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Murari Singh And Others vs Md. Alamgir Mian @ Md. Alamgir And Anr
2025 Latest Caselaw 30 Jhar

Citation : 2025 Latest Caselaw 30 Jhar
Judgement Date : 1 May, 2025

Jharkhand High Court

Murari Singh And Others vs Md. Alamgir Mian @ Md. Alamgir And Anr on 1 May, 2025

Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Second Appeal No. 43 of 2025

                Murari Singh and others                         .............Appellants

                                   ... Versus....

                Md. Alamgir Mian @ Md. Alamgir and Anr.          .......     Respondents

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

For the Appellants : Mr. Nilendu Kumar, Advocate For the Respondents :

03/Dated: 01/05/2025 This appeal shall be heard on the following substantial question of

law:-

i. Whether the learned First Appellate Court by reversing

the judgment of the learned trial court has correctly held that the suit

is barred by the law of Santhal Pargana Tenancy Act, is correct or not ?

3. Issue notice upon the respondent nos. 1 and 2 under registered

cover with A/D as well as by ordinary process for which requisites etc. must be

filed within one week.

4. Call for Trial Court Record.

( Sanjay Kumar Dwivedi, J.)

Satyarthi/-

 
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