Citation : 2022 Latest Caselaw 2052 Jhar
Judgement Date : 6 June, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
M.A No. 555 of 2018
------
CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
------
6/06.06.2022 Counsel for the appellant submits that the finding arrived at in the judgment passed by Principal District Judge, Dhandad passed in Civil Miscellaneous Case No. 10 of 2017 so far as it relates to the report of the process server is concerned, is an error of record.
That being so, let LCR be called for. Since contesting respondents are appearing, it is not necessary to issue notice to all the contesting respondents.
(ANANDA SEN , J) anjali
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!