Gulam Subhani vs Sudipta Das And Ors
2026 Latest Caselaw 1756 Jhar

Jharkhand High Court

Gulam Subhani vs Sudipta Das And Ors on 11 March, 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
                                          ---

CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellant : Mr. Nikhil Ranjan, Advocate (In SA No.154 of 2024) : Mr. Shadab Eqbal, Advocate Mr. Mehul Raj, Advocate (In SA No.153 of 2018) For the Respondents : Mr. Suman Kr. Ghosh, Advocate (In SA No.153 of 2018) : Mr. Shadab Eqbal, Advocate Mr. Mehul Raj, Advocate (In SA No.154 of 2024)

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11/11.03.2026 I.A. No.3004 of 2026 in SA No.154 of 2024 The learned counsel for the appellant has submitted that this petition has been filed for substituted service of notice upon respondent nos.1, 2, 3, 4 and 6. He has also submitted that in spite of best of efforts, the appellant could not secure their appearance.

2. The learned counsel submits that as per the plaint, respondent nos.1 to 4 have permanent residence at Kolkata and so far as respondent no.6 is concerned, he is a resident of Hazaribagh. He submits that appropriate order may be passed for publication of service of notice through newspaper publication having circulation at Kolkata and Hazaribagh.

3. Considering the aforesaid submissions, the prayer for substituted service of notice is allowed. The service of notice shall be effected through publication in newspapers having circulation in Kolkata and Hazaribagh, namely The Telegraph and Prabhat Khabar.

4. The draft notice for publication of service of notice be furnished by the appellant in the Registry within a period of one week from today. The Registry is directed to hand over the notices to be published to the learned counsel for the appellant within a week thereafter.

5. The supplementary affidavit annexing the newspaper after publications be filed by 24.04.2026.

6. Post these cases on 04.05.2026.

7. Interim order passed earlier in S.A. No.153 of 2018 is extended till 04.05.2026.

Saurav/ (Anubha Rawat Choudhary, J.)