Jharkhand High Court
Ashok Kumar Mahto @ Ashok Mahato vs Sasadhar Mahto on 8 December, 2022
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
S.A. No. 190 of 2004
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Ashok Kumar Mahto @ Ashok Mahato .... .... .... Appellant Versus Sasadhar Mahto .... .... .... Respondent
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Appellant : Mr. A.K. Sahani, Advocate For the Respondent : Mr. K.K. Ambastha, Advocate
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Order No.12 Dated- 08.12.2022 Heard the parties.
The learned counsel for the appellants prays for time. Perusal of the record reveals that earlier time was allowed to the appellants as the last chance.
Prayer for time is allowed subject to payment of costs of Rs.1,000/- by the appellant to the respondent through the learned counsel for the respondents appearing in the record within four weeks and to file the proof of such payment in this Court within four weeks, failing which this appeal shall stand dismissed without further reference to the Bench.
If the proof of payment of cost of Rs.1,000/- by the appellant to the respondent through the learned counsel for the respondent appearing in the record is filed within four weeks, list this appeal after four weeks.
Sonu-Gunjan/- (Anil Kumar Choudhary, J.)