Manmohan Singh vs Bimla Sardar Munda & Anr
2024 Latest Caselaw 10331 Jhar

Jharkhand High Court

Manmohan Singh vs Bimla Sardar Munda & Anr on 11 November, 2024

Author: Subhash Chand

Bench: Subhash Chand

            IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                  M.A. No.231 of 2022
        Manmohan Singh                                          ....     ... Appellant
                                Versus
        Bimla Sardar Munda & Anr.                               .... .... Respondents

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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Appellant : Mr. Amartya Choubey, Advocate For the Respondent No. 1 : Mr. Vivek Kr. Rai, Advocate

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06/11.11.2024 On behalf of appellant learned counsel Mr. Amartya Choubey and on behalf of respondent no.1 learned counsel Mr. Vivek Kr. Rai are present.

In view of the office note, service of notice to respondent no.2 is sufficient but no one has appeared for the respondent no.2.

This Appeal is at the stage of Admission. The learned counsel for the appellant has to show in regard to maintainability of this miscellaneous appeal wherein the judgment dated 30.09.2022 passed in Civil Appeal No.12 of 2017 by the court of learned Principal District Judge, Khunti has been challenged.

The learned counsel Mr. Amartya Choubey on behalf of appellant has submitted that his senior has not come today and seeks adjournment.

In view of the prayer made, list on 18.11.2024.

(Subhash Chand, J.) RKM