Indian Overseas Bank & Anr vs Deb Nath Sardar
2023 Latest Caselaw 1390 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          L.P.A. No.07 of 2020
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Indian Overseas Bank & Anr. .... ... Appellants Versus Deb Nath Sardar ... ... Respondent

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CORAM:HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Appellants : Mr. Deepak Kr. Bharati, Advocate Mr. Manindra Kr. Sinha, Advocate

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Order No. 06/Dated 28th March, 2023

Issue notice to the sole respondent on the point of

limitation as well as admission, both by registered post with

A/D as well as through ordinary process for which

requisites etc. be filed within one week.

Learned counsel for the appellant submits that

similar matter arising out of the same impugned judgment

being L.P.A. No.9 of 2020 is pending before this Court and,

therefore, the instant appeal may also be directed to be

listed along with L.P.A. No.9 of 2020.

In view of above submission, let this case be listed

along with L.P.A. No.9 of 2020.

(Sujit Narayan Prasad, J.)

(Subhash Chand, J.) Birendra/