Union Of India Through The Chief Of ... vs Smt. Nagia Devi .... .... Opposite Party
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Jharkhand High Court

Union Of India Through The Chief Of ... vs Smt. Nagia Devi .... .... Opposite Party on 10 October, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 C.M.P. No. 104 of 2008
Union of India through the Chief of Revenue, Central Coalfields Limited,
Darbhanga House, Ranchi                      .... .... Petitioner
                      Versus
Smt. Nagia Devi                              .... .... Opposite Party
                            With
                       C.M.P. No.92 of 2008
                            With
                       C.M.P. No.93 of 2008
                            With
                      C.M.P. No.94 of 2008
                            With
                       C.M.P. No.95 of 2008
                            With
                       C.M.P. No.96 of 2008
                            With
                       C.M.P. No.97 of 2008
                            With
                       C.M.P. No.98 of 2008
                            With
                       C.M.P. No.105 of 2008
                            With
                       C.M.P. No.106 of 2008
                            With
                      C.M.P. No.107 of 2008
                            With
                       C.M.P. No.108 of 2008
                            ------

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioners : Mrs. Swati Shalini, Advocate Mr. Kanishka Deo, Advocate For the Opposite Parties : Mr. B.N. Dey, Advocate

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Order No. 13 / Dated : 10.10.2025.

Learned counsel for the petitioners submits that opposite party-Nagia Devi in C.M.P. No. 104 of 2008 has died during pendency of the civil misc. petition.

These batch cases arise out of judgment passed in appeal from original order Nos. 284 to 297of 1994(R).

Since these are old cases, therefore, there will be some difficulty in tracing the legal heirs and representatives of opposite party-Nagia Devi (since dead). Therefore, two weeks' adjournment is being sought for taking appropriate steps regarding it.

List these cases on 06.11.2025.

(Gautam Kumar Choudhary, J.) Pawan/ -

Uploaded 13.10.2025