Khirodhar Hazam And Ors vs Ganga Bhuiyan And Ors
2026 Latest Caselaw 237 Jhar

Jharkhand High Court

Khirodhar Hazam And Ors vs Ganga Bhuiyan And Ors on 15 January, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

           IN THE HIGH COURT OF JHARKHAND AT RANCHI

                           S.A. No. 194 of 2020

   Khirodhar Hazam and Ors.                           ...     ...      Appellants
                                  Versus
   Ganga Bhuiyan and Ors.                             ...     ...     Respondents

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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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     For the Appellants      : Mr. Sandeep Verma, Advocate
     For the Respondents     :
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     th
08/15 January 2026

1. Learned counsel for the appellants is present. I.A. No. 9633 of 2024

2. This interlocutory application has been filed seeking permission to pursue this second appeal on behalf of appellant nos. 6 and 7, who are the legal heirs and successors of Shib Lal Hazam, who expired after pronouncement of the judgment by the learned 1st appellate court. The date of death of Shib Lal Hazam is 16.08.2020 and his death certificate has already been placed on record by filing supplementary affidavit in this case.

3. The learned counsel for the appellants submits that the office defect in connection with appellant nos. 6 and 7 be ignored.

4. Considering the submission, the office defect in connection with appellant nos. 6 and 7 is hereby ignored.

5. Accordingly I.A. No. 9633 of 2024 is hereby allowed.

6. Learned counsel for the appellants has submitted that the appellant nos. 1, 2 and 3 have expired during the pendency of this appeal, for which a petition seeking their substitution has been filed through I.A. No. 9634 of 2024 and I.A. No. 2728 of 2025. He submits that these petitions are

also barred by limitation and accordingly a prayer has been made for condonation of delay and setting-aside abatement.

7. Let notice be issued to the respondents in I.A. No. 9634 of 2024 as well as I.A. No. 2728 of 2025, for which requisites under speed-post be filed within one week.

8. Learned counsel for the appellants has also submitted that he shall seek instructions and file Vakalatnama on behalf of legal heirs and successors of the deceased appellant nos. 1, 2 and 3.

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

10. Post this case on 18th February 2026.

(Anubha Rawat Choudhary, J.) Mukul/-