Citation : 2024 Latest Caselaw 126 Jhar
Judgement Date : 5 January, 2024
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Miscellaneous Appellate Jurisdiction)
S.A. No.221 of 2019
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Dewanti Devi & Ors. .... .... .... Appellant(s) Versus Usha Devi & Ors. .... .... .... Respondent(s)
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Coram: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA
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For the Appellants : Mr. Kundan Kr. Ambastha, Advocate For the Respondents :
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Order No.06 Dated- 05.01.2024 This appeal will be heard on following substantial question of law:-
(i) Whether the findings of the learned court of appeal below are vitiated due to misconstruing the Ext.6, 6/1 and 7 while reversing the judgment of the learned trial court?
2. Admit.
3. Call for Lower Court Records.
4. Let notice be issued to all respondents at his 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 all respondents or on receipt of the service report.
(Pradeep Kumar Srivastava, J.) Pappu/
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