Mathura Prasad & Others vs Ram Das Ram & Others
2024 Latest Caselaw 9000 Jhar

Jharkhand High Court

Mathura Prasad & Others vs Ram Das Ram & Others on 5 September, 2024

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   S.A. No.07 of 2024
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Mathura Prasad & Others .... .... .... Appellants Versus Ram Das Ram & Others .... .... .... Respondents

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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellants : Mr. Hemant Kr. Shikarwar, Advocate

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Order No:-07 Dated:-05-09-2024 Heard the learned counsel for the appellants. Perusal of the record reveals that the notice issued to the respondent No.2 has returned with the report that the said respondent No.2 has died on 20.03.2013 and the respondent No.25 has also died on 24.04.2019 before passing of the impugned judgment and decree.

The appellants are directed to file a supplementary affidavit mentioning therein as to whether the respondent Nos.2 and 4 have died on the said dates.

List this appeal after filing of the said supplementary affidavit. It is made clear that if the said supplementary affidavit is not filed within two weeks from the date of this order then this this appeal shall stand dismissed without further reference to the Bench.

Animesh/                                    (Anil Kumar Choudhary, J.)