Alok Bhushan vs Sri Arjun Kumar Prasad
2025 Latest Caselaw 1390 Jhar

Jharkhand High Court

Alok Bhushan vs Sri Arjun Kumar Prasad on 6 January, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                     S.A. No. 130 of 2020

                   Alok Bhushan                                  ...       ...    Appellant
                                        Versus
                 Sri Arjun Kumar Prasad       ...             ...        Respondent
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellant : Mr. Aniket Jaiswal, Advocate

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07/06.01.2025 Learned counsel for the appellant is present.

2. He has placed the judgments of both the courts.

3. The matter arises out of specific performance of contract which was decreed by the learned Trial Court but reversed by the learned Appellate Court. The plaintiff who had filed the plaint did not appear for his examination and cross examination, rather after filing the plaint, his power of attorney was appearing before the court. The learned Appellate Court has taken serious objection to this and has reversed the decree.

4. At this, the counsel for the appellant prays that the matter be posted tomorrow i.e. 07.01.2025 and his senior will assist this court.

5. Post this case tomorrow i.e. 07.01.2025.

(Anubha Rawat Choudhary, J.) Binit