Citation : 2022 Latest Caselaw 2172 Jhar
Judgement Date : 13 June, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
M.A. No.299 of 2010
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Makuni Devi .... .... .... Appellant Versus Bharosi Ravidas & Another .... .... .... Respondents With M.A. No.27 of 2011
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Most. Uma Devi .... .... .... Appellant Versus Bharosi Ravidas & Others .... .... .... Respondents
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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Appellants : Mr. V. K. Tiwari, Advocate For the Respondents : Mr. Md. Imran Ansari, Advocate
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Order No.07 Dated- 13/06/2022 Heard the parties.
Perusal of the record reveals that the impugned judgment was passed by the undersigned in capacity of District Judge, Godda.
Registry is directed to place the matter before the Hon'ble the Chief Justice for listing the matter before any other Bench.
Animesh/ (Anil Kumar Choudhary, J.)
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