Chhakku Soren @ Pradhan Soren & Ors vs Hopan Marandi & Ors
2022 Latest Caselaw 1670 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           [Civil Writ Jurisdiction]
                           W.P.(C) No. 4622 of 2019
       Chhakku Soren @ Pradhan Soren & Ors.                       .... .. ... Petitioner(s)
                                      Versus
       Hopan Marandi & Ors.                                       .. ... ... Respondent(s)
                                       ...........

CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO .........

       For the Petitioners                     : Mr. D. D. Saha, Advocate
       For the respondent(s)                   :
                                                 ......

05/ 26.04.2022. Mr. D. D. Saha, learned counsel for the petitioners has submitted that the instant Writ Petition has been filed by the petitioners on 27.08.2019 for setting aside the judgment dated 31.08.2018 passed by learned Civil Judge, Sr. Division 1 st, Rajmahal, in T.S. No.07/2008 whereby and whereunder plaint has been returned to present the same in competent Court even after discussing evidences and documents of the parties.

However, it appears to this Court that the prayer made by the learned counsel for the petitioners in the instant Writ Petition is not maintainable, as such, let a report be submitted by the Office with regard to the maintainability of the instant Writ Petition within a period of two weeks from today.

List this case after two weeks.

In the meantime, petitioner shall remove the surviving defect as pointed out vide Office note dated 26.04.2022, which is as follows :-

T/c of page no.21 has been filed, but some part in T/c at last are missing.

(Kailash Prasad Deo, J.) Sandeep/