Jharkhand High Court
M/S India Estates Developments Limited vs The State Of Jharkhand And Others on 6 September, 2018
Author: D.N. Patel
Bench: D.N. Patel, Amitav K. Gupta
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 205 of 2016
M/s India Estates Developments Limited ... ... Appellant
Versus
The State of Jharkhand and others ... ... ... Respondents
------
CORAM: HON'BLE MR. JUSTICE D.N. PATEL
HON'BLE MR. JUSTICE AMITAV K. GUPTA
-----
For the Appellant: Absent
For the Respondents: M/s. J.C. to Mr. Atanu Banerjee, G.A.
------
14/Dated: 06 September, 2018
th
(Oral order)
Per D.N. Patel, J.
1) When the matter is called out, counsel for the appellant is absent. Neither the case is mentioned earlier, nor anybody is present for the appellant.
2) Hence, this Letters Patent Appeal is dismissed for default.
3) Interim relief, if any granted by this Court, stands vacated.
(D. N. Patel, J)
Manoj/ (Amitav K. Gupta, J)