Jharkhand High Court
Kanahaiya Lal Arya vs Md. Ehshan & Ors on 4 August, 2022
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
SA No. 317 of 2006
Kanahaiya Lal Arya ......... Appellant
Versus
Md. Ehshan & Ors. ......... Respondents
Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY For the Appellant : Mr. S.K. Sharma, Adv. For the Respondent : Mr. A. Allam , Sr. Adv.
Mr. Faisal Allam, Adv.
15 / 04.08.2022 Heard the parties.
Perusal of the record reveals that vide order dated 19.07.2022, the prayer for time was also allowed to the respondents as the last chance.
Learned senior counsel for the respondents again prays for time.
Prayer for time is allowed subject to payment of cost of Rs. 1,000/- by the respondents to the appellant through the learned counsel for the appellant appearing in the record within one week from the date of this order.
List this appeal after one week.
(ANIL KUMAR CHOUDHARY, J.) Smita/-