Chabi Prasad Singh And Others vs Mahendra Kumar Agarwalla
2022 Latest Caselaw 1410 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                S.A. No. 247 of 2016
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Chabi Prasad Singh and Others .... Appellant(s) Versus Mahendra Kumar Agarwalla .... Respondent(s)

CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

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For the appellant(s): Mr. Manjul Prasad, Sr. Advocate.

Mr. Arbind Kr. Sinha, Advocate.

For the Respondent(s): Mr. Shailesh, Advocate.

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08/07.04.2022: This appeal will be heard on the following question of law.

(i) Whether in view of judgment passed by the Hon'ble Supreme Court of India in the case of S. Kesari Hanuman Goud Vs. Anjum Jehan reported in 2013(4) AJR 431, the deposition of the power of attorney holder could have been considered and accepted by both the courts below?

(ii) Whether the non-production of the power of attorney of the defendant is fatal for the defendant's case?

The further question of law, if any, will be framed at the time of hearing of this appeal.

Learned counsel, Mr. Shailesh, accepts notice on behalf of respondent, no notice need to be issued upon the respondent.

Anu/-C.P.2. (ANANDA SEN, J.)