Citation : 2021 Latest Caselaw 4589 Jhar
Judgement Date : 2 December, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
S.A. No. 525 of 2015
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
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For the Appellant(s) : Mr. Indrajit Sinha, Advocate.
For the Respondent :
06/02.12.2021: Counsel for the appellant submits that the petition under Order 41 Rule 27
was allowed by the lower appellate court but the said documents was not even considered which makes the judgment of the lower appellate court perverse.
Considering his submission let the lower court record of both the trial court and first appellate court be called for.
Rajnish (ANANDA SEN, J.)
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