Surendra Nath Sahay vs Smt. Chanchal Lata Devi
2024 Latest Caselaw 10180 Jhar

Jharkhand High Court

Surendra Nath Sahay vs Smt. Chanchal Lata Devi on 25 October, 2024

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        M.A. No.187 of 2010
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1. Surendra Nath Sahay

2. Sunil Kumar Sahay .... .... .... Appellants Versus

1. Smt. Chanchal Lata Devi

2. Nagmani Kumar

3. Chandramani Kumar

4. Smt. Siyawati Devi

5. New India Assurance Co. Ltd., Giridih .... .... .... Respondents WITH M.A. No.186 of 2010

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1. Surendra Nath Sahay

2. Sunil Kumar Sahay .... .... .... Appellants Versus

1. Anil Kumar Varshney

2. New India Assurance Co. Ltd. .... .... .... Respondents

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Appellants : Mr. Bibhash Sinha, Advocate For the Respondents : Mr. Manish Kumar, Advocate Mr. Arvind Kumar Lall, Advocate ............

19/ 25.10.2024.

Heard learned counsel for the parties. It is submitted that there are some errors in the printing of the order by which certain words have not been printed in the original order dated 02.08.2022. However, in the order, which has been uploaded in the website, there is no such omission. The appellants in both appeals are facing difficulty in getting the certified copy of the original order as some words in the order in original have not been properly printed.

Considering the submissions, let the order dated 02.08.2022 as uploaded be reflected in the order-sheet, certified copy of which can be obtained by the appellants.

Let order/judgment passed in these cases be form part of the earlier order/judgment dated 02.08.2022.

(Gautam Kumar Choudhary, J.) Sandeep/