Mukesh Kumar Chourasia vs Smt. Sushila Devi
2022 Latest Caselaw 4603 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         S. A. No. 237 of 2018
     Mukesh Kumar Chourasia                       .... .... Appellant
                                      Versus
     Smt. Sushila Devi                            .... ...      Respondent
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CORAM : HON'BLE DR. JUSTICE S.N. PATHAK

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For the Appellant : Mr. Rahul Kumar Gupta, Advocate

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I.A. No. 7132 of 2021

5/ 17.11.2022 This interlocutory application has been filed for early hearing of this appeal.

Learned counsel appearing for the appellant submits that this appeal has already been admitted and notice has been issued to the respondent. The matter relates to reversal of the judgment and order passed by the trial Court. Learned counsel further submits that the appellant in this appeal is aged about 62 years and due to his old age, he is suffering from multiple physical ailments. Learned counsel accordingly submits that this appeal may kindly be heard at an early date.

Considering the submissions of learned counsel for the appellant, put up this appeal after eight weeks under the hearing "For Hearing'.

The aforesaid interlocutory application stands allowed. S.A. No. 237 of 2018 In the meantime, respondent may file counter affidavit / reply, if any.

(Dr. S. N. Pathak, J.) R.Kr.