Dhananjay Dutta vs Rabindra Nath Dutta & Others
2022 Latest Caselaw 3402 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  S.A. No.4 of 2021
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     Dhananjay Dutta                                ... Appellant
                                       -versus-
     Rabindra Nath Dutta & Others                   ... Respondents
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN

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For the Appellant : Mr. A.K. Sahani, Advocate For the Respondents :

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3/ 25.08.2022 I.A. No.362 of 2021 After the judgment and decree was passed in Civil Appeal No.53 of 2018 on 26.09.2019, the sole appellant died on 10.05.2020. The appellant before this Court, who is one of the sons of the deceased Prabhat Chandra Dutta, original appellant before the First Appellate Court has sought leave of this Court to file appeal as he wants to challenge the judgment and decree passed in Civil Appeal No.53 of 2018.

Leave, as prayed for, is granted to Dhananjay Dutta to file this appeal.

This interlocutory application is, accordingly, disposed of. S.A. No.4 of 2021 So far as other remaining surviving defects, as pointed out by the Office, are concerned, two weeks' time, as prayed for, is granted to the appellant to remove the same.

Appellant is also directed to take steps for service of notice to the respondents on limitation petition by ordinary process for which requisites etc. must be filed within three weeks.

(Ananda Sen, J.) Kumar/Cp-02