Tuesday, 12, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

4/03.03.2022 No One Appears On ... vs Unknown
2022 Latest Caselaw 852 Jhar

Citation : 2022 Latest Caselaw 852 Jhar
Judgement Date : 3 March, 2022

Jharkhand High Court
4/03.03.2022 No One Appears On ... vs Unknown on 3 March, 2022
             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   S.A. No. 207 of 2018
                                          ......

4/03.03.2022 No one appears on behalf of the appellants on repeated calls.

Let the impugned judgment and decree be sent to the court below for necessary correction in terms of the office note.

So far as other defects are concerned, two weeks' time is allowed to remove the same.

(Ananda Sen, J) Mukund/-

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter