Citation : 2025 Latest Caselaw 4702 Jhar
Judgement Date : 9 April, 2025
IN THE HIGH COURT OF JHARKHAND AT RANCHI
F.A. No. 8 of 2023
Jagjeet Singh ... ... Appellant
Versus
Harjeet Kaur and Ors. ... ... Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Appellant : Mrs. Neeharika Mazumdar, Advocate For the Resp. Nos.1,4,5 : Mr. Kanishka Deo, Advocate For the Resp. No.6 : Ms. Karishma Kumari, Advocate For the Resp. No.3 : Mr. Harsh Chandra, Advocate
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19/09.04.2025 The learned counsel for the appellant submits that she does not want to press I.A. No.6851 of 2023.
2. The learned counsel for the respondents has no objection.
3. Accordingly, I.A. No.6851 of 2023 which has been filed for stay of the operation of the judgment and decree dated 28.11.2022 is dismissed as not pressed.
4. Post this case on 31.07.2025 under appropriate heading.
5. Let a copy of this order be communicated to the court concerned through FAX/email.
(Anubha Rawat Choudhary, J.) Saurav/
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