Union Of India & Ors vs Prema Devi
2022 Latest Caselaw 952 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Civil Review No. 53 of 2019
        Union of India & Ors.                           --- --- Petitioners
                                      Versus
        Prema Devi                                    --- --- Opposite Party


                                  .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN

For the Petitioners : Mr. Mahesh Tewari, Advocate For the Respondent :

08/09.03.2022 Learned counsel for the petitioner submits that the opposite party has preferred a contempt case being Cont. Case (Civil) No. 187 of 2019 against the judgment being sought to be reviewed. However, notice is being returned as per the service report that she does not reside at the address. The same address is mentioned in the contempt petition and also in the writ petition from which the review arises. He, however, prays that matter may come up on Monday so that the learned counsel Mr. P.K. Verma appearing for the opposite party in the contempt petition can be informed to join the proceedings of the Court in this matter on the next date.

Accordingly, list this case on 14.03.2022. Let Cont. Case (Civil) No. 187 of 2019 be also listed along with the instant review petition on the next date.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.) A.Mohanty