Jharkhand High Court
Pritpal Singh & Ors vs State Of Bihar Now Jharkhand on 8 November, 2017
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
S.A. No. 171 of 2002
Pritpal Singh & Ors. ..... Appellant
Versus
State of Bihar (now Jharkhand) & Ors. ..... Respondents
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Appellant : Mr. Amar Kr. Sinha, Advocate. For the Respondents :
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15/Dated: 08/11/2017 Perused the office order dated 31.10.2017. It appears that notice was issued to legal heirs of respondent no. 6 i.e. Respondent Nos. 6(a) to 6 (d) in the substitution matter (I.A. No. 719 of 2006).
Office note further reveals that service report of notice has been received, which is kept at flag-'X'.
Report of Judge-in-Charge, Dhanbad reveals that notice on respondent no. 6(a) has been received by his son and notice on respondent nos. 6(b)to 6(d) has been received by son of the respondent no. 6(a).
I.A. No. 719 of 2006 has been filed under Order XXII Rule 4 & 9 read with Section 5 of the Limitation Act on behalf of the appellant, but in the office note it has been wrongly written as I.A. No. 719 of 2006. Office is directed to make necessary correction.
In para-7 of the I.A., it has been stated that respondent no. 6 - Kumar Dom has died on July, 2004, leaving behind his legal heirs mentioned in para-7.
Learned counsel for the appellant prays that he may be permitted to take fresh steps for service of notice on the legal heirs of respondent no. 6 i.e. 6(a) to 6(d) in the limitation matter as well as in the substitution matter, for which requisites etc., under registered cover with A/D as well as under ordinary process, must be filed within four weeks.
(Anant Bijay Singh, J.) Sunil/