Gopal Prasad Gupta & Anr vs Usha Debi & Others
2021 Latest Caselaw 3427 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      (Civil Writ Jurisdiction)
                     W.P.(C) No. 1435 of 2016
                         ........

Gopal Prasad Gupta & Anr. .... ..... Petitioners Versus Usha Debi & Others .... ..... Respondents

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

For the Petitioners : Mr. M. K. Laik, Sr. Advocate : Mrs. Mahua Palit, Advocate.

For the Respondents                :
                                  ........
13/14.09.2021.

Learned senior counsel for the petitioners, Mr. M. K. Laik assisted by learned counsel, Mrs. Mahua Palit has submitted that the orders dated 19.01.2021 and 29.06.2021 could not be complied with, as such, one day's time may be granted to the comply the same.

Accordingly, time till 16.09.2021 is granted to the petitioners to file requisites etc. for issuance of notice upon respondent nos. 4 to 8, failing which this writ petition shall stand dismissed without further reference to the Bench.

Office is directed to call for a report from the learned Trial Court with respect to Misc. Case No.14/2008 filed under Order-IX Rule 13 CPC which has been allowed on 10.12.2015, wherein the ex-parte judgment and decree passed in Title Suit No.99/2004 has been set aside on cost of Rs.5,000/- and after payment of cost, Title Suit No. 99/2004 shall be restored to its original file and number.

Office is also directed to call for a report from the learned Trial Court with regard to the stage of Title Suit No.99/2004, pending before the Court of learned Sr. Civil Judge-I, Hazaribag.

The reports must be received to this Court within a period of two weeks.

Put up this case after two weeks.

(Kailash Prasad Deo, J.) Jay/-