Citation : 2022 Latest Caselaw 2355 Jhar
Judgement Date : 29 June, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
M.A No. 476 of 2015
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Pramod Kumar Singh @ Pintu Singh .... .... Appellant(s).
Versus Kalawati Devi & Ors. .... .... Respondent(s)
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
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For the Appellant(S) : Mr. Bhaiya V. Kumar Advocate For the Respondent No. 2 to 4 : Mr. Ajit Kumar, Advocate
08/29.06.2022 In the midst of the final hearing, it came to the notice of this Court that there is reference in the impugned judgment about the written statement of opposite party nos. 2,3 &4 but the said written statement is not on record of the court below which has been forwarded to this Court by District & Additional Sessions Judge-II, Giridih.
The Principal District Judge, Giridih, is directed to transmit the Original Lower Court Record to this Court through Special Messenger, so that the same can reach this Court before 6th July, 2022.
List this case on 7th July, 2022.
(ANANDA SEN , J) anjali/
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