Vijay Agarwal (Ringsia) & Another vs Gajanand Kajaria
2021 Latest Caselaw 433 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      C.M.P. No. 09 of 2021
              Vijay Agarwal (Ringsia) & Another               ..... Petitioners
                                             Versus
              Gajanand Kajaria                                ..... Respondent
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CORAM HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioners: Mr. Indrajit Sinha For the Respondent:

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03/29.01.2021 The case is taken up through Video Conferencing.

Mr. Indrajit Sinha, learned counsel for the petitioners/judgment debtors

of Eviction Suit No. 42/2012, submits that the petitioners are primarily aggrieved

with the observation made by the Additional Civil Judge (Jr. Div.), Jamshedpur

in the order dated 22.12.2020 passed in Execution Case No. 29/2018. It is

further submitted that an interim relief to the petitioners has already been

granted to the petitioners in S.A. No. 50/2019 by a Bench of this Court

yesterday. Hence, the present C.M.P is limited to the extent of the observation

made by the Court of the Additional Civil Judge (Jr. Div.), Jamshedpur which is

as under:

"DHR has filed writ to proceed further in this case for execution of decree. The Court proceeds in this way on the verbal order of Hon'ble Principal District & Sessions Judge, Jamshedpur."

It is not understood as to under what context the said observation has

been made by the Additional Civil Judge (Jr. Div.), Jamshedpur.

Hence, let an explanation be called from the said Court on the aforesaid

point.

Put up this case after four weeks along with the said explanation under

the appropriate heading.

   Satish/-                                                          (RAJESH SHANKAR, J)