C.M.D. Darbhanga House vs Phulwa Devi And Others
2025 Latest Caselaw 6072 Jhar

Jharkhand High Court

C.M.D. Darbhanga House vs Phulwa Devi And Others on 23 September, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 First Appeal No. 22 of 2008

                 C.M.D. Darbhanga House, (C.C.Ltd.), Ranchi through its General
                 Manager (L&R) T.N.B. ...       ...     Opposite Party/Appellant
                                        Versus
                 Phulwa Devi and others       ...            ... Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellants : Mr. Kanishka Deo, Advocate

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21/23.09.2025 Learned counsel for the appellant has submitted that as per the office note, notice upon respondent no. 1(viii) has been personally served by the concerned police station. He submits that the notice be accepted as validly served.

2. Considering the submissions, notice upon respondent no. 1(viii) is also accepted as validly served. He submits that as per the records, notice upon all the respondents have been served.

3. Learned counsel submits that this case is squarely covered by the judgment passed by this court in F.A. No. 10 of 2008 on 12.06.2019.

4. Post this case under the heading for 'Final Disposal' day after tomorrow i.e. 25.09.2025 to be taken up as a first case at 10.30 A.M.

(Anubha Rawat Choudhary, J.) Binit