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Judgment
In compliance of order dated 17th March 2023 an affidavit on service of dasti notice upon the respondents has not been filed by the State of Jharkhand.
This commercial appeal has been filed to challenge the judgment dated 8th August 2019 passed in Original Suit No. 4 of 2019.
In the records of this case, we find reference of Miscellaneous Case No. 12 of 1993, Miscellaneous Case No. 09 of 1996 and proceedings before the High Court including in LPA No. 371 of 2000.
However, the proceedings and the orders passed in the aforesaid cases have not been brought on record.
Just by producing a certified copy of the order dated 8th August 2019 and annexing copy of the order passed in Money Suit No. 84 of 2004, the present commercial appeal has been filed by the State of Jharkhand.
This kind of casual approach by the State of Jharkhand puts the public exchequer in peril and also consumes time of the Court unnecessarily inasmuch as adjournments are taken for filing documents and may be an application for amendment for raising additional grounds is also filed.
While so, Commercial Appeal No. 18 of 2019 is dismissed with liberty to the State of Jharkhand to file a fresh Commercial Appeal within a period of 30 days with complete records and proper averments.