Jharkhand High Court
Ashwani Kumar Paul Alias Goda And Ors vs Kamta Prasad And Ors on 2 March, 2017
IN THE HIGH COURT OF JHARKHAND AT RANCHI
S.A. No. 635 of 2016
Ashwani Kumar Paul @ Goda & Others ...... Appellants
Versus
Kamta Prasad & Others ...... Respondents
CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA
For the Appellants : Mr. Jitesh Kumar, Advocate
For the Respondents :
03 / Dated : 2
nd March, 2017
Learned counsel shall file requisites of notice within two weeks, to be served upon the respondents through ordinary process in the interlocutory application as well as in the main appeal.
Learned counsel shall also take steps for personal service of notice upon the respondents.
(Amitav K. Gupta, J.) NKC