Herman Topno & Others vs Markas Topno & Others
2025 Latest Caselaw 2116 Jhar

Jharkhand High Court

Herman Topno & Others vs Markas Topno & Others on 29 January, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                               First Appeal No. 154 of 2024

                 Herman Topno & Others                         ...       ...    Appellants
                                           Versus
                 Markas Topno & Others                   ...        ...        Respondents
                                   ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

05/29.01.2025 Nobody appears on behalf of the appellants.

2. Mr. Pratik Sen, learned counsel is appearing on behalf of the respondent nos. 1 to 4.

3. Mr. Praveen Akhauri, SC (Mines)-I appears and accepts notice on behalf of the respondent no. 5.

4. Learned counsel for the appellants is directed to serve a copy of the entire records of this case including the impugned judgments and decree to the learned counsel for the State and learned counsel appearing on behalf of the respondent nos. 1 to 4 within a period of one week from today.

5. Let name of Mr. Praveen Akhauri, SC (Mines)-I be printed from the side of the respondents in the cause-list.

6. Admit.

7. Call for the records from the learned Court concerned.

8. Post this case on 26th March 2025 under the heading "For Final Disposal".

9. Let this order be communicated to the learned Court concerned through 'FAX'.

10. Let a soft copy of this order be communicated to the Advocate- on-record for the appellants to ensure compliance.

(Anubha Rawat Choudhary, J.) Pankaj