Jitendra Jha vs Suresh Choudhary And Ors
2025 Latest Caselaw 4700 Jhar

Jharkhand High Court

Jitendra Jha vs Suresh Choudhary And Ors on 9 April, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

             IN THE HIGH COURT OF JHARKHAND AT RANCHI

                             S.A. No. 131 of 2018

        Jitendra Jha                                       ...      ...      Appellant
                                       Versus
        Suresh Choudhary and Ors.                          ...      ...     Respondents

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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellant : Mr. Niraj Kishore, Advocate For the Respondents : Mr. R. N. Sahay, Sr. Advocate Mr. Ritesh Singh, Advocate Mr. Aditya Aman, Advocate th 25/9 April 2025

1. Learned counsel for the parties have submitted that the judgment passed by the learned trial court as well as the learned first appellate court as annexed in the memo of appeal is not legible. They have submitted that a copy of the judgment of the learned trial court and the learned first appellate court be provided to them.

2. Office is directed to provide a copy of the judgment passed by the learned trial court as well as the learned first appellate court at the cost of the learned counsel for the parties.

3. Needful be done prior to the next date.

4. Post this case on 16.04.2025.

(Anubha Rawat Choudhary, J.) Mukul