Citation : 2024 Latest Caselaw 9649 Jhar
Judgement Date : 25 September, 2024
IN THE HIGH COURT OF JHARKHAND AT RANCHI
First Appeal No. 17 of 2023
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Geeta Devi ... ... Appellant
Versus
Ramesh Sahu ... ... Respondent
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY : HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA
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For the Appellant : Mrs. Monalisa Singh, Amicus Curiae For the Respondent : Mrs. Nalini Jha, A.P.P.
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15/25.09.2024 It appears that earlier this appeal was filed by Mr. Vikash Kumar, but subsequently 'No Objection' was taken by the appellant and thereafter Mr. Rohan Mazumdar had appeared. On 06.08.2024, Mr. Rohan Mazumdar has submitted that the appellant has taken 'No Objection' from him as well.
It appears that in the trial court, the appellant had not appeared and the suit proceeded ex-parte.
In such backdrop therefore, we appoint Mrs. Monalisa Singh, learned counsel as Amicus Curiae to appear for the appellant in the present appeal.
Office is directed to hand-over the memo of appeal, impugned judgment as well as the photo-copy of the evidence upon the learned counsel appearing for the appellant.
Let the name of Mrs. Monalisa Singh be reflected in the cause list. List this case on 23.10.2024.
(Rongon Mukhopadhyay, J.)
(Pradeep Kumar Srivastava, J.)
R. Shekhar Cp 1
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