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Sukurmoni Nayek And Others vs Raju Choudhary @ Raj Kumar Choudhary
2025 Latest Caselaw 1421 Jhar

Citation : 2025 Latest Caselaw 1421 Jhar
Judgement Date : 7 January, 2025

Jharkhand High Court

Sukurmoni Nayek And Others vs Raju Choudhary @ Raj Kumar Choudhary on 7 January, 2025

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

                                     F.A. No. 153 of 2023

                 Sukurmoni Nayek and others               ...     ...     Appellants
                                        Versus
                 Raju Choudhary @ Raj Kumar Choudhary ...              Respondent
                                        ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

For the Appellants : Mr. Ranjit Kumar Tiwari, Advocate For the Respondent : Mr. Yuvraj Singh, Advocate

---

09/07.01.2025 Records have already been received from the concerned court.

2. Let this appeal be admitted for hearing.

3. The sole respondent has already appeared who is present in the court. It is submitted that the appellants were the defendants in the suit. It is submitted that the plaintiff claimed that the defendants were put under permissive possession but title of the plaintiff has been declared by the impugned judgment.

4. Post this case for 'final disposal' on 25.02.2025.

(Anubha Rawat Choudhary, J.) Binit

 
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