Madhusudan Mardi vs Chintamani Mardi
2024 Latest Caselaw 10048 Jhar

Jharkhand High Court

Madhusudan Mardi vs Chintamani Mardi on 17 October, 2024

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    First Appeal No. 308 of 2019

       Madhusudan Mardi                                            ... Appellant
                                       Versus
       Chintamani Mardi                                        ...      Respondent
                                  ---

CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

For the Appellant : Mr. D.K. Karmakar, Advocate For the Respondent : Mrs. Vani Kumari, Advocate

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Order No. 18 Dated 17th October, 2024

It has been submitted by Mr. D.K. Karmakar, the learned counsel for the appellant that the learned trial Court has decided the issue between the parties on the question of maintainability as well as on merit.

Mrs. Vani Kumari, the learned counsel for the respondent has submitted that she has gone through the judgment and does not dispute the maintainability of this appeal.

In view of the aforesaid, we intend to hear this appeal on merit. Accordingly, list this appeal on 14.11.2024.

                                             (RONGON MUKHOPADHYAY, J.)


S.B.                                      (PRADEEP KUMAR SRIVASTAVA, J.)