Rameshwar Mahto vs Mansoor Mian & Ors
2025 Latest Caselaw 3163 Jhar

Jharkhand High Court

Rameshwar Mahto vs Mansoor Mian & Ors on 6 March, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                   S.A. No. 30 of 2024
              Rameshwar Mahto
                                                              .....   ...   Appellant
                                         Versus
              Mansoor Mian & Ors.
                                                ..... ...    Respondents
                          --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Appellant : Mr. Awnish Shankar, Advocate.

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06/ 06.03.2025 This second appeal shall be heard on the following substantial question of law:-

(i) "Whether or not by any stretch of imagination it can be said that the first appellate court can copy passages from the trial court judgment and thereafter in few lines express the views of the court, which is in the teeth of violation of the judgment of Hon'ble Supreme Court in the case of U. Manjunath Rao Versus U. Chandrashekhar & Anr.

reported in 2017 (3) JLJR, 409 (SC) ?

2. Call for the Trial Court Records.

3. Let notice be issued to respondent Nos. 1 to 19 through

registered cover with A/D as also by ordinary process, for which, requisites etc. must be filed within two weeks.

(Sanjay Kumar Dwivedi, J.) Amitesh/-