Lal Pradip Nath Sahdeo vs Lal Ranjan Nath Sahdeo & Ors
2021 Latest Caselaw 2712 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           (Civil Appellate Jurisdiction)
                               F.A. No. 63 of 2020
                                  ......

Lal Pradip Nath Sahdeo ...... Appellant Versus Lal Ranjan Nath Sahdeo & Ors. ......Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ......

        For the Appellant        : Mr. Ramawatar Choubey, Advocate
        For the Respondents      :
                                 -----
04/Dated: 04/08/2021.

Heard, learned counsel for the appellant, Mr. Ramawatar Choubey. The appellant has preferred this appeal against the dismissal of the order/judgment dated 29.02.2020, passed by learned Civil Judge (Sr. div.)-II, Latehar in Title Suit No.31 of 2011, whereby the suit filed for declaration of sale-deed No.1916, 1918, 1919 and 1920 all dated 20.07.2011 executed by Defendant No.5 (Mosmat Rani Durgawati Devi), Defendant No. 6 (Mosmat Sujata Sahdeo) and Defendant No.9 (Priyanka) in favour of defendant nos.1 to 4 i.e. defendant no.1 (Lal Ranjan Nath Sahdeo), defendant no.2 (Mofil Khan), defendant no.3 (Javed Khan) and defendant no.4 (Arshad Khan) as null and void has been dismissed by learned court below.

Learned counsel for the appellant has submitted that though I.A. No.4372 of 2020 has been filed for condonation of delay, but office has pointed out that the appeal filed by the appellant is within time.

Considering the same, I.A. No.4372 of 2020 stands disposed of. Let notice be issued upon respondent nos.1 to 15 under both process, i.e. under registered cover with A/D as well as under ordinary process for which requisites etc. must be filed within a period of two weeks.

Put up this case after service of notice.

(Kailash Prasad Deo, J.) sandeep/R.S-