(Civil Miscellaneous vs Teklal Nayak @ Tekan Sao And Ors
2023 Latest Caselaw 4431 Jhar

Jharkhand High Court

(Civil Miscellaneous vs Teklal Nayak @ Tekan Sao And Ors on 5 December, 2023

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           (Civil Miscellaneous Appellant Jurisdiction)
                                     S.A. No.162 of 2022
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Ishwar Pandit & Ors. .... .... .... Appellant(s) Versus Teklal Nayak @ Tekan Sao and Ors. .... .... .... Respondent(s)

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Coram: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Appellants : Mr. Anjani Kumar Singh, Advocate For the Respondents :

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Order No.05 Dated- 05.12.2023 This appeal will be heard on following substantial question of law:-

(i) Whether judgment and decree of learned first appellate court disbelieving the Ext.-3 (deed of indenture) is illegal and perverse?

2. Admit.

3. Call for Lower Court Records.

4. Let notice be issued to the respondents at their present and correct address by ordinary process as well as through registered post with A/D, for which requisites etc. must be filed within a period of two weeks by the appellants.

5. Let this appeal be listed under the heading "For Hearing" on appearance of the respondents or on receipt of the service report.

(Pradeep Kumar Srivastava, J.) Pappu/