Kumudni Biswas And Others vs Nirmala Yadav & Anr
2022 Latest Caselaw 314 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             S. A. No. 30 of 2011

      Kumudni Biswas and others                 ....    .... Appellants
                             Versus
      Nirmala Yadav & Anr.                      ....    ....   Respondents
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CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

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For the Appellants : Mr. Niraj Kishore, Advocate For the Respondents : Mr. K.K. Ojha, Advocate

Oral Order 24 / Dated : 07.02.2022

The instant appeal arises out of Title (Eviction) Suit No. 23 of 1970

against the judgment and decree passed by the District Judge, Pakur in

Title (Eviction) Appeal No. 02 of 2006 dated 18.01.2011.

The present case is listed under the heading For Orders for hearing

I.A. No. 257 of 2022 and I.A. No. 1164 of 2016 which have been filed for

substitution of the legal heirs of the deceased respondents.

This appeal has so far not been admitted and, therefore, the

interlocutory application for substitution will be considered only after the

admission of the appeal.

Let this case be listed for hearing under Order 41 Rule 11 of C.P.C.

after two weeks.

The learned counsel for the appellants is directed to appear for hearing

failing which necessary order will be passed.

(Gautam Kumar Choudhary, J.) AKT