Nagendra Upadhay vs Ramesh Kumar Upadhay & Others
2021 Latest Caselaw 681 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 (Civil Appellate Jurisdiction)
                    S.A. No. 157 of 2006
                                    ........

Nagendra Upadhay .... ..... Appellant Versus Ramesh Kumar Upadhay & Others .... ..... Respondents

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

For the Appellant : Mr. Rohit Roy, Advocate.

For the Respondents                 : None.
                                    ........
18/11.02.2021.

Learned counsel for the appellant, Mr. Rohit Roy, has submitted that the case may be adjourned.

It appears that the appeal is of the year 2006 against the concurrent findings of two courts below i.e. the judgment dated 03.03.2006 and the decree signed on 17.03.2006, passed by learned Additional Judicial Commissioner, Fast Track Court-X, Ranchi in Title Appeal No. 33 of 2004, affirming the judgment dated 06.05.2004 and decree signed on 28.05.2004 passed by learned Sub Judge-VI, Ranchi in Title Suit No. 226 of 2000 / T.R. No. 86/2002.

Considering the same, let the appeal be listed on 25.02.2021 as last indulgence.

It is made clear that no further adjournment shall be granted to any of the parties.

(Kailash Prasad Deo, J.) Sunil/-