Ambika Charan Sahu vs Mst. Nihar Mishra & Ors. ... ... Opp. ...
2025 Latest Caselaw 4946 Jhar

Jharkhand High Court

Ambika Charan Sahu vs Mst. Nihar Mishra & Ors. ... ... Opp. ... on 28 August, 2025

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Civil Revision No. 42 of 2025
                                 --------

Ambika Charan Sahu ... ... Petitioner Versus Mst. Nihar Mishra & Ors. ... ... Opp. Parties

-----

CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

--------

     For the Petitioner          : Mr. Rahul Kr. Gupta, Advocate
     For the Opp. Parties        :
                                --------
                               th

Order No. 02/ Dated: 28 August, 2025

1. Opposite party Nos. 1 to 4 are main contesting judgment debtors, therefore, notice be issued to the opposite party Nos. 1 to 4 under registered cover with A/D as well as under ordinary process for which requisites etc. must be filed by the petitioner within two weeks.

2. Rule is made returnable within a period of six weeks.

(Pradeep Kumar Srivastava, J.) Arpit/