JHARKHAND STATE ELECTRICITY BOARD Vs. RAM KISHUN SAO

JUDGEMENT

(1.) This petition has been filed for the restoration of F.A. No.123 of 2007, which was dismissed for non-compliance of the order dtd. 22/11/2010.

(2.) The present CMP seeking restoration of the first appeal was filed which was dismissed on 16/8/2014 on account of non-compliance of peremptory order dtd. 1/8/2014. Consequently, another Civil Miscellaneous Petition was filed for restoration of the present CMP which was numbered as CMP No. 304 of 2014 and the same was allowed by a co-ordinate Bench of this Court and the present CMP has been restored.

(3.) Vide order dtd. 19/7/2024 passed in this case it has been recorded that the present Civil Miscellaneous Petition (CMP) has been abated with respect to opposite party nos. 1 and 3. The opposite party no. 2 has expired on 20/4/2025 and the proceeding has abated with respect to opposite party no. 2 also.