Ms Loknath Constructions vs Anadi Nath Mitra And Ors
2026 Latest Caselaw 2046 Jhar

Jharkhand High Court

Ms Loknath Constructions vs Anadi Nath Mitra And Ors on 17 March, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                     F.A. No. 60 of 2021

                 Ms Loknath Constructions                   ...     ...     Appellant
                                          Versus
                 Anadi Nath Mitra and Ors.             ...       ...       Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellant : Mr. Rajesh Kumar, Advocate For the Resp. Nos. 1 & 3 : Ms. Trishna Sagar, Advocate

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07/17.03.2026 Learned counsel for the parties are present.

2. It is submitted that respondent nos. 1 and 3 have already appeared through their counsel.

3. As per office note, respondent no.2 has expired.

4. So far as note of process server is concerned, the notice upon respondent no. 4 has been received through the competent staff and the registered notice has been refused by respondent no. 4.

5. Learned counsel for the appellant submits that the notice upon respondent no. 4 be accepted as validly served.

6. Considering the submissions, the notice upon respondent no. 4 is accepted as validly served.

7. Office is directed to forward a copy of this order to Mr. Manish Mishra, Advocate, who generally appears for M/s TISCO Limited.

8. Learned counsel for the respondent nos. 1 and 3 undertakes to provide the details of the legal heirs and successors of respondent no. 2 to the learned counsel for the appellant within a period of one week from today.

9. At this, learned counsel for the appellant seeks adjournment.

10. Post this case on 20th April, 2026.

(Anubha Rawat Choudhary, J.) Pankaj