Gulam Subhani vs Sudipta Das And Ors
2026 Latest Caselaw 1295 Jhar

Jharkhand High Court

Gulam Subhani vs Sudipta Das And Ors on 18 February, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 S.A. No. 154 of 2024
                   Gulam Subhani                        ...    ...     Appellant
                                        Versus
                   Sudipta Das and Ors.             ...    ...        Respondents
                                        With
                                 S.A. No. 153 of 2018
                   Md. Jalil                  ...     ...   Appellant
                                        Versus
                   Gulam Subhani              ...       ...    Respondent
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellant : Mr. Nikhil Ranjan, Advocate : Mr. Mehal Raj, Advocate For the Respondents : Mr. Atanu Banerjee, Advocate : Mrs. Manjushri Patra, Advocate

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10/18.02.2026 The learned counsel for the appellant has submitted that as per the office note dated 13.01.2026, the notice upon respondent no.10 was delivered on 13.01.2026. However, this fact has not been brought to the notice of this Court while passing order dated 15.01.2026 whereby a fresh notice was directed to be issued upon respondent no.10 and now for want of proper address, the notice could not be served. He submits that in view of office note dated 13.01.2026, the notice upon respondent no.10 may be accepted as validly served.

2. In view of the submission and the office note dated 13.01.2026, the notice upon respondent no.10 is accepted as validly served.

3. Respondent no.8 has been served through the daughter. Accordingly, the service of notice upon respondent no.8 is accepted as valid.

4. Notice upon Respondent no.6 is awaited.

5. The learned counsel for the appellant prays for and is granted two weeks' time either to take fresh steps for service of notice upon respondent nos.1 to 4 at their present and correct address or to take appropriate steps for substituted service of notice, failing which the instant appeal shall stand dismissed as against the concerned respondents.

6. Post these cases on 11.03.2026.

7. Interim order passed earlier in S.A. No.153 of 2018 is extended till 11.03.2026.

                Saurav/                              (Anubha Rawat Choudhary, J.)