Lakho Devi (Since Deceased) Through Her ... vs Sona Devi & Ors. .... .... Opp. Parties
2024 Latest Caselaw 359 Jhar

Jharkhand High Court

Lakho Devi (Since Deceased) Through Her ... vs Sona Devi & Ors. .... .... Opp. Parties on 12 January, 2024

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   C.M.P. No.604 of 2023
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Lakho Devi (since deceased) through her Legal representative Shiv Kumar Singh .... .... Petitioner Versus

Sona Devi & Ors. .... .... Opp. Parties

CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioner : Mr. Rajiv Kumar, Advocate For the Opp. Parties : Mr. Rahul Saboo, Advocate

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04/Dated: 12.01.2024

Mr. Rajiv Kumar, learned counsel for the petitioner has argued

the case.

Learned counsel appearing for the opp. parties has raised the

preliminary objection regarding the maintainability of filing the instant

petition under Article 227 of the Constitution of India, since, it has

been filed against the final judgment passed by the first appellate

court, i.e., learned Principal District Judge, Latehar.

Learned counsel appearing for the petitioner has sought for

time to address the issue on maintainability.

As prayed for, list this matter on 19.01.2024.

(Sujit Narayan Prasad, J.)

Rohit/-