Citation : 2021 Latest Caselaw 1517 Jhar
Judgement Date : 24 March, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Appellate Jurisdiction)
F.A. No. 201 of 2015
........
Krishna Prasad Saha & Another .... ..... Appellants Versus Gayatri Devi & Others .... ..... Respondents
CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ............
For the Appellants : Mr. Ayush Aditya, Advocate. For the Respondents : Mr. Shree Nivas Roy, Advocate.
........
17/24.03.2021.
Learned counsel for the respondents, Mr. Shree Nivas Roy, has submitted that copies of I.As. have been served upon him on 18.03.2021, as such, some time may be granted to file counter affidavit.
Learned counsel for the respondents has further submitted that copy of the impugned judgment and award be served upon him.
Considering the same, let the appeal be listed after two weeks. In the meantime, parties are directed to exchange their pleadings.
(Kailash Prasad Deo, J.) Jay/-
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