Anil Kumar Choudhary, J
Heard the learned counsel for the appellant.
Perusal of the record reveals that vide order dated 26.07.2023 prayer for time was allowed as the last chance and today also learned counsel for the appellant again prays for time.
Prayer for time is allowed subject to deposit of Rs.1,000/- by the appellant with the Jharkhand State Legal Services Authority (JHALSA) within two weeks from the date of this order, failing which, this appeal shall stand dismissed without further reference to the Bench.
List this appeal after eight weeks in case the appellant files the proof of deposit of Rs.1,000/- by the appellant with the Jharkhand State Legal Services Authority (JHALSA) within two weeks from the date of this order.
