Yamuna Das Sarda @ Jamuna Das Sarda vs Smt. Rita Lal & Others
2021 Latest Caselaw 188 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
              (Civil Appellate Jurisdiction)
                   F.A. No. 98 of 2003
                         ........

Yamuna Das Sarda @ Jamuna Das Sarda .... ..... Appellant Versus Smt. Rita Lal & Others .... ..... Respondents

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

For the Appellant : Mr. Manjul Prasad, Sr. Advocate.

Mr. A.K. Sahani, Advocate.

For the Respondents : Mr. Prashant Pallav, Advocate.

........

54/13.01.2021.

Heard, learned senior counsel, Mr. Manjul Prasad assisted by learned counsel for the appellant, Mr. A.K. Sahani.

Learned senior counsel has sought for an adjournment of one week. Learned counsel for the respondents, Mr. Prashant Pallav, has placed reliance upon the judgment passed by the Apex Court in the case of Chitranjan Burman Vs. Om Prakash Bajoria & Others reported in (2001) 8 SCC 758 and analogous matter, Jagdish Chander Chatterjee & Others Vs. Shri Sri Kishan and Another reported in (1972) 2 SCC 461, Bhuneshwar Prasad and Another Vs. United Commercial Bank and Others reported in (2000) 7 SCC 232 as well as C. Albert Morris Vs. K. Chandrasekaran and others reported in (2006) 1 SCC 228.

Learned counsel for the respondents has submitted that he has no objection, if the matter is adjourned.

Considering the joint prayer of the parties, put up this case on 20.01.2021.

(Kailash Prasad Deo, J.) Sunil-Jay/-