Suresh Prasad vs Suraj Kumar Bhadani
2025 Latest Caselaw 4763 Jhar

Jharkhand High Court

Suresh Prasad vs Suraj Kumar Bhadani on 15 April, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

             IN THE HIGH COURT OF JHARKHAND AT RANCHI

                             F.A. No. 149 of 2023

        Suresh Prasad                                    ...     ...         Appellant
                                      Versus
        Suraj Kumar Bhadani                              ...     ...     Respondent

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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellant : Mrs. Swati Shalini, Advocate For the Respondent : Mr. Rohit Ranjan Sinha, Advocate Mr. Vishal Kumar, Advocate

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th 19/15 April 2025

1. Heard the learned counsel appearing on behalf of the parties.

2. Learned counsel for the parties have commenced their arguments.

3. It transpired during the course of hearing that it has come in the evidence of the plaintiff that the suit property was sold in favour of one Sunita Seth W/o Sunil Kumar Seth by means of a registered sale-deed bearing No. 3124 dated 22.05.2009 and that her name was also mutated in the records of M/s Tata Steel Limited wherein a multi-stored building has been constructed. The said sale-deed was admittedly executed during the pendency of the suit. However, the plaintiff did not take any step to make the purchaser, namely, Sunita Seth a party to the proceedings.

4. Learned counsel for the appellant has submitted that she would examine as to whether the purchaser of the suit property during the pendency of the suit for specific performance of contract was at all required to be made a party in the proceedings and place the judgments with respect to this aspect of the matter. She prays that the matter may be adjourned.

5. At her request, post this case for further hearing tomorrow i.e. 16.04.2025 at 10:30 a.m. as the first case.

(Anubha Rawat Choudhary, J.) Mukul