Syed Hasan Francis Imam vs Mrs. Sahnaz Ali
2021 Latest Caselaw 2328 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                L.P.A. No. 246 of 2020
              Syed Hasan Francis Imam         ...     ...      ...    ...   Appellant
                                         Versus
              1. Mrs. Sahnaz Ali
              2. Mrs. Seher Ali Saini
              3. Krishna Chandra Prasad Singh @ Anil Kumar Sinha
                                                            ... ...   ...   Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Appellant: M/s. Navaniti Prasad Singh (Sr. Advocate), Sandeep Verma, Advocate For Resp. Nos.1&2: Mr. Krishna Bhushan Upadhyay, Advocate For Resp. No.3: Mr. Indrajit Sinha, Advocate

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Oral Order 07/Dated: 13.07.2021

Heard the parties.

Mr. Navaniti Prasad Singh, learned Sr. Counsel appearing for

the appellant, confines this appeal against the judgment and order

dated 07.07.2020 passed by the learned Single Judge of this Court

by which I.A. No. 7170 of 2013 has been allowed with liberty to assail

the order passed with respect to I.A. No.7428 of 2013 separately

before a competent forum.

The aforesaid leave is granted.

Put up this case on 24.08.2021 along with the records of

C.M.P. No.570 of 2016 disposed of on 28.07.2017 and C.M.P.

No.318 of 2017 disposed of on 08.03.2019.

Till then, the interim relief granted vide order dated 03.02.2021

shall continue.

(Dr. Ravi Ranjan, C.J.)

(Sujit Narayan Prasad, J.) Manoj/Raman