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Umesh Kumar Sinha vs Manoj Kumar Sinha & Ors
2025 Latest Caselaw 7389 Jhar

Citation : 2025 Latest Caselaw 7389 Jhar
Judgement Date : 10 December, 2025

[Cites 0, Cited by 0]

Jharkhand High Court

Umesh Kumar Sinha vs Manoj Kumar Sinha & Ors on 10 December, 2025

Author: Gautam Kumar Choudhary
Bench: Gautam Kumar Choudhary
    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       M. A. No.207 of 2022
    Umesh Kumar Sinha                    .... .. ... Appellant(s)
                       Versus
    Manoj Kumar Sinha & Ors.              .. ... ...Respondent(s)
          ...........

CORAM :HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY .........

For the Appellant (s) : Mr. Sandeep Verma, Advocate For the Respondents :

......

04/ 10.12.2025. After going through defect No.11, the same is hereby ignored for the present.

So far defect No.14 is concerned, the same relates to the valuation of the suit as the same was not mentioned in the impugned judgment, therefore, let certified copy of the impugned judgment be sent to the learned trial Court for necessary correction so as to receive the same to this Court within three weeks.

List this case after four weeks. In the meantime, appellant is directed to remove defect No.6, as pointed out by the office.

(Gautam Kumar Choudhary, J.)

Sandeep/-

Uploaded 11.12.2025.

 
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