Unknown vs Nawal Kishore Sharma & Ors
2022 Latest Caselaw 4455 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         S.A. No. 263 of 2007
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State Bank of India, a body corporate constituted under the State Bank of India Act, 23 of 1955, Bokaro .... .... .... Appellant Versus Nawal Kishore Sharma & Ors. .... .... .... Respondents

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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellant : Mr. Rajesh Kumar, Advocate : Mr. M.K. Sinha, Advocate For the Respondents : Mr. Siddharth Roy, Advocate

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Order No.06 Dated- 07.11.2022 Heard the parties.

The learned counsel for the appellant submits that from the same common judgment of the learned first appellate court, Second Appeal No.44 of 2008 has already been filed by another respondent and the said second appeal has also been admitted after formulating substantial question of law. Hence, this second appeal be tagged with Second Appeal No.44 of 2008.

Prayer is allowed.

List this second appeal along with Second Appeal No.44 of 2008 in due course.

Sonu-Gunjan/- (Anil Kumar Choudhary, J.)