Jharkhand High Court
Binod Mahto Alias Binda Mahto vs Basani Mahatain And Ors on 14 August, 2015
Author: Shree Chandrashekhar
Bench: Shree Chandrashekhar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (C) No. 3423 of 2014
Binod Mahto @ Binda Mahto, son of late Chura Mahto,
Digwadih no. 12, Jorapokhar, Dhanbad ... ... Petitioner
Versus
1. Basani Mahatain, wife of Sri Narayan Mahto, Digwadih,
Jorapokhar, Dhanbad
2. Chanda Mahto, son of late Chura Mahto
3. Phuni Mahatain, widow of late Chura Mahto, Digwadih,
Jorapokhar, Dhanbad ... ... Respondents
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CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
For the Petitioner : Mr. Sanjay Prasad, Advocate
For the Respondents: None
03/14.08.2015Issue notice to the respondents under registered cover with A/D as well as by ordinary process for which requisites etc. must be filed within a period of two weeks. Dasti in addition.
The petitioner is permitted to file an affidavit of proof of service of dasti notice upon the respondents within four weeks.
Post the matter after four weeks.
In the meantime, further proceeding in Title Appeal No. 129 of 2007 shall remain stayed.
(Shree Chandrashekhar, J.) Tanuj/