Md. Ishaque vs Mohan Mahto And Others
2022 Latest Caselaw 1310 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               S.A. No. 154 of 2012
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        Md. Ishaque                                 .... Appellant(s)
                                   Versus
        Mohan Mahto and others                      .... Respondent(s)

        CORAM         :      HON'BLE MR. JUSTICE ANANDA SEN.
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        For the appellant(s):                 Mr. Amar Kr. Sinha, Advocate.
        For the Respondent(s):                Mr. Mahesh Kr. Mahto, Advocate.
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11/31.03.2022:        This appeal will be heard on the following question of law.

(i) Whether the judgment of the first appellate court adheres to the provision of law as laid down under Order XLI Rule 31 C.P.C?

(ii) Whether in view of the judgment passed by the Hon'ble Supreme Court of India in the case of K. Karuppuraj Vs. M. Ganesan reported in (2021) 10 SCC 777, the judgment of the appellate court can be set aside ?

The further question of law, if any, will be framed at the time of hearing of this appeal.

Since the respondents have already appeared and the dispute in this appeal is very limited, which relates to the first appellate court judgment, list this case under the heading "For Hearing" in the next week.

Anu/-C.P.2. (ANANDA SEN, J.)