Gyandeo Agarwal vs Bimal Kumar Khaitan
2025 Latest Caselaw 2159 Jhar

Jharkhand High Court

Gyandeo Agarwal vs Bimal Kumar Khaitan on 30 January, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

       IN THE HIGH COURT OF JHARKHAND AT RANCHI

                      S. A. No. 179 of 2022

    1. Gyandeo Agarwal, aged about 60 years, Son of Late Gajanand
       Agarwal.
    2. Smt. Kiran Agarwal, aged about 56 years, Wife of Gyandeo
       Agarwal.
    3. Gaurav Agarwal, aged about 37 years, Son of Gyandeo Agarwal.
       All resident of Purana Bazar, Ratanji Road, P.O.- Purana Bazar,
       P.S.- Bank More, District-Dhanbad, Jharkhand.
                          ...      ...    Defendants/Appellants/Appellants
                               Versus
    1. Bimal Kumar Khaitan
    2. Suresh Khaitan
    3. Mahesh Kumar Khaitan
    4. Jai Prakash Khaitan
       (1) to (4) All sons of Late Rameshwar Agarwalla.
    5. Badal Khaitan
    6. Binay Khaitan
       (5) & (6) Both sons of Late Niranjan Khaitan
       All resident of Purana Bazar, Ratanji Road, P.O.- Purana Bazar,
       P.S.- Bank More, District-Dhanbad, Jharkhand.
       The Respondent Nos. 1, 3, 5 & 6 are being represented by their
       Power of Attorney Holder Sri Jai Prakash Khaitan, respondent
       No.4.
                        ... ...          Plaintiffs/Respondents/Respondents
                               ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

07/30.01.2025

1. Learned counsel for the appellants is present.

2. This second appeal has been filed against the judgment dated 29.07.2022 and decree signed on 08.08.2022 passed by learned District Judge-VI, Dhanbad in Civil Appeal No. 169 of 2020 whereby and whereunder the judgment dated 04.02.2019 and decree signed on 12.02.2019 passed by Civil Judge (Sr. Div.)-II, Dhanbad in Original (Title) No. 243 of 2015 has been upheld and the appeal has been dismissed.

3. Ms. Alisha Lakra, Advocate on instructions of Mr. Ayush Aditya, Advocate on record has submitted that the appellant is not in

their contact and therefore, she on instructions of his senior does not want to press this Second Appeal.

4. Consequently, this second appeal is dismissed as not press.

5. Pending Interlocutory application, if any, is dismissed as not pressed.

6. Let this order be communicated to the concerned court through "Fax/E-mail".

(Anubha Rawat Choudhary, J.) Rakesh/-