Rajendra Kumar Bhagat vs Shree Shree Goushala
2025 Latest Caselaw 472 Jhar

Jharkhand High Court

Rajendra Kumar Bhagat vs Shree Shree Goushala on 1 July, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                            2025: JHHC: 17460

            IN THE HIGH COURT OF JHARKHAND AT RANCHI

                              S.A. No. 243 of 2018

       Rajendra Kumar Bhagat, S/o Late Durga Bhagat, aged about 58 years,
       Proprietor of M/s Kusum Gas Agency, having its office at Near Tower
       Chowk, Dudhani, P.O. Dumka, P.S. Dumka Town, Dist. Dumka, Permanent
       resident Kanke, P.O. & P.S. Kanke, Dist. Ranchi
                                           ...      ...    Appellant
                                    Versus
       Shree Shree Goushala, Dumka, represented through its Secretary Shankar
       Lal Basaiwala, Advocate, Dumka, PO-Dumka, PS-Dumka Town, Dist.-
       Dumka                                           ...    ... Respondent
                                    ---

CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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st 09/1 July 2025

1. This appeal has been filed against the judgment dated 16.05.2018 (decree signed on 28.05.2018) passed by the learned District Judge-IV, Dumka in Civil Appeal No. 30 of 2017, whereby the appeal has been dismissed confirming the judgment dated 26.05.2017 (decree signed on 08.06.2017) passed by the learned Senior Civil Judge-I, Civil Court, Dumka in Title (Eviction) Suit No. 01 of 2023.

2. Nobody appears on behalf of the appellant.

3. The case has been repeatedly adjourned. On 23.08.2023, prayer for time was granted by way of last indulgence and on 15.07.2024, time was allowed upon payment of cost. Inspite of repeated calls, nobody is appearing on behalf of the appellant and the earlier counsel on record, Mr. Subhashis Rasik Soren has appeared to intimate that he has already given 'No Objection'. A fresh Vakalatnama after his 'No Objection' has been filed as back as on 23.08.2023.

4. Since the learned counsel for the appellant is absent, this appeal be dismissed for non-prosecution.

5. Pending I.A., if any, is closed.

6. Let this order be communicated to the concerned courts through e- mail/Fax.

(Anubha Rawat Choudhary, J.) Mukul/-