Pradipta Kumar Sukla And Others ... vs Surya Kant Sukla And Others
2021 Latest Caselaw 4076 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  S.A. No. 307 of 2006
Pradipta Kumar Sukla and others     ``````    ..... Appellants
                        Versus
Surya Kant Sukla and others                .... .... Respondents

                                 ------

CORAM : HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY For the Appellants : Mr. Shashi Kant, Advocate For the respondents :

12 / 28.10.2021 In view of the office note notice is declared to be validly server upon respondent nos. 3, 4 and 5.

Notice upon respondent nos. 6,7, 9, 13, and 14 are declared to be validly served.

It is submitted by the learned counsel for the appellants vide order dated 05.05.2009 passed in S.A. No. 307/2006 and S.A. No. 277/2006 may be jointly heard.

Heard. Prayer is allowed.

In view of the service of notice both these appeals will be hard together since they arise out of same common judgment.

Let this case be posted in 2nd week of December,

(GAUTAM KUMAR CHOUDHARY, J.)

Tarun