Krishna Mahto vs Binay Mahto
2021 Latest Caselaw 4539 Jhar

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 M.A. No. 488 of 2016
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Krishna Mahto ... Appellant

-versus-

Binay Mahto ... Respondent

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN THROUGH VIDEO CONFERENCING

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For the Appellant : Mr. Rakesh Kumar Sinha, Advocate For the Respondent:

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9/ 01.12.2021 Name of the counsel is shown in the cause list, but, no one has appeared for the respondent when the case is called out.

I have gone through the memo of appeal and the impugned judgment.

This appeal will be heard.

ADMIT

Let fresh notice be issued to the sole respondent by registered post with A/D. as also through ordinary process for which requisites etc. must be filed within two weeks.

(Ananda Sen, J.) Kumar/Cp-02