Jharkhand High Court
Shanti Devi & Ors vs Vidhya Shankar Mahto & Ors on 9 January, 2023
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
M.A. No. 334 of 2020
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Shanti Devi & Ors. .... .... .... Appellants Versus Vidhya Shankar Mahto & Ors. .... .... .... Respondents
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Appellants : None
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Order No.04 Dated- 09.01.2023 No one turns up on behalf of the appellants in-spite of repeated calls.
Perusal of the record reveals that this appeal has been filed within time.
This appeal will be heard.
Admit.
Call for the Lower Court Records. Issue notice to the respondents. The appellants are directed to file requisites for service of notice on the respondents by registered post with A/D as well as under ordinary process within four weeks failing which; this appeal shall stand dismissed without further reference to the Bench.
Rule is made returnable within six weeks. List this appeal after receipt of the service report of the notice issued to the respondents.
(Anil Kumar Choudhary, J.) I.A. No.6289 of 2020 This interlocutory application has been filed for condoning the delay in filing this appeal.
Since the appeal has been filed within time and the appeal has been admitted, hence, this interlocutory application has become infructuous.
Accordingly, this interlocutory application is disposed of being infructuous.
Sonu-Gunjan/- (Anil Kumar Choudhary, J.)