Jharkhand High Court
Biran Mahto & Anr vs Smt. Sumitri Devi & Ors on 18 October, 2022
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
SA No. 279 of 2004
Biran Mahto & Anr. ......... Appellants
Versus
Smt. Sumitri Devi & Ors.
......... Respondents
Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY For the Appellants : Mr. S.K. Tiwary , Adv. For the Respondents : Mr. R. R. Tiwary , Adv.
07 / 18.10.2022 Heard the parties.
Perusal of the record reveals that vide order dated 10.08.2022, the prayer for time was allowed to the appellants subject to payment of cost of Rs. 1,000/- by the appellants to the respondents through the learned counsel for the respondents.
Learned counsel for the appellants again prays for time.
Prayer for time is allowed subject to payment of cost of Rs. 2,000/- by the appellants to the respondents through the learned counsel for the respondents appearing in the record within one week from the date of this order, failing which this appeal will stand dismissed without further reference to the bench.
In case the appellants produce the proof of payment of cost of Rs. 2,000/- by the appellants to the respondents through the learned counsel for the respondents appearing in the record within one week, list this appeal after one week.
(ANIL KUMAR CHOUDHARY, J.) Smita/-