Bal Krishna Tirpathi vs Shri Krishna Tripathi And Ors
2026 Latest Caselaw 2706 Jhar

Jharkhand High Court

Bal Krishna Tirpathi vs Shri Krishna Tripathi And Ors on 6 April, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                     F.A. No. 01 of 2022

                     Bal Krishna Tirpathi                    ...       ...    Appellant
                                           Versus
                     Shri Krishna Tripathi and Ors.    ...         ...       Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellant : Mr. Pandey Neeraj Rai, Advocate (Online) : Mr. Rohit Ranjan Sinha, Advocate : Mr. Kumar Rahul, Advocate : Mr. Mehul Raj, Advocate For the Respondents : Mr. Vishal Kr. Tiwary, Advocate

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38/06.04.2026 I.A. No.14345 of 2025 This interlocutory application has been filed for granting opportunity to the appellant for adducing additional evidence.

2. The learned counsel for the appellant has submitted that fresh order on additional evidence was passed by the learned trial court pursuant to order dated 26.03.2025, and therefore, the appellant is entitled for adducing additional evidence in rebuttal and for that purpose, I.A. No.14345 of 2025 has been filed.

3. However, from perusal of the interlocutory application, nothing has been disclosed as to what additional evidence the appellant is seeking to adduce.

4. To this, the learned counsel for the appellant submits that he may be permitted to withdraw this interlocutory application and he shall file a fresh one disclosing the additional evidence he wants to adduce.

5. With respect to the aforesaid prayer of withdrawal and filing a fresh petition, the learned counsel for the respondents has no objection, but he submits that if a fresh interlocutory application is filed, he shall file a response to the same, which may be considered on merits.

6. In view of the aforesaid prayer made by the learned counsel for the appellant, I.A. No.14345 of 2025 is permitted to be withdrawn with a liberty to the appellant to file a fresh one, inter alia, mentioning the additional evidence, which the appellant seeks to adduce.

7. Post this case on 12.05.2026.

(Anubha Rawat Choudhary, J.)

Saurav/-