Jharkhand High Court
Mahendra Ram Son Of Late Rathera Ram Of ... vs C.M.D. Tata Steel Ltd on 10 April, 2019
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
F. A. No. 29 of 2009
1. Mahendra Ram son of Late Rathera Ram of village-
Parsabera, P.O. + P.S. - Mandu, District- Hazaribagh.
2. Binod Rajak son of Sri Chandar Rajak of Village- Banji, P.S. +
P.O. - Mandu, District- Hazaribagh.
3. Kameshwar Mahto son of Sri Dina Mahto of village- Duni,
P.S.+P.O. Mandu, District- Hazaribagh.
4. Jagjeewan Ram son of Late Banshi Ram of village-
Hesagarha, P.O.+P.S. - Mandu, District- Hazaribagh.
5. Manraj Ram son of Sri Banshi Ram of village- Balsagra,
P.S.+P.O. Mandu, District- Hazaribagh.
6. Bhagi Nath Mahto son of Diga Mahto of village Suji,
P.O.+P.S. - Barhi O.P. - Padma, District - Hazaribagh.
7. Md. Tayab Ali son of Md. Wahid Ali of village- Bhathibha,
P.O.- Daru, P.S.- Muffasil, district- Hazaribagh.
8. Bhupendra Das Gupta @ Bhupendra Gupta, son of Late
Narsingh Das Gupta of Boddom Bazar, P.S.+P.O. Sadar,
Dist.- Hazaribagh.
9. Kajaru Ram @ Kajaru Ravidas, son of Sri Lakhan Ram of
village- Jarba, P.S.+P.O. Mandu, District- Hazaribagh.
10.Gopal Ram son of Kuleshwar Ram of village/P.S.+P.O.-
Mandu, District - Hazaribagh.
... ... Plaintiffs/Appellants
Versus
1. C.M.D. Tata Steel Ltd., Jamshedpur.
2. General Manager, Tata Steel Ltd., Ghato Tand, P.O.- Ghato,
P.S.- Mandu, District- Hazaribagh.
... ... Defendants/Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Appellants : None
For the Respondents : Mr. Ganesh Pathak, Advocate
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21/10.04.2019
1. Nobody appears on behalf of the appellants.
2. Mr. Ganesh Pathak, counsel appearing on behalf of the respondents is present.
3. On 20.02.2019, nobody had appeared on behalf of the appellants and this case was adjourned. Thereafter, the case was taken up on 03.04.2019 and on that day also nobody had appeared on behalf of the appellants and the case was adjourned and directed to be listed today i.e. on 10.04.2019 for 2 'Final Disposal' and it is made clear that no further adjournment will be granted in this case. Today also, nobody is appearing on behalf of the appellants.
4. Accordingly, this appeal is dismissed for non- prosecution.
(Anubha Rawat Choudhary, J.) Mukul