Raj Kishore Mahto And Others vs Ramesh Chand Sahu And Ors
2022 Latest Caselaw 1887 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               F.A. No. 427 of 2018
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Raj Kishore Mahto and Others .... Appellant(s) Versus Ramesh Chand Sahu and Ors. .... Respondent(s)

CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

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For the appellant(s): Mr. Shresth Gautam, Advocate.

        For the Respondent(s):       None
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14/09.05.2022:            Counsel for the appellants submits that delivery of possession will

be affected and the final decree has already been prepared.

None appears on behalf of the respondents, though the name of their counsel is appearing in the cause list.

Counsel for the appellants submits that the respondents are not appearing deliberately, as they want that possession be delivered in their favour.

Delivery of possession, pursuant to final decree, which has been prepared consequent to final judgment passed in Partition Suit No. 84/2009 by the Civil Judge, Sr. Division-VII, Ranchi will not be given effect to.

List this case on 14th June, 2022 under the heading "For Orders".

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