Nirmala Rani & Another vs Amit Sahay & Others
2022 Latest Caselaw 624 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           S.A. No.164 of 2007
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Nirmala Rani & Another .... .... .... Appellants Versus Amit Sahay & Others .... .... .... Respondents WITH S.A. No.166 of 2007

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Nirmala Rani & Another .... .... .... Appellants Versus Mrs. Anjali Prasad & Others .... .... .... Respondents

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Appellants : Mr. Prashant Pallav, Advocate For the Respondents : Mr. Ayush Aditya, Advocate

Oral Order 12/ Dated : 22.02.2022

This appeal is Admitted to be heard on the following substantial question of law:-

(a) Whether Exhibit 5/A under the nomenclature of 'money receipt' can be held not enforceable under Specific Relief Act for Specific Performance of Contract though signed by defendant no.1 and not signed by the plaintiff?

(b) Whether the learned First Appellate Court has assigned sufficient reason for reversing the judgment of the Trial Court.

The other substantial question of law, if any, shall be formulated at the time of hearing of the appeal.

Let these cases be listed after four weeks under appropriate heading.

(Gautam Kumar Choudhary, J.) Anit