Jharkhand High Court
Supriya Mazumdar Represented By ... vs Srimati Devi Rani Banerjee And Ors on 9 October, 2017
Author: Shree Chandrashekhar
Bench: Shree Chandrashekhar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 2644 of 2017
Supriya Mazumdar ... ... Petitioner
Versus
Srimati Devi Rani Banerjee and others ... ... Respondents
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CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
For the Petitioner : Mr. R. S. Mazumdar, Sr. Advocate
For the Respondent nos. 2&3 : Mr. Lukesh Kumar, Advocate
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06/09.10.2017Respondent nos. 2 and 3 have appeared through Mr. Lukesh Kumar, the learned counsel.
Respondent nos. 4 and 5 have been validly served. The learned Senior counsel for the petitioner states that respondent nos. 6 and 7 are proforma respondents and accordingly, no notice is required, atleast at this stage.
The petitioner shall serve Dasti notice upon respondent no. 1.
Registry to issue Dasti notice to the learned counsel for the petitioner for service upon respondent no. 1 on or before 17.10.2017.
The petitioner shall file an affidavit of proof of service of Dasti notice upon respondent no. 1 on or before 17.11.2017.
Post the matter on 23.11.2017.
In the meantime, further proceeding in Title Suit No. 35 of 1997 shall be stayed till the next date of hearing.
(Shree Chandrashekhar, J.) Tanuj/