Tula Yadav & Ors vs Dukhi Mahto & Ors
2023 Latest Caselaw 890 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       S.A. No. 414 of 2018

         Tula Yadav & Ors.                    .........     Appellants

                                     Versus

         Dukhi Mahto & Ors.                   .........     Respondents

Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

For the Appellants : Mr. K.K.Ambastha , Adv.

05 / 23.02.2023 I.A. No. 752 of 2023 Heard the learned counsel for the appellants. Though learned counsel for the appellant prays for sending down the judgment and decree under the appeal to the learned court below but when the learned counsel for the appellants is asked by the court as to what is the error in the decree, Mr. K.K.Ambastha, learned counsel for the appellant fails to say as to what is the defect in the decree and why it will be sent to the learned court below.

Hence, the prayer for sending down the judgment and decree is rejected as there is no defect in the decree.

This interlocutory application is disposed of accordingly.

(ANIL KUMAR CHOUDHARY, J.) S.A. No. 414 of 2018 Learned counsel for the appellants prays for time to advance argument in the matter of admission.

Prayer for time is allowed as the last chance. List this appeal after eight weeks under under the heading 'Order XLI Rule 11 of CPC'.

(ANIL KUMAR CHOUDHARY, J.) Smita/-