Citation : 2025 Latest Caselaw 7517 Jhar
Judgement Date : 4 December, 2025
IN THE HIGH COURT OF JHARKHAND AT RANCHI
S. A. No. 338 of 2006
Smt. Raj Kishori Devi and Another ... ... Appellants
Versus
Mukul Chandra and Others ... ... Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Appellants : Mr. S.K. Sharma, Advocate
For the Respondents :
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12/04.12.2025
1. Learned counsel for the appellants has submitted that the appellant No.1 has expired on 29.03.2025.
2. Apparently, the proceeding at the instance of appellant No.1 has abated.
3. However, he seeks adjournment.
4. It appears that there is one more second appeal arising out of the same impugned judgment i.e. S.A. No. 337 of 2006 which is out of list.
5. The learned counsel for the appellants shall prepare list of dates.
6. Let this case be tagged and listed with S.A. No. 337 of 2006 on 17th December, 2025.
(Anubha Rawat Choudhary, J.) 04.12.2025 Rakesh/-
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