Kalawati Devi vs Mahadev Dubey
2022 Latest Caselaw 406 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               (Civil Appellate Jurisdiction)
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FA No. 48 of 2017 Kalawati Devi ... ... Appellant Versus Mahadev Dubey ... ... Respondent

(Through V.C.)

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CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellant : Mr. A.K.Kashyap, Sr. Advocate Mr. Anurag Kashyap, Advocate For the Respondent : None

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th Order No.15/Dated: 10 February, 2022 On repeated calls, no one appears for the respondent. Today is 15th day of date of listing of this First Appeal for hearing.

By an order dated 12th September 2017 notice to the respondent was issued by the Court and after hearing the learned counsel for the respondent by an order dated 20th November 2017 delay of 145 days in filing the present First Appeal was condoned by the Court.

The proceedings in the present First Appeal disclosed that on 3rd February 2020, 5th November 2020 and 10th December 2020 no one appeared for the respondent.

By an order dated 10th December 2020, the learned counsels appearing for the parties were directed to file their written notes and compilation of judgments, if any. This order of the Court has not been complied with by the parties.

Since this First Appeal is listed for hearing before us for the first time, we are inclined to adjourn the matter for a short date.

Post this matter on 15th February 2022 under the heading "Final Disposal".

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Sharda/Soumya