Braj Kishore Singh vs Kaushal Kisore Singh And Others
2026 Latest Caselaw 1045 Jhar

Jharkhand High Court

Braj Kishore Singh vs Kaushal Kisore Singh And Others on 12 February, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                    F.A. No. 229 of 2023

                  Braj Kishore Singh                            ...      ...     Appellant
                                          Versus
                  Kaushal Kisore Singh and Others        ...        ...        Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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                  For the Appellant        : Mr. Parambir Singh Bajaj, Advocate
                  For the Respondents      :
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07/12.02.2026            Learned counsel for the appellant has submitted that as per office

note, the notice upon respondent No.3 has now been validly served.

2. The learned counsel has submitted that the respondent No.1 has appeared by filing vakalatnama.

3. So far as respondent No.2 is concerned, the learned counsel has referred to the order dated 28.02.2024 and submitted that it has been recorded therein that in spite of service of notice, nobody had appeared then on behalf of respondent Nos.1 and 2.

4. Admit.

5. Let the records be called for from the court concerned.

6. Since respondent No.1 has already appeared, no notice need be issued to him.

7. Let notice be issued on respondent Nos.2 and 3 through speed- post, for which requisites be filed within two weeks.

8. Office to track speed post-delivery and prepare appropriate office note in connection with service of notice.

9. Post this case on 08.04.2026.

10. Let a copy of this order be communicated to the court concerned through 'e-mail/FAX'.

(Anubha Rawat Choudhary, J.) 12.02.2026 Madhav/