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Uma Gadodia And Others vs Sri Gopal Kasera And Others
2025 Latest Caselaw 7562 Jhar

Citation : 2025 Latest Caselaw 7562 Jhar
Judgement Date : 6 December, 2025

[Cites 0, Cited by 0]

Jharkhand High Court

Uma Gadodia And Others vs Sri Gopal Kasera And Others on 6 December, 2025

Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
                IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                   S.A. No. 84 of 2023

                Uma Gadodia and others                       ...     ...      Appellants
                                     Versus
             Sri Gopal Kasera and others         ...       ...      Respondents
                                     ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

             For the Appellants      : Mr. Kanishka Deo, Advocate
             For the Respondents     :
                                     ---

06/06.12.2025         Learned counsel for the appellants seeks adjournment.

However, no adjournment notice has been circulated.

2. Learned counsel for the appellants submits that he has to go through the order of remand passed in S.A. No. 42 of 1996 (R). However, it appears from the appellate court's judgment that the concerned 2nd appeal is S.A. No. 46 of 1996 (R) and not S.A. No. 42 of 1996 (R).

3. Office is directed to place records of S.A. No. 42 of 1996 (R) as well as records of S.A. No. 46 of 1996 (R) before this Court.

4. Learned Court Master is directed to summon the records of S.A. No. 42 of 1996 (R) and S.A. No. 46 of 1996 (R) and keep them with him from 09th December, 2025 so that the learned counsel for the appellants may have an opportunity to go through the order of remand in advance.

5. Learned counsel for the appellants has submitted that the matter be posted on 11th December, 2025.

6. By way of last indulgence, the matter is directed to be posted on 11th December, 2025.

(Anubha Rawat Choudhary, J.) Pankaj

 
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