Kedar Nath Jaiswal vs Onkar Nath Jaiswal & Others
2022 Latest Caselaw 2223 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                S.A. No. 525 of 2015
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Kedar Nath Jaiswal ... Appellant

-versus-

Onkar Nath Jaiswal & Others ... Respondents

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN

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For the Appellants : Mr. Sandeep Verma, Advocate For the Respondents : Mr. Manjul Prasad, Sr. Advocate Mr. Arbind Kumar Sinha, Advocate

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7/ 23.06.2022 ADMIT.

This appeal will be heard on the following question of law: -

(i) Whether the judgment of the First Appellate Court suffers from illegality on the ground that the documents which were exhibited during the appellate stage was not even considered by the Appellate Court while rendering the judgment?

Issue notice to all the respondents, except respondent No.2, who has already appeared before this Court through counsel, by ordinary process, for which requisites etc. must be filed within three weeks.

(Ananda Sen, J.) Kumar/Cp-01