Chhatu Mahto & Others vs Doman Mahto And Others
2026 Latest Caselaw 1935 Jhar

Jharkhand High Court

Chhatu Mahto & Others vs Doman Mahto And Others on 14 March, 2026

                               AWARD

               BEFORE NATIONAL LOK ADALAT (PHYSICAL)
                             DATED 14.03.2026
                   (Held at JHARKHAND HIGH COURT)

(Organized by High Court Legal Services Committee under Section 19, Legal
Services Authorities Act, 1987 (Central Act).

                         S.A. No. 308 of 2018

Petitioner(s)/ Appellant(s):- Chhatu Mahto & Others
                                Versus
Respondent/O.P.(s):       Doman Mahto and Others

Present:-

Name of the Hon'ble Judge:- Hon'ble Mr. Justice Anubha Rawat Choudhary Name of Advocate: Ms. Amrita Sinha, Advocate

AWARD

This matter is taken up in National Lok Adalat. Learned counsel for the appellants is present along with appellant No.2, namely, Sanu Mahto.

Nobody appears on behalf of the respondents. Counsel for the appellant submits that a petition for substitution is pending but the substitution petition has to be formally allowed by a Bench.

The matter cannot be settled in the National Lok Adalat, at this stage. Let the matter be placed before the regular Bench as per roster.

................................ ............................. Sign. of Hon'ble Judge Sign. of Advocate Member

(Seal of HCLSC)