated 29.02.2012 passed in C.M.P. No.236 of 2009 the instant appeal was restored.
Again vide order dated 15.10.2015, the instant second appeal was dismissed for non-prosecution. It appears that thereafter the matter was listed on 11.07.2017 and counsel for the appellants was present but no body appeared on behalf of the respondent and thereafter the matter was listed 25.08.2017 and on that day, no body appeared on behalf of the appellant(s).
It further appears that another C.M.P. No.21 of 2016 was filed and vide order dated 01.05.2017, the instant Second appeal was again restored to its original file after condoning the delay in filing the C.M.P. and thereafter the matter was listed on 11.10.2017, a prayer was made to list this case after 'Dipawali Holidays'.
Today, when the matter is called out, no body appeared on behalf of the appellants.
List this case after four weeks.
(Anant Bijay Singh, J.) Sandeep/