5/05.05.2022 vs Unknown
2022 Latest Caselaw 1823 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             S.A No. 510 of 2016
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

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5/05.05.2022 Counsel for the appellants submit that his application to mark the document which has been filed as additional evidence was dismissed and thereafter the judgment was passed on the same day by the appellate court which prevented him from approaching the Higher Forum challenging the order by which the application under Order 41 Rule 27 was dismissed. He submits that he wants to bring on record the order by which his application under Order 41 Rule 27 CPC was dismissed by the appellate court and therefore he prays for some time.

Time as prayed for is granted.

List this case after Summer Vacation, 2022.

(ANANDA SEN , J) anjali/cp2