Md. Aslam Ansari vs Smt. Uma Chatterjee And Others
2022 Latest Caselaw 1055 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                (Civil Writ Jurisdiction)
               W.P. (C) No. 6658 of 2019
                       ........

Md. Aslam Ansari .... ..... Petitioner Versus Smt. Uma Chatterjee and others .... ..... Respondents WITH W.P. (C) No. 5652 of 2019 ........

Ranjit Kumar Singh .... ..... Petitioner Versus Smt. Uma Chatterjee and others .... ..... Respondents WITH W.P. (C) No. 6630 of 2019 ........

Vivek Nag Pal .... ..... Petitioner Versus Smt. Uma Chatterjee and others .... ..... Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO ............

For the Petitioner(s) : Mr. A.K. Sahani, Advocate.

                                    [In all cases]
For the Respondents               :
                                      ........
08/15.03.2022.

All these matters are being heard together as they are arising out of a common decree passed in Title (Partition) Suit No. 2/1998, whereby different execution case have been preferred. Petitioners are the objectors of the said execution cases filed under Order XXI Rule 97, 101 read with Section 151 of the C.P.C.

Learned counsel for the petitioners has submitted that though their case may be of no merit, as they are transferee pendente lite, but their objection filed under Order XXI Rule 97, 101 read with Section 151 of the C.P.C. are to be heard and disposed of in accordance with law, which have not been done by the learned court below.

Learned counsel for the petitioners has placed reliance upon the judgment passed by the Apex Court in the case of Brahmdeo Chaudhary Vs. Rishikesh Prasad Jaiswal and Another reported in (1997) 3 SCC 694.

Considering the same, let notice be issued to the respondent no. 1, Smt. Uma Chatterjee, wife of Shri Jyotirmoy Chatterjee, resident of Qtr. No. 5, Sister Nivedita School Campus, Burmamines,

P.O. & P.S. - Burmamines, Jamshedpur, District - East Singhbhum through Speed Post in all the three writ petitions i.e. W.P.(C) No. 6658/2019, W.P.(C) No. 5652/2019 and W.P.(C) No. 6630/2019, for which requisites etc. must be filed by 25.03.2022.

Office is directed track the aforesaid Speed Posts. Put up these cases after service of notice.

(Kailash Prasad Deo, J.) Sunil/-